LAWS(KAR)-2019-10-106

STATE OF KARNATAKA Vs. S.F .KARADIGUDDA

Decided On October 16, 2019
STATE OF KARNATAKA Appellant
V/S
S.F .KARADIGUDDA Respondents

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) Heard on the question of admission.

(3.) Appeals are admitted for hearing. With consent of the parties, the same are heard finally.