K.P. SHIVAPPA Vs. STATE

JUDGEMENT

(1.) In this revision petition the challenge is to the Judgment and Order dated 24.9.2011 passed by the learned Presiding Officer, Fast Track Court, Kollegala whereby, the Appellate Court concurred with the Judgment of conviction and order of sentence passed by the learned JMFC, Kollegala on 10.11.2010 in C.C.No.254/2005, convicting the accused for the offences punishable under Ss.279, 337 and 304-A IPC and sentenced him to undergo imprisonment and pay fine, with default stipulation.

(2.) The material facts leading to the trial of the petitioner, with reference to the rank of the parties in the Trial Court are that;

(3.) Sri T. Prakash, learned advocate urged as follows: