DEEPU @ DEEPAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant/accused has preferred this appeal against the judgment of conviction and order on sentence passed by the XLV Additional City Civil and Sessions Judge, Bengaluru City (CCH 46) in S.C. No.918/2007 dtd. 11/7/2013.

(2.) Parties in this appeal are referred to as per their rank before the Trial Court.

(3.) The brief facts leading to this appeal are that the Inspector of Police, Srirampura Police Station, laid the charge sheet against the accused for the offences punishable under Ss. 376 and 417 of the Indian Penal Code (for short 'IPC').