SRINIVASA Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Petition is filed by the petitioner, being aggrieved by the judgment of conviction and order of sentence dtd. 2/7/2015 in C.C.No.1079/2013 on the file of the Court of the Principal Civil Judge and J.M.F.C., at Hosakote, wherein the petitioner / accused is convicted for the offences punishable under Ss. 353, 504, 506 and 427 of Indian Penal Code (for short ' IPC ') and judgment and order dtd. 2/1/2016 in Crl.A.No.45/2015 on the file of the Court of Principal Sessions Judge, Bengaluru Rural District, Bengaluru, wherein the Appellate Court confirmed the judgment of conviction and order of sentence in respect of the offences punishable under Ss. 353 and 427 of IPC and set aside the order in respect the offences punishable under Ss. 504 and 506 of IPC.

(2.) The petitioner is the accused before the Trial Court and appellant before the Appellate Court.

(3.) It is the case of the prosecution that, on 18/9/2013 at about 5.15 p.m., at Town Municipal Office, Hoskote, the petitioner being the member of Town Municipal Council (for short "TMC") abused PW.1 in filthy language and damaged the table glass. Further, he has entered into the chamber of Chief Officer of the said Municipality and asked the reason for changing the katha of Kalikamba Temple and insisted the Chief Officer to give endorsement. A complaint came to be lodged by PW.1 in that regard and a case came to be registered in Crime No.405/2013 for the offences punishable under Ss. 427, 504, 506 and 353 of IPC. After conducting investigation, a charge sheet was laid by the jurisdictional police for the above said offences.