KRISHNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is an appeal filed by the accused against the judgment and order of conviction and sentence passed by the Presiding Officer, Fast Track Court I, Koppal, in Sessions Case No.3/2010 by order dated 10.12.2010. Wherein, the accused was found guilty for the offence punishable under Section 34 of Karnataka Excise Act, and acquitted for the offence punishable under Section 32 of the K.E. Act, Section 273, 284 and 308 of IPC.

(2.) The brieffacts leading to the filing of charge sheet are as under :

(3.) The accused who was arrested during the trial and enlarged on bail . The learned JMFC took the cognizance and registered the case in C.C. No.84/2009 for the aforesaid offences. After securing the presence of the accused, the learned Magistrate committed the case to the Sessions court for trial. Hence, thereafter the learned Sessions Judge registered the case in S.C.No.3/2010 against the accused.