STATE OF KARNATAKA Vs. MUTTA @ MUTTAIAH @ MUTTURAJ

JUDGEMENT

(1.) Heard the learned Additional State Public Prosecutor. The present appeal coming on for orders as regards steps to be taken in respect of the respondent, the appeal is considered on merits. Though it was opened in thefirst instance that the matter would require reconsideration and on that footing, the appeal having been admitted to file and the records having been called for, the records are now available.

(2.) The facts briefly stated are as follows:-

(3.) After a full-fledged trial, the Court below framed the following points for its consideration :