ASHOK NINGANAGOUDA PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is by the convicted accused No. 1 against the judgment and order of conviction passed by the Sessions Judge, Bagalkot, in S.C. No. 02/2011.

(2.) The brief facts of the case of the prosecution is as under:

(3.) In order to prove the case against the accused No. 1, the prosecution in all examined PWs 1 to 19 and got marked Exs.P1 to P30(b) and M.Os.1 to 15.