NAGARAJA RAO Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is filed by the accused against the judgment and final order dated 25.04.2014 passed by the High Court of Karnataka at Bangalore in Criminal Revision Petition No. 924 of 2009 whereby the learned single Judge of the High Court dismissed the revision petition and upheld the order dated 23.09.2008/01.10.2008 passed by the XVII Additional Chief Metropolitan Magistrate, Bangalore in CC No. 2408 of 1995 convicting and sentencing the Appellant-accused for the offences punishable Under Section 381 of the Indian Penal Code, 1860 (hereinafter referred to as "Indian Penal Code") and Section 52 of the Indian Post Office Act, 1898 (hereinafter referred to as "the IPO Act"), which was confirmed by order dated 08.10.2009 passed by the XXI Additional City Civil and Sessions Judge and Special Judge for CBI Cases, Bangalore in Criminal Appeal No. 845 of 2008.

(3.) Facts of the case lie in a narrow compass.