KASHINATH S/O LINGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal arises out of judgment and order of conviction and sentence dated 29.10.2011 passed by the District and Sessions Judge, Bidar in Sessions Case No.107/2011. By the impugned judgment and order, the trial Court has acquitted the appellant of the charges for the offences punishable under Section 32 of the Karnataka Excise Act (for short 'the K. E. Act' ) and Section 328 IPC and convicted him for the charge for the offence punishable under Section 34 of the K. E. Act. Further the trial Court has sentenced him for simple imprisonment of one year and fine of Rs.10,000/- for the offence punishable under Section 34 of the K. E. Act.

(2.) The case of the prosecution is as follows :-

(3.) The case of the prosecution depends upon the evidence of