A.D. ASHOKA S/O A.P. DUGGAPPA Vs. STATE OF KARNATAKA BY SAKALESPURA RURAL POLICE SAKALESHPURA HASSAN DISTRICT

JUDGEMENT

(1.) APPEAL by the accused against the judgment of conviction in S.C. No, 40/2004, dated 26.09.2005 on the file of Additional Sessions Judge. Past Track Court II Hassan.

(2.) ACCUOED -A.D. Ashoka was chargesheeted and tried for the offences punishable under Sections 342, 366, 354 and 506 of IPC.

(3.) LEARNED Magistrate committed the case to the learned Sessions Judge, The learnered Sections Judge Fast Track Court II, Hassan framed the charges for the offences punishable under Sections 366, 342, 354 and 506 of IPC. Accused pleaded not guilty and claims to be tried. Accordingly accused was tried,