H.S. LOKESH Vs. STATE

JUDGEMENT

(1.) The present petitioner was accused in C.C.No.303/2008 in the Court of the learned Additional J.M.F.C at Maddur, (hereinafter for brevity referred to as the "Trial Court "), who by its judgment dated 20-04-2009 was convicted for the offences punishable under Sections 279, 304(A) of the Indian Penal Code, 1860 (hereinafter for brevity referred to as the "IPC ") and Section 134 read with 187 of Motor Vehicles Act, 1988 (hereinafter for brevity referred to as the "M.V. Act ") and was sentenced accordingly. Aggrieved by the same, the accused preferred an appeal in Criminal Appeal No.58/2009 in the Court of the learned Principal Sessions Judge at Mandya (hereinafter for brevity referred to as the "first appellate Court "), which after hearing both side allowed the appeal in part and though it upheld the impugned judgment of conviction passed by the Trial Court, but it reduced the sentence imposed by the Trial Court upon the accused. Not satisfied with the same, accused has preferred the present revision petition.

(2.) The respondent - State is being represented by the learned High Court Government Pleader.

(3.) The Trial Court and the first appellate Court 's records were called for and the same are placed before this Court.