K.N. JAYRAM SHETTY 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. Rajaram Sooryambail, learned counsel for the Revision Petitioner and Sri V.S.Vinayaka, learned High Court Government Pleader for the respondent and perused the records.

(3.) This Revision Petition is filed by the accused, who suffered an order of conviction in C.C.No.194/2008, on the file of the II Additional Senior Civil Judge and CJM, Mangalore, Dakshina Kanna by Judgment dtd. 28/6/2014, whereby he has been convicted for the offences punishable under Ss. 406, 408 and 420 IPC, which was confirmed in Criminal Appeal No.171/2014 on the file of the I Additional District and Sessions Judge, Dakshina Kannada, Mangalore by judgment dtd. 6/7/2018.