SHASHI KUMAR POOJARY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision petition is directed against the judgment passed in Crl.A.No.189/2019 dtd. 10/6/2020 by the Court of Principal District and Sessions Judge, D.K., Mangaluru (hereinafter referred to as the 'First Appellate Court' for short), whereby the First Appellate Court has allowed the appeal filed by the appellant/State and set-aside the judgment of acquittal passed by the Court of JMFC (II Court), at Mangaluru (hereinafter referred to as the 'trial Court' for short) in C.C.No.2752/2016 dtd. 27/3/2019. Further, the learned Sessions Judge convicted the revision petitioner/accused for the offences punishable under Ss. 354-A(1)(i), 323 and 504 of IPC and sentenced him to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs.5,000.00 for the offence punishable under Sec. 354-A(1)(i) of IPC and imposed a fine of Rs.1,000.00 for each offence punishable under Ss. 323 and 504 of IPC. In default of payment of fine, the revision petitioner/accused shall undergo simple imprisonment for a period of one month each offence.

(2.) The parties are referred to as per their ranking before the trial Court.

(3.) The factual matrix of the prosecution case is as follows: