SURESH DHAREPPA MUTNAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These appeals are heard and disposed of by this common judgment.

(2.) The facts of the case, as stated by the prosecution, in the appeal in Crl.A. 2582/2013, arising out of the judgment in sessions case No. SC 378/2011 on the file of the Court of II Additional District and Sessions Judge at Belgaum, are as follows:

(3.) Whether the accused further proves that on the above said date, time and place and in the course of same transaction and in furtherance of their common intention the accused Channappa Mutnal contravened the conditions of licence of revolver and thereby committed an offence punishable under Sec. 30 of the Indian Arms Act."