SWAMYNAIKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant has preferred this appeal against the judgment of conviction and order on sentence passed by the VII Additional Sessions Judge, Mysuru (for short "the trial Court").

(2.) For the sake of convenience, the parties herein are referred to as per their rank and status before the trial Court.

(3.) The brief facts leading to this appeal are that, H.D.Kote Police submitted charge sheet against the accused for the commission of offence under Sec. 376, 417 of Indian Penal Code.