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Sadashiva Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

HARI OBULA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF RAJASTHAN VS. KALKI [REFERRED TO]
STATE OF UTTAR PRADESH VS. JODHA SINGH [REFERRED TO]
STATE OF PUNJAB VS. JIT SINGH [REFERRED TO]
KATHI ODHABHAI BHIMABHAI VS. STATE OF GUJARAT [REFERRED TO]
GURDEV SINGH VS. STATE OF PUNJAB [REFERRED TO]
NALLAMSETTY YANADAIAH VS. STATE OF ANDHRA PRADESH [REFERRED TO]
BRIJPAL SINGH OTHERS VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMCHAMREDDI CHENNA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE VS. SHEENAPPA GOWDA [REFERRED TO]
ANKUSH SHIVAJI GAIKWAD VS. STATE OF MAHARASHTRA [REFERRED TO]
SHER SINGH VS. STATE OF HARYANA [REFERRED TO]
SURESH VS. STATE OF HARYANA [REFERRED TO]
BHAGWAN JAGANNATH MARKAD & ORS. VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. RAJ KUMAR [REFERRED TO]

JUDGEMENT

(1.) The present appeal is preferred calling in question the judgment of conviction and order on sentence dated 16.03.2013 passed in Sessions Case No.130/2010 by II- Addl. Sessions Judge, Bijapur.

(2.) In a nutshell the facts of the case are as follows:

(3.) The prosecution in order to prove the guilt of the accused has examined in all 10 witnesses as PWs.1 to 10 and got marked documents as Exs.P1 to P11 and Material Objects at Mos.1 and 2. The accused were examined under Section 313 of Cr.P.C., the accused did not lead any defence evidence and it is totally denial of the case by the accused.

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SADASHIVA Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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