PATRICK DSOUZA Vs. STATE THROUGH POLICE INSPECTOR

JUDGEMENT

(1.) The appellant has preferred this appeal against the judgment of conviction and order on sentence passed by the Prl. Sessions Judge, D.K., Mangalore in S.C.No.62/2012 dated 19.11.2014.

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

(3.) Brief facts leading to this appeal are that, the Police Inspector, Excise Enforcement and Lottery Prohibition Wing Special Police Station, Mangalore, has filed the charge-sheet against the accused for the offences punishable under Section 32 and 34 of Karnataka Excise Act, 1965 (hereinafter referred to as 'the Act' for short) and Section 328 of IPC.