UMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONERS were accused in C.C.No.294/2006 on the file of I Traffic Metropolitan Magistrate, Bangalore. They have been convicted for an offence punishable under Ss.32(1)(i) and 34(i) of the Karnataka Excise Act ("the Act" for short) and sentenced to undergo rigorous imprisonment for one year and pay fine of Rs.10,000/- in default to undergo simple imprisonment for 6 months.

(2.) THE allegations against petitioners in the charge sheet filed by respondent are that:

(3.) CONSIDERING the rival contentions and record of the case, learned Magistrate found both the accused guilty and passed an order of conviction and sentenced the accused, as noticed supra. Crl.A.No.15129/2006 filed in the Sessions Court was dismissed on 5.10.2009. Feeling aggrieved, the accused have filed this Criminal Revision Petition.