CHIRANJEEVI 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 Umesh, learned counsel representing Sri R.B.Deshpande, for the Revision Petitioners and Sri V.S. Vinayaka, learned High Court Government Pleader for respondent-State and perused the records.

(3.) Accused is in revision before this Court challenging the order of conviction passed in CC No.429/2011 confirmed in Criminal Appeal No.5014/2019, whereby the order of conviction convicting the accused for the offence punishable under Sec. 392 read with Sec. 34 IPC and sentenced as under: <IMG>JUDGEMENT_63_LAWS(KAR)12_2021_1.jpg</IMG> <IMG>JUDGEMENT_63_LAWS(KAR)12_2021_2.jpg</IMG>