RAGAVENDRA KRISHNA NAIK Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This revision under Sec. 397(1) r/w Sec. 401 of Cr.P.C. is preferred against order dated 13.12.2007 in C.C. No. 2/2004 on the file of the Principal JMFC, Sirsi, which has been confirmed in Crl.A. No. 252/2007 by judgment dated 23.06.2010 on the file of the Presiding Officer, Fast Track Court, Sirsi.

(2.) The case of the prosecution in a nutshell is as under:

(3.) I have heard the learned counsel for the petitioner/accused and the learned Additional Government Advocate for the State. Perused the entire records.