VEERBHADRA Vs. STATE

JUDGEMENT

(1.) This appeal is filed by the appellant/accused No.1 under Sec. 374(2) of Cr.P.C. challenging the judgment of conviction and order of sentence passed by the II Additional Sessions Judge, Kalaburagi in Special Case (SC/ST) No.382/2011 dtd. 23/9/2016.

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

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