SUNITA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision petition is filed by the petitioner-accused Nos.1 and 2 under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973 (for short ' Cr.P.C .') for setting aside the judgment of conviction and order of sentence passed by the Additional Civil Judge and JMFC, Hunagund (herein after referred to as the 'Trial Court') in C.C.No.725/2009 for the offences punishable under Ss. 32 and 34 of Karnataka Excise Act (for short 'K.E. Act') and the same was modified by the up held by the District and Sessions Judge, Bagalkot (herein after referred to as the 'first Appellate Court') in Criminal Appeal No.52/2012 dtd. 24/9/2013.

(2.) Heard the arguments of learned counsel for the petitioners and the learned High Court Government Pleader.

(3.) The ranks of the parties before the Trial Court is retained for the convenience of the Court.