ELAYAVANNAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision petition is filed by the petitioner/accused assailing the judgment of conviction and sentence dated 24.03.2011 passed by the Principal Civil Judge and JMFC, Nanjangud (hereinafter referred to as the 'Trial Court') which was confirmed by the II Additional Sessions Judge, Mysore (hereinafter referred to as the 'First Appellate Court') in Crl.A. No. 56/2011 vide order dated 30.09.2011.

(2.) Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader.

(3.) The status of the parties before the Trial Court is retained for the sake of convenience.