VASANT SHANKAR KHOT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence dated 06.02.2010, passed by the Fast Track Court-I, Chikodi in Sessions Case No.173/2009. The appellants (hereinafter referred to as the accused Nos. 1 and 2 respectively) were charged and tried for the offences punishable under Sections 302, 201 and 120B R/w. Section 34 of the IPC.

(2.) The case of the prosecution is that;

(3.) I have heard the Sri. M. J. Peerajade, learned counsel appearing for the appellant and Sri. Praveen K. Uppar, learned HCGP appearing for the respondent- State.