MANOJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the accused-appellant and learned High Court Government Pleader for respondent- State.

(2.) Appeal by the convicted accused in SC.No.91/2012 on the File of Fast Track Court-II, Dharwad, sitting at Hubballi dtd. 5/1/2013.

(3.) It is alleged by the prosecution that on 11/3/2012, accused-appellant committed theft of a tipper lorry bearing registration No.MH.12/HD-90, which was parked near Mayur Hotel, Wakadnagar, Pune and proceedings towards Dharwad on Hubballi-Dharwad National Highway. On receipt of the information about the said lorry being moving on the road, the Police personnel tried to intercept the said lorry at about 3.40 a.m. on 13/3/2012 near Narendra Toll Plaza, at that juncture, the accused-appellant did not stop the lorry and dashed the same against the stone platform of the said toll plaza and other police officials also tried to stop the lorry and at that juncture, there was an altercation and the information was given to the Town Police Station, Dharwad.