GOVINDA SURYABHOSLE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petitioners in this petition have challenged the confirmation of their conviction by the learned Ii Additional District and Sessions Judge at Raichur (hereinafter for brevity referred to as "Sessions Judge") in Criminal Appeal No.31/2019 of their conviction by the learned Civil Judge and Judicial Magistrate First Class, Manvi (hereinafter for brevity referred to as "Trial Court") in C.C.No.172/2018 on 30-07-2019, for the offences punishable under Sections 380 and 457 of the Indian Penal Code, 1860 (hereinafter for brevity referred to as " IPC ").

(2.) Though the matter was slated for admission, however, with the consent from both side, the matter is taken up for its final disposal.

(3.) Learned High Court Government Pleader is appearing for the respondent - State.