G K GANESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The ultimate charge as framed by the Addl Munsiff and First Class Magistrate, Mercara on 26-6-1973 against four persons as the accused, is as below :

(2.) Before the learned Magistrate evidence, both oral and documentary, was adduced. All the four accused were convicted as charged. They were sentenced to undergo simple imprisonment for two months. The properties produced were confiscated to the Government.

(3.) The four accused went up in appeal to the, Sessions Judge, Coorg, Mercara, in CrlA 28 of 1973. The appeal was dismissed. The four accused have now come up in the present revision to this Court.