PANDURANG Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal revision petition is filed by the petitioners/accused Nos.1 to 3 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 the Prl. JMFC, Honnavar in CC No.271/2009 dtd. 19/6/2010 and modified by the Prl. District and Session Judge, Uttar Kannada, Karwar in Crl. Appeal No.77/2010 dtd. 24/8/2021.

(2.) Heard the arguments of learned counsel for the petitioners 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.