SAVITHRAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this matter is listed for admission today, with the consent of both the parties, the matter is taken up for final disposal.

(2.) Heard Sri Sanchan Jai Nandan, learned counsel for the Revision Petitioners and Smt. Rashmi Jadhav, learned High Court Government Pleader for respondent- State.

(3.) This Revision Petition is filed challenging the validity of the judgment passed in C.C.No.51/2015 whereby the Revision Petitioner came to be convicted for the offence punishable under Section 506 of IPC and was ordered to undergo simple imprisonment for a period of six months and to pay fine of Rs.2,000/-, with a default sentence of two months of simple imprisonment which was confirmed in Criminal Appeal No.100/2021 dated 09.09.2021, on the file of the Principal District and Sessions Judge, Hassan.