SINGE GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Both these Revision Petitions are filed by the same petitioner/accused being aggrieved by the judgment of conviction and order of sentence passed by the III Additional Sessions Judge, Mysore, (for short 'First Appellate Court') in Crl.A.Nos.69/2010 and 103/2010 dated 01.02.2011 arising out of the judgment passed by the JMFC, H.D.Kote (for short 'Trial Court') in CC.No.325/2007 dated 27.05.2010.

(2.) The status of the parties before the trial Court is retained for the sake of convenience.

(3.) Heard the arguments of learned counsel for the petitioner and learned State Public Prosecutor for the respondent-State.