SANJAY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the petitioner's counsel and the learned HCGP appearing for the State.

(2.) This revision petition is filed challenging the judgment of conviction passed in CC No.986/2008 dated 03.04.2010 convicting the accused/ revision petitioner for the offences punishable under Sections 448, 354 504, 506 of IPC and also dismissal of Crl.A.No.64/2010 confirming the judgment of conviction and sentence.

(3.) The factual matrix of the case is that the revision petitioner married the complainant on 31.05.2002 and subsequently divorce was granted on 29.09.2006. The incident is dated 11.07.2008 and also 12.07.2008 alleging that the revision petitioner went to the shop in which the divorced wife was working and trespassed the said shop and held her left hand and outraged her modesty and also abused in filthy language and caused life threat.