HANUMANTHAPPA DODDAMANI Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the order of conviction and sentence passed against him for the offences punishable under Sections 279 and 304[A] of IPC, the accused has preferred the above revision petition.

(2.) Petitioner was prosecuted in C.C. No.827/2009 on the file of the Principal Civil Judge and JMFC, Hosakote, for the offences punishable under Sections 279 and 304[A] of IPC on the basis of the charge sheet filed by Hosakote Police in Crime No.83/2009 of their Police Station. Crime No.83/2009 was registered on complaint of PW.1 as per Ex.P1.

(3.) For the purpose of convenience, the petitioner shall be referred to as accused.