JAYARAMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petitioner was accused in Criminal Case No.187/2011, in the Court of the Senior Civil Judge and J.M.F.C., Channarayapatna, (hereinafter for brevity referred to as "the Trial Court"), who, by the judgment of conviction and order on sentence dtd. 17/6/2017 of the Trial Court, was convicted for the offence punishable under Sec. 369 of the Indian Penal Code, 1860 (hereinafter for brevity referred to as "the IPC") and was sentenced accordingly.

(2.) The summary of the case of the prosecution in the Trial Court was that, on the date 30/10/2009, at about 6:00 p.m., near the shop of PW-

(3.) The accused appeared in the Trial Court and contested the matter through his counsel. The accused pleaded not guilty. As such, in order to prove the alleged guilt against the accused, the prosecution got examined in all thirteen (13) witnesses from PW-1 to PW-13, got marked documents from Exs.P-1 to P-7(a) and produced one Material Object as MO-1. However, neither any witness was examined nor any documents were got marked on behalf of the accused.