SIDDIK HUSEEN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision is filed by the accused under Sec. 397 r/w 401 of Cr.p.C. challenging the judgment of conviction and order of sentence passed by the Senior Civil Judge and JMFC, Sira in C.C.No.1305/2012 dtd. 25/4/2013 and confirmed by VI Additional Sessions Judge, Tumkur in Crl.A.No.67/2013 vide judgment dtd. 9/12/2015.

(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 the case are as under: