NINGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the accused-Ningappa seeking intervention of this Court in the judgment of conviction and order on sentence passed by the Special Judge/II Additional District and Sessions Judge, Bijapur in Special Case No.53/2008 dated 10.08.2012 (hereinafter referred to as the 'the Trial Court' for brevity).

(2.) We have heard the learned counsel Sri B.C.Jaka for the appellant/accused and the learned Additional State Public Prosecutor Sri Prakash Yeli, for respondent/State.

(3.) The case of the prosecution in brief is as follows :-