GURULINGAPPA Vs. PRASHANTH

JUDGEMENT

(1.) THIS revision petition and the appeal are in respect of the very same judgment. The revision petition is filed by the complainant questioning the quantum of punishment and the appeal is filed by the accused challenging the judgment of the trial court.

(2.) THE facts leading up to this petition and the appeal are as follows:-

(3.) SINCE the court below has sentenced the accused to undergo simple imprisonment for 6 months for the offence punishable under Section 354 of the IPC and simple imprisonment for 4 years and a fine of Rs.5,000.00 for the offence punishable under Section 306 of the IPC, the revision petition has been filed by the complainant seeking enhancement of the sentence.