STATE OF KARNATAKA Vs. MOHAMMED SHARIF

JUDGEMENT

(1.) :- This Criminal Revision Petition is filed under Sections 401, 397 and 482, Cr. P.C. by the State against the order dated 7-11-1989 passed by the Additional Sessions Judge, Gulbarga in Cr. A. No. 7/88 confirming the order passed by the First Additional J.M.F.C., Gulbarga in C.C. No. 2540/84.

(2.) Though served the respondent has remained absent in this case. I have heard the learned Government Pleader for the State and perused the records of the case.

(3.) The respondent was prosecuted for the offence punishable under Section 326, I.P.C. in C.C. No. 2540/84 on the file of the First Additional J.M.F.C., Gulbarga On the basis of the evidence of the prosecution the learned First Additional J.M.F.C., Gulbarga held the respondent guilty of the offence punishable under Section 326, IPC and he released the respondent on the probation of a good conduct under Section 4 of the Probation of Offenders Act (hereinafter referred to as the Act).