MUDAKAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

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

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

(3.) The prosecution got examined five witnesses as PWs.1 to 5 and marked 5 documents and 5 material objects.