VITTAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned Counsel for the appellant and the learned Government Pleader.

(2.) THE appellant was the accused in the case initiated by the respondent, which is the State represented by the Vigilance Police Station of Hubli Electricity Supply Company Limited (hereinafter referred to as 'the HESCOM', for brevity).

(3.) IT is after further proceedings, that the charges were framed against the appellant and the appellant having pleaded not guilty and having claimed to be tried, the prosecution had examined PWs. 1 to 9 and marked exhibits P1 to P12 apart from material objects 1 and 2. On recording the statement of the appellant under Section 313 of the Code of Criminal Procedure, 1973 (hereinafter referred to 'Cr.P.C.' for brevity), the Court below had proceeded to frame the following points for consideration: