M. REVANAPPA Vs. STATE

JUDGEMENT

(1.) Petitioners being aggrieved by the Judgment and Order dtd. 15/4/2009 passed in CC No.388/2003 by the Civil Judge and JMFC, Shikaripura of convicting and sentencing them for the offences punishable under Secs.323. 326. 504. 506(II) read with Sec.34 of IPC and the said judgment of conviction and sentence being confirmed by the Prl.District and Sessions Judge, Shimoga in Criminal Appeal No.43/2008 dtd. 30/6/2015 are before this Court in this revision. Parties to this revision are referred to as per their rank before the trial Court for the purpose of convenience.

(2.) The facts leading upto this revision petition in brief are as follows:

(3.) After filing charge sheet, the jurisdictional Magistrate took cognizance of the offences. The presence of the accused was secured and they were enlarged on bail. Copies of the police papers were furnished to the accused persons as contemplated under Sec.207 of Cr.PC .