S.K. SRINIVASA Vs. STATE

JUDGEMENT

(1.) These two revision petitions are considered together since, both the complainant and the accused and the charges leveled are one and the same in both the criminal revision petitions. The judgment of conviction and sentence against which the present criminal revision petitions are filed are also delivered on the same day independently.

(2.) These criminal revision petitions are filed challenging the judgments passed in Criminal Case Nos.52/1998 and 53/1998 dtd. 19/12/2009, wherein, the petitioner has been convicted for the offence punishable under Sec. 408 of IPC and sentenced to undergo simple imprisonment for a period of one year and the same has been challenged in Crl.A.Nos.6/2010 and 7/2010 on the file of the VI Additional Sessions Judge at Mysuru, wherein the Appellate Court confirmed the judgment of conviction and sentence passed by the Trial Court vide order dtd. 16/4/2012.

(3.) The factual matrix of the case in Criminal Case No.52/1998 is that charge has been framed against the petitioner herein for committing an offence of Sec. 408 of IPC when he was working as Secretary of Halu Utpadakara Sangha, wherein he has misappropriated an amount of Rs.18,473.00 as per the audit report for the year 1991-92.