SABU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Revision Petition is directed against the order of conviction dtd. 7/3/2012 passed in CC No.727/2007 by the learned II Addl. Civil Judge and JMFC, Kundapura for the offence punishable under Ss. 3 and 25 of the Indian Arms Act, 1959.

(2.) Thereafter, the accused/Revision Petitioner herein filed Criminal Appeal No. 27/2013 on the file of the learned Addl. District and Sessions Judge, Udupi sitting at Kundapura which came to be dismissed by judgment dtd. 22/2/2019. Being aggrieved by the same, the accused/Revision Petitioner is before this Court in this Revision Petition.

(3.) The Brief facts of the case are as under: On 29/9/2006 at about 1.00 p.m., the Forester, on receipt of the credible information that accused is holding a fire arm without licence and he is in the process of hunting wild animals.