NAGESH Vs. STATE BY NANDAGUDI POLICE STATION

JUDGEMENT

(1.) The appellant has challenged his conviction and sentence for the offence punishable under Section 326 IPC on a trial held by the Special Judge, Bangalore Rural.

(2.) The facts relevant for the purpose of this appeal are as under:

(3.) I have heard Sri H.P.Leeladhar, learned counsel for the appellant and also the learned High Court Government Pleader.