BOOTHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though the matter is set-down for admission, with consent, taken up for final disposal. Heard Sri P.B.Umesh, learned counsel appearing on behalf of Sri R.B.Deshpande, learned counsel for Revision Petitioners, and Sri K.Nageshwarappa, learned High Court Government Pleader for the State.

(2.) This Criminal Revision Petition under Sec. 397 of the Code of Criminal Procedure is filed assailing the Order passed in C.C.No.335/2013 whereby the learned Trial Magistrate convicted the Revision Petitioners and sentenced as under:

(3.) The said conviction was confirmed in Criminal Appeal No.10011/2018 on the file of the V Additional District and Sessions Judge, Shivamogga, sitting at Sagar, dtd. 30/12/2019.