H. K. LOKESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this appeal is listed for admission, by consent of both the learned counsel, it is taken up for final disposal.

(2.) Heard the learned counsel for the appellant and the learned HCGP for respondent No.1 -State.

(3.) Respondent Nos.1 and 2 were accused in S.C.No.241/2012 and they have been convicted by judgment dtd. 21/10/2014 for the offence punishable under Ss. 5,7 read with Sec. 25 of Arms Act read with Sec. 511 of Indian Penal Code.