VENKATESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition seeking to quash impugned order/recommendation dtd. 17/6/2023 by respondent No.3 at Annexure - A dtd. 17/6/2023.

(2.) Brief facts: The petitioner has been convicted in S.C. No.88/2013 by the Principal District and Sessions Judge, Chikkaballapur and sentenced to imprisonment for life for the offences punishable under Ss. 498A and 302 of the Indian Penal Code, 1860.

(3.) The petitioner aggrieved by the judgment dtd. 16/1/2015 passed in S.C. No.88/2013 preferred the Criminal Appeal No.285/2015 before this Court. The Division Bench of this Court by judgment dtd. 2/6/2021, dismissed the appeal confirming the order of conviction.