STATE OF KARNATAKA Vs. NAGANNA ALIAS NAGARAJU

JUDGEMENT

(1.) THOUGH the matter is posted for admission, since records have been received from the Trial Court, I have heard the matter on merits with the consent of the learned Government Pleader and the learned counsel for respondent/accused.

(2.) THE facts in brief which gave rise to this appeal are as under:

(3.) I have heard the learned Government Pleader and learned counsel for the respondent/accused. Perused the records and the judgment and order passed by the Court below.