SANGAPPA Vs. STATE

JUDGEMENT

(1.) Heard Sri. Vishal Pratap Singh, the learned counsel for the appellant and Sri. Gururaj V. Hasilkar, the learned High Court Government Pleader for the respondent - State.

(2.) This appeal is filed by the appellant aggrieved by the judgment and order of sentence dtd. 24/9/2018 in S.C.No.39/2015 passed by the Prl. Sessions Judge, Vijayapura.

(3.) For the sake of convenience, the ranking of the parties henceforth will be considered and referred as per their ranking before the Trial Court.