NAGARAJA U.D. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellant has preferred this appeal against judgment of conviction dtd. 1/3/2018 and order on sentence dtd. 5/3/2018 passed by V Additional District & Sessions Judge, Hassan (for short "the trial Court").

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

(3.) Brief facts leading to this appeal are: