SHEKHAR Vs. STATE

JUDGEMENT

(1.) Heard Sri Anil Kumar Navadagi, learned counsel for the appellant and Sri Gururaj V.Hasilkar, learned High Court Government Pleader.

(2.) Brief facts which are necessary for disposal of the appeal are as under:

(3.) Presence of accused was secured and charges were framed. Since accused pleaded not guilty, trial was held against the accused.