JAGADEESH Vs. PRAHALADA

JUDGEMENT

(1.) Heard. Admit.

(2.) With the consent of learned counsel for the parties, the matter is taken up for final disposal.

(3.) The appellant is before this Court being aggrieved by the judgment of the Principal District and Sessions Judge and MACT-I at Chitradurga in MVC No.1621/2010 dated 27.05.2013.