H. ANJINEYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The revision petitioner has filed this revision petition for setting aside the judgment and order dated 25.06.2012 passed by the Fast Track Court-III, Hospet in Crl.A.No.26/2012 confirming the judgment of conviction and order of sentence passed by the Additional Senior Civil Judge & JMFC, Hospet dated 24.01.2012 in C.C.No.44/2010 whereby the accused/revision petitioner was convicted for the offence punishable under Sections 279, 338, 304-A of IPC and Section 187 of M.V.Act.

(2.) For the sake of convenience, the parties herein are referred with the original rankings occupied by them before the trial court in order to avoid confusion.

(3.) The brief aspects leading to the case are as under: