ASHOK KUMAR S Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Admit.

(2.) Mr. T.K. Vedamurthy, learned Additional Government Advocate, appearing for respondent Nos.1 and 2 and Mr. Madhukar Deshpande, learned counsel appearing for respondent No.3 waive notice for admission.

(3.) With the consent of learned Advocates appearing for both the sides, the appeal is finally heard.