CHIDANAND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision petition is filed under sec. 397(1) read with sec. 401 of the Code of Criminal Procedure, 1973, challenging the judgment of conviction dtd. 3/12/2013, passed by the Prl. Civil Judge and JMFC, Jamakhandi, in C.C.No.573/2011, pertaining to the offence punishable under Sec. 323, 504, 354 of the Indian Penal Code, 1860, and confirmed by the I Addl. District and Sessions Judge, Bagalkote, sitting at Jamakhandi, in Crl.A.No.128/2013, by judgment dtd. 18/1/2017.

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

(3.) The brief factual matrix leading to the case are that: