G. KANTHARAJU Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (hereinafter referred as "accused") was tried and convicted for offences punishable under Sections 381, 302, 201 IPC and acquitted of an offence punishable under Section 27 of Arms Act in S.C. No. 260/2009 by judgment of conviction and order of sentence dated 29.12.2010 on the file of II Additional District and Sessions Judge, Mysore.

(2.) THE prosecution case in brief is as under:

(3.) THE learned Sessions Judge on appreciation of evidence, convicted accused for offences punishable under Sections 381, 302 and 201 IPC and acquitted him of an offence punishable under Section 27 of the Arms Act.