SUBBARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellant-accused is before this Court aggrieved by the judgment of conviction and order of sentence passed by II Additional Sessions Judge, Kolar in S.C. No. 74/2019 dated 01.08.2019.

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

(3.) Though this case is listed for admission, with the consent of learned counsel appearing for the parties, same is taken up for final disposal.