SATISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The revision petitioner has filed this revision petition challenging the judgment of conviction and order on sentence dtd. 26/11/2008 in C.C.No.62/2007 passed by the JMFC, Ankola and confirmed by the Principal District and Sessions Judge, Uttar Kannada, Karwar in Crl.A.No.253/2008 vide judgment dtd. 29/5/2019.

(2.) For the sake of convenience, parties to this revision petition are referred to as per their rank before the Trial Court.

(3.) The case of the prosecution in brief is as under: