OMKAR SWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellant - accused seeking the intervention of this Court with the judgment of conviction and order of sentence dated 30.07.2007 passed by the Presiding Officer, Fast Track Court-IV, Bidar in S.C.No.19/2006.

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

(3.) The genesis of the case of the prosecution is as under: