STATE OF KARNATAKA REPRESENTED BY THE POLICE SUB Vs. GOVINDA, S/O GOPAL @ GOPYA PAWAR, AGE:34 YEARS, OCCUPATION : AGRICULTURE, RESIDENT OF HALAGIMAROL, TALUK AND DISTRICT HAVERI

JUDGEMENT

(1.) There is a delay of 156 days in filing these appeals. However, the appeal is considered on merits in order to decide whether notice should be issued on the application for condonation of delay.

(2.) These two appeals arise out of a common judgement dated 23.12015 in Sessions Case No.51/2014 and Session Case No.31/2015 on the file of the Additional District and Sessions Judge at Gadag.

(3.) The background facts are as follows: