PARSHURAM PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The accused in C.C. No. 141/2006 on the file of the learned Principal Civil Judge (Senior Dn.) and CJM, Dharwad, has challenged in this revision the correctness of the impugned Judgment and Order of conviction and sentence dated 25/1/2002 passed in the said case convicting him for the offences under Sections 279 and 304-A of IPC and sentencing him to undergo simple imprisonment for a period of one month and to pay fine of Rs. 400/- in default to undergo simple imprisonment for another period of 15 days for the offence under Section 279 of IPC and to undergo simple imprisonment for a period of one year and also to pay fine of Rs. 1,000/- with default sentence of simple imprisonment for a further period of one month for the offence under Section 304-A of IPC.

(2.) Further, the revision petitioner-accused has also challenged in this revision the correctness of the Judgment and Order dated 1/9/2009 passed in Crl.A. No. 31/2008 by the learned Prl. Sessions Judge, Dharwad, dismissing the said appeal and confirming the conviction of the accused for the said offences.

(3.) Heard the arguments of Sri G.A. Holeyannavar, the learned Counsel for the revision petitioner-accused and Sri P.H. Gotkhindi, the learned High Court Government Pleader. Perused both the Judgments and also entire material on record obtained from the Trial Court.