DHANRAJ Vs. STATE

JUDGEMENT

(1.) Appellants - accused Nos.1 and 2 are before this Court challenging the judgment of conviction and order of sentence passed by the Addl. District and Sessions Judge, Bidar Sitting at Bhalki in S.C.No.187/2012 dated 19.09.2013.

(2.) We have heard the learned counsel Sri Iswaraj S. Choudapur, appearing for the appellants and Sri Prakash Yeli, learned Addl. State Public Prosecutor for respondent - State.

(3.) Facts leading to the case of the prosecution are that;