MAHANTESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant has filed this appeal under Sec. 374(2) of Cr.P.C. challenging the judgment of conviction dtd. 1/2/2014 and order of sentence dtd. 3/2/2014 passed by the Principal Sessions Judge, Raichur in Sessions Case No.142/2012, whereby the learned Sessions Judge has convicted and sentenced the appellant/accused for the offences punishable under Ss. 366, 344 and 506 of the Indian Penal Code, 1860 (for short 'IPC').

(2.) For the sake of convenience, the parties herein are referred with their original ranks occupied by them before the trial Court.

(3.) The brief facts leading to the case are as under: