SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The present appeal is directed against the judgment of conviction and order of sentence passed in Sessions Case No.14/2015 dtd. 17/2/2016 on the file of II-Additional District and Sessions Judge, Raichur, whereby the accused has been convicted and sentenced as under:

(3.) Facts in brief for disposal of the present appeal are as under: