BHAGYARAJ S/O SUNDAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The accused namely, Bhagyaraj has filed Criminal Appeal No. 806/2011 and Criminal Appeal No. 863, 2011 against the judgment of conviction made in S.C.No. 1068/2006 on the file of Principal City Civil and Sessions Judge, Bangalore.

(2.) Sri Dildar Shiralli, learned Counsel appearing for appeallant/ accused in criminal Appeal No. 806/2011 submits that the matter was entrusted to him by the State Legal Services Authority and he has filed the Appeal.

(3.) Sri Srinivas, learned Counsel appearing for Sri N.R.Krishnappa in Criminal Appeal No. 863/2011 submits that appeallant has entrusted the matter to him and subsequently he has given representation to the State Legal Services Authority to permit him to prosecute the appeal through his advocate Sri N.R.Krishnappa. A Copy of the letter is made available to the Court.