PREMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellant/accused has preferred this appeal against the judgment of conviction and order on sentence dtd. 31/3/2021 passed by the V Additional District and Sessions Judge Dharwad sitting at Hubballi (for brevity hereinafter referred to as the 'trial Court') in SC No.94 of 2019.

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

(3.) The brief facts of the case leading to this appeal are that the Police Inspector attached to Old Hubballi Police Station submitted charge-sheet against the accused for the offences punishable under Sec. 302 of the Indian penal code.