ASHWATH S/O LAKSHMANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present appeal has been preferred by the appellant/accused assailing the judgment of conviction and order of sentence passed by the Additional District and Sessions Judge, Chitradurga in Special Case No.1/12 dated 13/14.03.2013.

(2.) The brief facts of the case are that:

(3.) Thereafter, the Sessions Court took cognizance and secured the presence of the accused and after hearing the learned Public Prosecutor and learned counsel for the accused, Charge was prepared and read over to the accused, he pleaded not guilty and claimed to be tried and as such, the case was set down for trial.