M D BASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal Revision Petition is filed by the petitioner, being aggrieved by the judgment of conviction and order of sentence dtd. 9/7/2014 in C.C.No.98/2006 on the file of the Judicial Magistrate First Class (II Court), Davangere and its confirmation judgment and order dtd. 26/6/2015 in Crl.A.No.84/2014 on the file of the II Additional and District and Sessions Judge at Davangere, seeking to set aside the concurrent findings recorded by the Courts below, wherein the petitioner / accused is convicted for the offence punishable under Sec. 12(1) of the Karnataka Motor Vehicles Taxation Act, 1957 (for short 'Act').

(2.) The ranks of the parties in the Trial Court will be considered henceforth for convenience. Brief facts of the case:

(3.) It is the case of the prosecution that the accused being the owner of the vehicle bearing its registration No.KA- 17-A-1008 has failed to make quarterly tax for the period of 1/10/2004 to 1/7/2005 for a sum of Rs.1,05,600.00. Hence, a complaint came to be registered by P.W.1. Based on the complaint, the jurisdictional Court issued summons of taking cognizance and proceeded with the case.