SIRAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal revision petition is preferred by the petitioners against the order dated 11-7-1988 passed by the learned Principal Sessions Judge, Shimoga, in Criminal Appeals Nos. 27 and 29 of 82 confirming the Judgment of conviction and sentence passed by the learned II Additional Munsiff and Judicial Magistrate, First Class, II Court, Shimoga, in C.C. No. 394/ 81.

(2.) I have heard the learned Counsel for the petitioners and the learned High Court Government Pleader fully and perused the records of the case.

(3.) The four revision petitions were the accused in C. C. No. 394/81 on the file of the II Additional Munsiff and Judicial Magistrate, First Class, Shimoga.