SHAFI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal Revision Petition under Sec. 397 r/w 401 of Cr.P.C . is filed by the sole accused challenging the judgment and order of conviction and sentence passed by the Court of the Prl. Civil Judge and JMFC, Chamarajanagara in C.C.No.350/2010 dtd. 30/3/2013 and the judgment and order dtd. 16/8/2014 passed by the District and Sessions Judge, Chamarajanagara in Crl.A.No.24/2013.

(2.) Heard the learned counsel for the petitioner and the learned HCGP appearing for the respondent-State.

(3.) Facts leading to filing of this criminal revision petition narrated briefly are: