P M CHANDRA MAHADEVAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN this petition, the only prayer of the petitioner's counsel Sri. Radha Krishna is that, the sentence imposed be reduced having regard to the facts and circumstances of this case.

(2.) SUBMISSION made by the learned counsel for the petitioner is that, the petitioner was convicted by the trial court in respect of the offence punishable under sections 468 and 409 of IPC on the allegation of he having misappropriated the funds while he was working as the Principal of the Government Junior College, Kaabahalli. The trial court sentenced the petitioner to one year imprisonment for the offence punishable under sections 468 and 409 of IPC along with Rs.3,000/- fine and in default, to undergo S.I. for four months.

(3.) LEARNED Government Pleader Sri. Karunakar on the other hand submitted that the sentence imposed by the courts below calls for no interference.