SATISH GOWDA @ SATISH S/O LATE KALEGOWDA AGED ABOUT 24 YEARS OCC : COMPUTER SERVICE R/O CHIKKA BAIRYA VILLAGE HOSA AGRAHARA HOBLI K.R. NAGAR TALUK MYSORE DISTRICT Vs. THE STATE BY SAHGRAMA POLICE STATION REP. BY STATE PUBLIC PROSECUTOR HIGH COUR

JUDGEMENT

(1.) THE appellant (hereinafter referred to as 'accused') has preferred this appeal against the judgment, of conviction for offences punishable under sections 341, 323 and 302 IPC.

(2.) WE have heard Sri H.P. Leeladhar, learned counsel for accused and Sri P.M.Nawaz, learned Additional State Public Prosecutor for State and we have been taken through evidence and the impugned judgment.

(3.) ON behalf of prosecution, PW1 to PW24 were examined, documents as per Ex.P. 1 to Ex.P.29 were marked and material objects as per M.O.1 to M.O.25 were marked.