SHIVAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present appeal is directed against the judgment of conviction passed in Sessions Case No.81/2011 dtd. 28/8/2012 on the file of III-Additional Sessions Judge, Bijapur.

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

(3.) After receipt of the complaint, investigation agency completed the investigation and filed charge sheet against the accused persons for the aforesaid offences.