LAWS(KAR)-2012-3-103

STATE BY EXCISE INSPECTOR SHIMOGA POLICE Vs. PACHHAPPA

Decided On March 05, 2012
State By Excise Inspector Shimoga Police Appellant
V/S
Pachhappa Respondents

JUDGEMENT

(1.) Heard. This is a State's appeal against the acquittal of the respondent for the offences punishable under Sections 32, 34, 38-A and 43 of the Karnataka Excise Act, 1965.

(2.) Heard the learned HCGP Sri Raja Subramanya Bhat.

(3.) The Counsel for the respondent-accused is absent.