OBALESHA @ RANGA 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.305/2011 dtd. 21/10/2011 and whereby convicted the accused for the offences punishable under SS. 366 and 342 of IPC, 1860.

(2.) Whereas, this appeal is filed seeking to set aside the judgment of conviction and order of sentence rendered by the trial Court and acquit the accused for the aforesaid offence amongst the grounds urged therein.

(3.) Heard learned counsel Sri.A.N.Radha Krishna for the appellant and so also, learned HCGP for the State.