M.K.NARASIMHAIAH Vs. STATE

JUDGEMENT

(1.) This appeal is preferred by accused No.1, feeling aggrieved by the Judgment and Order dtd. 13/6/2012 passed by the Court of Presiding Officer, Fast Track (Sessions) Court, XVII Bengaluru City in Sessions Case No.1341/2010.

(2.) Vide impugned judgment , the learned Sessions Judge has convicted the appellant/accused No.1 for the offence punishable under Sec. 279, 337, 338 and 304(A) of IPC and acquitted accused No.2 of the offence punishable under Sec. 304 of IPC.

(3.) Heard the learned counsel for appellant, learned High Court Government Pleader for the State and perused the evidence and material on record.