G T RAVINDRA Vs. STATE

JUDGEMENT

(1.) This Revision Petition is filed under Section 397(1) r/w Section 401 of Cr.P.C. questioning the legality and correctness of the order dated 30.10.2012 in Crl.A.No.134/2008 on the file of the Principal District and Sessions Judge, Dharwad, whereby the appeal came to be dismissed and the judgment of conviction and order of sentence of the petitioner dated 08.07.2008 in C.C.No.1012/2006 on the file of the II Additional Civil Judge (Jr. Dn.) and JMFC-II, Dharwad, was confirmed.

(2.) Brief facts which gave rise to this revision are as under:-

(3.) I have heard the learned counsel for the accused/revision petitioner and the learned High Court Government Pleader for the State. Perused the records.