CHAND PASHA Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Petition is filed by the petitioner-accused assailing the judgment of conviction and order of sentence dated 21.03.2009 passed by the JMFC-I, H.D.Kote, (for short 'Trial Court') in CC No.474/2004, which was partly upheld by the III Additional District Sessions Judge, Mysore (for short 'First Appellate Court') in Crl.A.No.41/2009 by judgment dated 04.03.2010.

(2.) Heard learned counsel for the petitioner/accused as well as learned State Public Prosecutor for the respondent/State.

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