H S BASAVARAJAPPA Vs. A B ASHA

JUDGEMENT

(1.) THIS criminal revision petition is preferred under Section 397 r/w 401 Cr.P.C. against the order dated 8.7.2010 in C.C.No.3994/2001 on the file of I Addl. Civil Judge and JMFC, Bhadravathi convicting the petitioner/accused for the offence punishable under Section 494 of IPC and the order dated 12.12.2011 in Crl.A.No.77/2010 on the file of Fast Track Court, Bhadravathi, dismissing the appeal while confirming the judgment of conviction and sentence of the petitioner passed by the Magistrate.

(2.) THE briefs facts which gave rise to this revision petition are as under: -

(3.) THE accused No.1 preferred Crl.A.No.77/2010 against his conviction and sentence before the Fast Track Court, Bhadravathi. On merits by order dated:12.12.2011, the appeal came to be dismissed, while confirming the conviction and sentence of accused No.1 for the offence punishable under Section 494 of IPC by the Magistrate.