D.B.RAMESH Vs. STATE

JUDGEMENT

(1.) This petition is filed by the accused under Sec. 397 read with Sec. 401 CR.P.C., challenging the judgment of conviction and order of sentence passed by the Principal civil Judge and JMFC, Mudigere, in CC no.1007/2018 and confirmed by the II Additional District and Sessions Judge, Chikkamagaluru, in Crl.A.No.213/2009 vide judgment dtd. 30/7/2020.

(2.) For the sake of convenience, the parties herein are referred with the original ranks occupied by them before the Trial Court.

(3.) The brief factual matrix leading to he case are as under: