RAGHAVAN V NACHURUR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant has challenged his conviction and sentence for the offence punishable under Section 397 IPC on a trial held by the Fast Track Court at Mysore.

(2.) THE facts reveal that in between the night of 01/02.06.2006, at about 4.30 a.m. the appellant and accused No.1, gained entry into the house of PW1 Lakshman Rao and robbed the gold ornaments, cash, Nokia Mobile phone and at the time of incident, accused No.1 is said to have threatened the victims with pistol and both the appellant and accused No.1 disappeared in the night after the commission of robbery.

(3.) HEARD the learned Counsel for the appellant and learned High Court Government Pleader for the State.