PARAMESHWARAPPA Vs. STATE

JUDGEMENT

(1.) This appeal is filed by the appellant/accused under Sec. 374(2) of Cr.P.C. for setting aside the judgment of conviction and order of sentence passed by the Principal Sessions Judge, Chikmagalur, in S.C.No.69/2010 vide judgment dtd. 7/2/2012. The appellant was found guilty and convicted and sentenced to undergo imprisonment for 7 years for the offence punishable under Sec. 307 of IPC, 1 month for the offence punishable under Sec. 341 of IPC and 1 year for the offence punishable under Sec. 504 of IPC.

(2.) Heard the arguments of learned counsel for the appellant and learned High Court Government Pleader for the respondent-State.

(3.) The rank of the parties before the trial Court is retained for the sake of convenience.