HANUMANTHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS revision petition under Section 397 read with Section 401 of Cr.P.C is filed against the judgment of conviction and sentence of the petitioner/accused for the offences punishable under Sections 279 and 304A of I.P.C. by order dated 10 -2 -2010 in C.C. No.1478/2009 on the file of the Metropolitan Magistrate Traffic Court -VI, Bangalore, which has been confirmed in Crl.Appeal No.205/2010 by order dated 8 -11 -2010 on the file of the Fast Track Court -XV, Bangalore City.

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

(3.) AGGRIEVED by his conviction for the offences punishable under Sections 279 and 304A of I.P.C, the accused preferred Crl.Appeal No.205/2010 before the Fast Track Court -XV, Bangalore City. Upon merits, the appeal came to be dismissed by judgment dated 8 -11 -2010. Challenging the orders passed by both the Courts below, this revision petition is preferred by the accused.