T.CHANDAPPA NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petitioner was tried as accused by the Court of learned Addl.Civil Judge (Jr.Dn.), & J.M.F.C., Bantwal, Dakshina Kannada, (hereinafter for brevity referred to as the Rs. trial Court') in C.C.No.577/2002, for the offences punishable under Ss. 466, 409 of Indian Penal Code, 1860 (hereinafter for brevity referred to as the Rs. IPC ') and was convicted by its judgment of conviction and order on sentence dtd. 7/11/2008 and was sentenced accordingly.

(2.) Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader for the respondent who are physically present in the Court.

(3.) Learned counsel for the petitioner in her arguments submitted that though the petitioner has raised few grounds in his memorandum of petition, but, he would not press on any of those grounds, except requesting this Court to waive the sentence of imprisonment and confine the sentence only to the fine amount which may be at slightly enhanced amount and thus to give solace to the petitioner, who according to her, is 75 years old and is suffering with various ailments and ill-health.