LAWS(KAR)-2013-10-420

RAMALINGE GOWDA Vs. STATE OF KARNATAKA

Decided On October 22, 2013
RAMALINGE GOWDA Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard the learned Counsel for the appellants and the learned State Public Prosecutor.

(2.) The appellants were the accused before the court below in the following background: