KIRAN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by accused Nos. 1 and 3 in S.C. No. 82/2015 on the file of the Court of Principal Sessions Judge at Mandya, challenging the Judgment and Order dated 05.08.2019/13.08.2019, wherein the Learned Sessions Judge convicted and sentenced them for the offence punishable under Section 398 of IPC.

(2.) The case of the prosecution in brief is that;

(3.) I have heard the learned counsel for the accused and learned HCGP appearing for the respondent/State and perused the material on record.