RIZWAN JAMAL, Vs. STATE

JUDGEMENT

(1.) THIS criminal revision petition under Section 397 r/w 401 or Cr.P.C. is filed against an order dated 11.6.2010 in C.C.No.3390/2009 on the file of Sr. Civil Judge & JMFC, Udupi, convicting the petitioner/accused for the offences punishable under Sections 279, 337 and 304 -A of IPC and sentenced him to undergo imprisonment and to pay fine, which has been confirmed by the Sessions Judge, Udupi in Crl.A.37/2010 by order 13.4.2011.

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

(3.) AGGRIEVED by the judgment of conviction and sentence passed by the learned Magistrate, the accused preferred Crl.A.No.37/2010 on the file of Sessions Judge, Udupi, who in -turn upon hearing both the learned counsel appearing of the parties and on perusal of the entire material placed on record before him confirmed the judgment of conviction and sentence passed by the Magistrate, while dismissing the appeal by order 13.4.2011.