MOHAMMED RAFIQ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal revision petition is filed by the petitioner/accused under Sec. 397 R/W Sec. 401 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the ' Cr.P.C .' for short) for setting aside the judgment of conviction and order of sentence passed by JMFC I, Court, Hubballi in CC No.2474/2008 dtd. 2/5/2011 and upheld by the I Addl. District and Sessions Judge, Dharwad (sitting at Hubballi) in Crl.A.No.44/2011 dtd. 28/11/2013 for having convicted the petitioner for the offence punishable under Ss. 279, 304 of Indian Penal Code, 1860 (hereinafter referred to as ' IPC ', for short) and Sec. 187 of Motor Vehicles Act, 1988 (hereinafter referred to as 'MVC').

(2.) Heard the arguments of learned counsel for the petitioner and learned HCGP for respondent-State.

(3.) The ranks of the parties before the trial court are retained for the purpose of convenience of this Court.