BABU @ SRIDHAR BABU, S/O NARAYANA REDDY Vs. STATE OF KARNATAKA, BY SARJAPURA POLICE, REPTD. BY THE S.P.P. HIGH COURT BUILDINGS, BANGALORE

JUDGEMENT

(1.) LEARNED HCGP is directed to take notice for the respondent -State.

(2.) THOUGH the matte is Bated for hearing on I.A., with the consent of both sides and in the light of the prayer new sought, the petition is disposed of finally.

(3.) THE case against the accused persons in short is that, they entered Sri. Veerabhadreshwara Swamy temple at Bikkanahosahalli on 16.05.2001 by breaking open the door of the temple and after entering the temple, they committed theft of speaker sets and brass lamps. Following the complaint lodged by PW -1 Ranga Reddy, a case was registered and ultimately, all the accused were put on trial and learned trial Judge accepted the evidence on record and held that the prosecution has brought home the guilt of the accused beyond all reasonable doubt.