RAJESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment and order of conviction and sentence passed by the IV Additional District & Sessions Judge, Dakshina Kannada, Mangaluru, in Case.No.92/2017 dated 03.08.2018.

(2.) I have heard the leaned counsel for the appellant/accused and the learned HCGP for the respondent-State.

(3.) Though this appeal is listed for admission, with the consent, the same is taken up for final disposal.