RANGAPPA SRINIVASA PRABAU Vs. BHOOJA SHETTY

JUDGEMENT

(1.) R.S.Prabhu, the petitioner herein, being aggrieved by the inadequacy of the sentence imposed on the accused by the Sessions Judge, Dakshina Kannada in Cr.A. No. 105 of 1979, has preferred this Revision.

(2.) The appeal before the Sessions Judge had arisen out of the Judgment dt. 31-10-1979 of the Additional Munsiff & J M. F. C., Udupi in C. C. No. 1042 of 1975 on his file.

(3.) That was a case in which, on the complaint of this Prabhu, the police of Hiriadka had charge sheeted the accused-respondents 1 to 4 herein for offences under Ss. 325 read with 34 of the Indian Penal Code.