RAMANJINEYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellant/accused feeling aggrieved by the judgment of Trial Court on the file of III Additional District and Sessions Judge, Ballari (Sitting at Hosapete) in Sessions Case No.5048/2016 dtd. 6/7/2023 preferred this appeal.

(2.) Parties to the appeal are referred with their ranks as assigned in the trial Court for the sake of convenience.

(3.) Heard the arguments of both sides.