ANBU, Vs. STATE

JUDGEMENT

(1.) APPELLANT /accused in S C No.1083/2009 on the file of Fast Track Court -XV, at Bangalore City, is before this Court under Section 374(2) of the Code of Criminal Procedure challenging the judgment of conviction dated 7.1.2011 and an order of sentence dated 11.1.2011 sentencing the accused for the offence punishable under Sections 436 and 302 of IPC, made in the above -said case.

(2.) BRIEF facts of the case leading to the filing of the Appeal may be stated as under:

(3.) WE have summoned the records in SC No.1083/2009 on the file of Fast Track Court -XV, at Bangalore City, and the same is before this Court.