ANNAPPA VIRUPAKSHAPPA BENAKANA GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the appellant Shri M.B. Gundawade and the learned Additional State Public Prosecutor.

(2.) The brief facts are as follows:

(3.) On the basis of the charge-sheet and after hearing the accused, the court had framed charges. The accused had pleaded not guilty and claimed to be tried. Accordingly, the prosecution had examined 14 witnesses and had got marked Exhibits P1 to P14 and material objects were also produced. The defence in turn had produced Exhibits D1 to D8.