NAGAPPA S/O MANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-accused challenging the legality and correctness of the judgment passed by II Additional District and Sessions (Special) Judge, D.K.Mangaluru, in Special Case No.39/2017 dated 22.8.2019.

(2.) I have heard Sri.Dineshkumar K. Rao and Kumari. Pooja Kattimani, learned counsels appearing for the appellant and Sri.M.Diwakar Maddur, learned High Court Government Pleader for the respondent-State.

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