DEVANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision petition is filed by the petitioners-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 on sentence passed by the learned Principal Civil Judge and JMFC, Hunagund (herein after referred to as the 'Trial Court') in C.C.No.407/2010 for an offence punishable under Sec. 34 of Karnataka Excise Act, 1965 (for short 'K.E. Act') and the same was upheld by the learned District and Sessions Judge, Bagalkot (herein after referred to as the 'Appellate Court') in Criminal Appeal No.64/2012 dtd. 13/9/2013.

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

(3.) The parties will be referred to as per their ranks in the trial Court.