Y.PRAHALAD AND ORS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel Sri.T.M.Nadaf for petitioner through VC and Sri.V.M.Banakar, learned HCGP for respondent through VC.

(2.) Petition is directed against the order passed by the learned Presiding Officer FTC-I, Ballari in Criminal Appeal No.36/2008 wherein appeal came to be dismissed and Judgment of conviction and sentencing the accused in C.C.No.42/2004 passed by Principal JMFC, Ballari came to be confirmed.

(3.) In order to avoid repetition and wastage of judicial time the substance of the complaint is extracted from the Judgment of learned trial Judge which is as under: