SUHIL PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petitioner was accused No.2 in the Court of the II Additional Civil Judge and JMFC II Court, Hassan (henceforth for brevity referred to as the 'Trial Court') in C.C.No.627/2006 which Court by its impugned Judgment of conviction and order of sentence dated 17.05.2008 convicted the accused for the offence punishable under Sections 380 and 457 of the Indian Penal Code (henceforth for brevity referred to as the ' IPC ') and sentenced them accordingly. Against the said judgment of conviction, both the accused preferred an appeal before the Court of the Additional Sessions Judge, Hassan (henceforth for brevity referred to as the 'Session Judge's Court') in Crl.A.No.69/2008 which also by its impugned judgment dated 05.04.2010 while confirming the judgment of conviction challenged before it dismissed the appeal. Being aggrieved by the same, the accused No.2 has preferred this revision petition.

(2.) Though the petitioner was originally represented by a counsel engaged by him, however due to the continuous absence of the said learned counsel in this matter, this Court by its order dated 13.08.2020 appointed an Amicus Curiae to appear on behalf of the petitioner. Respondent is being represented by the learned High Court Government Pleader. Lower court records were called for and the same are placed before this Court.

(3.) Heard the arguments on both sides.