SHARANAPPA HALLAPPA HALAGI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Shri. S.N. Padashetty, learned counsel states that he also represents the counsel for the appellant in Criminal Appeal No. 3593/2010.

(2.) Heard the learned counsel Shri. S.N. Padashetty and the learned Additional State Public Prosecutor.

(3.) The accused are before this Court questioning the judgment of conviction for an offence punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code, 1860. The brief facts as alleged by the prosecution are as follows: