MURALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal has been preferred by the appellant/accused challenging the judgment of conviction and order of sentence passed by II Additional Sessions Judge, Kolar in S.C. No. 71/2018 dated 18.11.2019.

(2.) I have heard the learned counsel for the appellant-accused and learned HCGP for respondentState.

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