NAGASHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence rendered by the Trial Court in S.C.No.237/2010 dated 24/10/2011, convicting the accused for offences punishable under Ss. 448 and 323 of the IPC, 1860. This appeal is filed seeking for consideration of the grounds urged in this appeal and consequently to allow the appeal and to set aside the judgment of conviction and order of sentence, for the grounds urged therein.

(2.) Heard the learned counsel Shri P. Nataraju for the appellant and the learned HCGP for the State who are present before court physically. Perused the judgment of conviction and order of sentence rendered by the Trial Court in S.C.No.237/2010 dated 24/10/2011.

(3.) The factual matrix of the appeal is as under: