SHIVARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellant has preferred this appeal against the Judgment of and order on sentence dtd. 11/12/2019 passed by IV Additional District & Sessions Judge, Mysuru in SC No.230 of 2018 (for short "the trial Court").

(2.) For the sake of convenience, the parties in this appeal are referred to as per their rank before the trial Court.

(3.) Brief facts leading to this appeal are that Periyapatna Police submitted charge-sheet against the accused for the offences punishable under Ss. 307, 504, 354A(1) of Indian Penal Code.