STATE OF KARNATAKA, BY DHARWAD RURAL POLICE STATION Vs. DHARMAPPA BDDDIKAYEE S/O BHEEMAPPA BUCDDIKAYEE

JUDGEMENT

(1.) HEARD the learned Government Advocate. The facts of the case briefly stated are:

(2.) THE accused canvassed a plea of not guilty to the charges and after trial, the Court framed following points for its determination:

(3.) THE appeal is filed on several ground the glaring circumstances as pointed by the trial Court,. iris. apparent that the evidence of PWs.1 and 6 could not Learning home the offence alleged against_ the accused aixi the before,, there is no infirmity in judge merit at the trial Court. The learned Government Advocate, however, would make a weak effort to sustain: the :rounds urged in. the appeal, which is futile. Accordingly, the appeal is dismissed.