ARUNARAJA S/O APPAJAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present appeal has been preferred by the appellant/accused being aggrieved by the judgment and order of conviction passed by the II Additional District & Sessions Judge, Tumkuru in S.C.No.19/2017 dated 19.04.2018.

(2.) I have heard Sri Dharanesha, learned counsel for the appellant and also learned High Court Government Pleader for respondent-State.

(3.) Though this case is listed for hearing on Interlocutory Application, while on hearing the learned counsel for the parties, they conceded for final disposal and as such, the case is heard finally and disposed of by this judgment.