PRAKASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellant-accused has preferred this appeal being aggrieved by the judgment of his conviction dtd. 12/6/2014 and order of sentence dtd. 17/6/2014 passed in Sessions case No.78/2011 by VII Additional Sessions Judge, Mysuru.

(2.) Parties to this appeal are referred to as per their rank before the trial Court for convenience.

(3.) That accused who was charge sheeted by the Circle Inspector of Police, Nanjangud Circle in Crime No.179/2010 of Kowlande Police Station for the offences punishable under Ss. 417 and 376 of IPC.