ANNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused No.1 has filed this revision petition under Sec. 397 of the Code Of Criminal Procedure, 1973, challenging the judgment of conviction and sentence dtd. 31/12/2010 passed by the learned Principal Civil Judge and JMFC, Bagalkot, in C.C No.548/2010(hereinafter referred to as the 'trial Court', for brevity) confirmed by the learned Sessions Judge, Bagalkot, in Criminal Appeal No.12/2011 dtd. 22/5/2012(hereinafter referred to as the 'first appellate Court', for brevity) whereby the trial court has convicted the accused for the offence punishable under sec. 78(iii)of Karnataka Police Act (hereinafter referred to as the 'KP Act', for brevity) and sentenced to undergo simple imprisonment for 3 months and to pay fine ofRs.300/- in default of payment of fine to undergo simple imprisonment for 15 days.

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader for the respondent-State.

(3.) The rank of the parties before the trial court is retained for convenience.