MARUTI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Advocate for the appellant Sri. J.S.Shetty and learned Additional Government Advocate Sri. Shivaprabhu Hiremath for the State.

(2.) Brief facts of case are as follows:-

(3.) The Jurisdictional Magistrate took cognizance of the offence. After following the procedure the matter was committed to the Sessions Court for trial. The learned Sessions Judge after securing the presence of the accused Nos.1 and 2, framed the charges against the accused for the above said offences. The accused have pleaded not guilty and claimed to be tried.