HANAMANT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal Appeal is directed against the judgment of conviction and order of sentence passed by the learned Principal District and Sessions Judge, Bagalkot, (herein after referred to as the 'trial Court'), in Sessions Case No.43/2016 dated 27.9.2018, wherein the appellant-accused No.1 has been convicted for the offence punishable under Sections 302 of IPC.

(2.) We have heard the learned counsel Sri. Vishal Pratap singh, for the appellant and the learned Additional S.P.P. Sri V.M. Banakar for the respondent-State through virtual hearings.

(3.) Though today this appeal has been listed for hearing on interlocutory application, with the consent of the learned counsel appearing for the parties, same is taken up for final disposal.