ARJUN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal has been preferred by the appellant - accused No.1 challenging the legality and correctness of the judgment of conviction dated 14.01.2020 and the order of sentence dated 16.01.2020 passed by the learned V Additional District and Sessions Judge, Dharwad, sitting at Hubballi in S.C. No.143/2017.

(2.) We have heard the learned counsel Sri.Gourishankar Mot for the appellant - accused No.1 through virtual hearing and the learned Additional S.P.P. for the respondent - State, who is present before the Court.

(3.) Though the case is listed for admission, with the consent of the learned counsels appearing for the parties, the same is taken up for final disposal.