RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal Revision Petition under Sec. 397 r/w Sec. 401 of Cr.P.C. is filed by the sole accused challenging the judgment and order of conviction and sentence passed by the JMFC (III) Court, Mysore in C.C.No.652/2012 dtd. 30/9/2013 and the order dtd. 14/8/2014 passed by the Court of the III Additional Sessions Judge at Mysore in Criminal Appeal No.317/2013.

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

(3.) The facts leading to the filing of this criminal revision petition as revealed from records are: