B.K. MANJEGOWDA Vs. STATE

JUDGEMENT

(1.) Heard Sri. Vageesh N, learned counsel for the petitioner and Sri. Rahul Rai K, learned High Court Government Pleader for the respondent-State.

(2.) This petition is filed by the petitioner, being aggrieved by the concurrent findings of the Courts below, the petitioner has been convicted for the offences punishable under Ss. 465, 468, 471 and 420 of IPC.

(3.) The ranks of the parties in the Trial Court will be considered henceforth for convenience.