LOKESHWARA ALIAS LOKESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE trial court has held petitioner (hereinafter referred to as 'the accused') guilty of an offence punishable under section 326 IPC. The I -appellate court has confirmed the judgment of conviction made by trial court. I have heard Sri. Renukaradhya, learned counsel for accused and Sri. Satish R Girji, learned HCGP for State.

(2.) IN view of concurrent findings recorded by courts below, it is necessary to refer to a decision of the Supreme Court, reported in : 2008 AIR SCW 1106 (in the case of Johar & Others Vs. Mangal Prasad & another) regarding scope of revisional jurisdiction of this court: -

(3.) THE learned HCGP would justify the impugned judgment of conviction.