ASWATHANARAYANA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner-accused being aggrieved and dissatisfied with the judgment of conviction and sentence passed in CC No.125/2013 dtd. 7/6/2014 on the file of the Prl.Civil Judge and JMFC, Chintamani registered for the offences punishable under Ss. 279, 304A of IPC and confirmed by the II Addl. Dist. and Sessions Judge, Chikkaballapura sitting at Chintamani in Crl.Appeal NO.39/2014 dtd. 2/9/2014, has preferred this revision.

(2.) The parties to this revision are referred to as per their rank before the trial Court:

(3.) The brief and relevant facts upto this revision are as under: