D CHIDAMBARANATH Vs. STATE BY MAHILA POLICE , MYSORE

JUDGEMENT

(1.) These two appeals arise out of the order of conviction and sentence dated 26.6.2012 passed by the IV Additional Sessions Judge, Mysuru in Sessions Case No.253/2008.

(2.) Criminal Appeal No.780/2012 is the appeal of the accused and Criminal Appeal No.1072/2012 is the appeal of the State.

(3.) For the purpose of convenience, the parties will be referred to with their rankings before the trial Court.