SHIVASHANKAR @ SHIVU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant/accused has preferred this appeal assailing the judgment of conviction and order of sentence passed by the Fast Track Court VIII, Bengaluru City in SC No.689/2011 dated 25.7.2014/2.8.2014.

(2.) We have heard the learned counsel for the appellant and the learned Additional State Public Prosecutor for the respondent State.

(3.) The gist of the case as per the complaint Ex.P-1 is that: