NAGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant-accused has preferred this appeal under Sec. 374(2) of Code of Criminal Procedure, 1973 (for short "Cr.P.C.,") challenging the judgment of his conviction dtd. 29/11/2022 and order of sentence dtd. 30/11/2022 passed by the XII-Additional Sessions Judge, Belagavi, sitting at Gokak (for short "Trial Court") in S.C.No.8028/2021.

(2.) For the sake of convenience, the parties are referred to as per their rank before the Trial Court.

(3.) The brief and relevant facts leading to the case of the prosecution are as under: