D. MANJUNATHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision petition is filed by the petitioner/accused assailing the judgment of conviction and sentence dated 4.11.2010 passed by the Civil Judge and JMFC, Sira (hereinafter referred to as the 'Trial Court') in CC No. 994/2009 and the same was upheld by the FTC-III Tumkur, (hereinafter referred to as the 'First Appellate Court) in Crl.A. No. 121/2010 vide order dated 02.08.2011.

(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.