MANASING Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The revision petitioner i.e. accused in C.C.No.208/2011 on the file of Principal Civil Judge and JMFC, Bagalkot (for short 'Trial Court') being aggrieved by the judgment of conviction and order on sentence passed by the Trial Court vide judgment dtd. 11/11/2011 convicting and sentencing him for the offence punishable under Sec. 279, 338 and 304-A of IPC and confirmed by the II-Additional District and Sessions Judge, Bagalkot (for short 'I-Appellate Court') in Criminal Appeal No.77/2011 vide judgment dtd. 1/9/2015, has filed this revision petition.

(2.) For the sake of convenience, the parties to this petition are referred to as per their rank before the Trial Court.

(3.) The facts leading to the case of the revision petitioner-accused in brief are as under: