MOHD SHAFI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has been convicted for offences punishable under Sections 420 and 506 of the Indian Penal Code, 1860 (hereinafter referred to as the 'IPC', for brevity) in the following background:

(2.) The petitioner had challenged the said judgment by way of an appeal. The Appellate Court having dismissed the appeal and having confirmed the judgment of the Trial Court, the petitioner is before this Court.

(3.) Shri S.K. Venkata Reddy, learned counsel appearing for the petitioner contends as follows: