PRAKASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The revision petitioner has filed this revision petition under Sec. 397 r/w 401 of Cr.P.C. to set aside the judgment dtd. 12/9/2014 passed by the Principal District & Sessions Judge, Dharwad, in Crl.A.N.15/2013 and also to set aside the judgment of conviction and order of sentence dtd. 9/1/2012 by the II Addl. Civil Judge & JMFC II Court, Dharwad, in C.C.No.593/2009.

(2.) The brief facts leading to the filing of this petition are as follows:

(3.) After investigation the Investigating Officer has charge-sheeted against the accused for the alleged commission of offenses. After taking cognizance, the case was registered in C.C.No.593/2009 and a plea was recorded under Sec. 251 of Cr.P.C. The accused having understood the same, has pleaded not guilty and claimed to be tried.