SREENIVASA @ SEEN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This matter is listed for admission. Appeal is admitted.

(2.) On production of the accused before the learned Magistrate, they were remanded to judicial custody. However subsequently, accused No. 2 was enlarged on bail. Accused No. 1 was in judicial custody till the disposal of the case and therefore, from the date of pronouncement of the judgment under appeal, they are serving out the sentence.

(3.) Before the learned Sessions Judge the accused pleaded not guilty for the charge levelled against them and claimed to be tried. The prosecution in order to bring home the guilt of the accused, examined PWs. 1 to 19, got marked Exs. P. 1 to P. 31 and MOs. 1 to 5.