M.T.RAVIKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri P. B. Umesh, learned counsel for the petitioner/accused and Sri Vinay Mahadevaiah, learned High Court Government Pleader for the respondent-State.

(2.) The petitioner/accused has preferred this revision petition under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973, (for short, 'Cr.P.C') praying to set aside the judgment of conviction and order on sentence dtd. 27/7/2017 passed by the Principal Civil Judge and Judicial Magistrate of First Class, Chitradurga (for short, 'trial Court'), in Criminal Case No.669 of 2007, which is confirmed by the II Additional District and Sessions Judge, Chitradurga (for short, 'First Appellate Court'), in Criminal Appeal No.46 of 2017 dtd. 26/9/2019, wherein both the Courts passed concurrent findings in respect of the offences punishable under Ss. 420, 468, 471 and 473 of the Indian Penal Code,1860 (for short, 'IPC') and convicted the accused for the aforesaid offences.

(3.) For the sake of convenience, the parties are referred to as per their rankings before the trial Court. The petitioner is the sole accused and the respondent is the complainant-State before the trial Court.