BHEEMAPPA Vs. STATE BY HARAPANAHALLI POLICE STATION

JUDGEMENT

(1.) THERE are concurrent findings of the courts below that petitioner is guilty of offences punishable under Sections 279, 337 and 338 IPC. Therefore, petitioner is before this court. The law is fairly well settled, this court while exercising revisional jurisdiction under Section 401 Cr.P.C., does not sit as a court second appeal. This court can interfere with the impugned judgment if the courts below have committed glaring errors in appreciation of evidence or appreciation of law.

(2.) I have heard Sri. P.H. Virupakshaiah, learned counsel for petitioner and learned Government Advocate for the State.

(3.) SRI . P.H. Virupakshaiah, learned counsel for petitioner has made following submissions: