PURUSHOTHAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is an appeal filed by the appellants-accused under Sec. 374(2) of Cr.P.C. challenging the judgment of conviction and order of sentence passed by the Additional Sessions Judge, Raichur in S.C.No.117/2010 dtd. 2/2/2017.

(2.) For the sake of convenience, the parties herein are referred with the original ranks occupied by them before the Trial Court.

(3.) The brief factual matrix leading to the case are that: