S THIPPESWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THOUGH the matter is listed for admission, with the consent of both the counsels the matter is taken up for final disposal.

(2.) THE above revision petition is filed being aggrieved by the order passed by the J.M.F.C., Shiraguppa, accepting the complaint lodged by the respondent - State represented by the Inspector of Police, Excise Enforcement and Lottery Prohibition Wing, Special Police Station, Bellary and convicting the petitioner for offences punishable under Sections 15, 32 and 34 of the Karnataka Excise Act (hereinafter referred to as 'the K.E. Act', for brevity) and sentencing him to undergo rigorous imprisonment for a term of one year and to pay a fine of Rs. 10,000/ - for the offences punishable under Section 32 read with Section 15 of the K.E. Act. The accused - petitioner has also been separately convicted for the offence punishable under Section 34 of the K.E. Act and sentenced him to undergo simple imprisonment for one year and to pay fine amount of Rs. 10,000/ -. It is further ordered that the sentences have to run concurrently. Aggrieved by the same, the petitioner approached the Appellate Court of the Principal Sessions Judge, Bellary. The Appellate Court after a detailed hearing was pleased to confirm the order of conviction and sentence passed by the trial Court.

(3.) THE facts of the case in a nutshell are as follows: