RAVITHEJA @ RAVI S/O NAGARAJU Vs. STATE BY YELAHANKA POLICE STATION REPRESENTED BY ITS SENIOR PUBLIC PROSECUTOR HIGH COURT OF KARNATAKA AMBEDKAR VEEDHI BANGALORE

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-accused No.2 being aggrieved by the judgment of conviction and order of sentence passed by Fast Track Court XV, Bangalore city in S.C.No.1050/2009 dated 25.8.2014.

(2.) Brief facts of the case as per Ex.P1 complaint are that one Sri.A.S.Raja filed the complaint alleging that he is residing in a rented house in the address mentioned therein since 10 years along with his wife Subbalakshmamma and daughters Latha, Bharathi and son by name Manjunath and is doing weaving business.

(3.) We have heard Sri.Viswanatha Setty.V, learned counsel for the appellant and the learned Additional State Public Prosecutor for the respondent-State.