PRAVEEN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision petition is filed against the judgment of conviction and order of sentence passed by Prl. Senior Civil Judge and JMFC, Ranebennur, in C.C.No.191/2009 and confirmed with certain modification regarding sentence portion by II Addl. District and Sessions Judge, Haveri, sitting at Ranebennur, in Crl.A.No.36/2011, for the offence punishable under Sec. 279, 337, 338 and 304(A) of IPC.

(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: