ABDUL KHADER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision petition is filed under Ss. 397 and 401 of Cr.P.C. challenging the judgment of conviction and order of sentence passed by the J.M.F.C. (III Court), Mangalore in C.C.No.1720/2013 dtd. 10/9/2014 and confirmed by IV Additional Sessions Judge, Mangalore in Crl.A.No.233/2014 vide judgment dtd. 18/5/2016.

(2.) For the sake of convenience, the parties herein are referred with the original ranks occupied by them before the trial Court.

(3.) The brief factual matrix leading to the case are as under: