STATE OF KARNATAKA Vs. SHANKAR URF SHANKRAPPA

JUDGEMENT

(1.) The State has filed this appeal under Sec. 377(1) (b) of Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.', for short) challenging the inadequate sentence of imprisonment imposed against the accused.

(2.) For the sake of convenience, the parties herein are referred to with their original ranks occupied by them before the trial Court.

(3.) Brief factual matrix leading to the case is as under: