PARASHURAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is an appeal fi led by the accused against the judgment of conviction and sentence passed by the learned Sessions Judge, Bagalkot, wherein accused was convicted for the offence punishable under Sections 32 and 34 of the Karnataka Excise Act.

(2.) Brief facts of this case are as under:

(3.) The prosecution got examined six witnesses as PWs.1 to 6 and got marked 7 documents and 3 material objects.