BASAWARAJ SHARANAPPA MALAGAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS criminal revision petition is filed against the order dated 07.12.2009 in Crl. A. No. 17/2009 on the file of the District and Sessions Judge, Bagalkot.

(2.) THE brief facts, which give rise to this revision petition are as under:

(3.) THE accused having denied the charges leveled against him, the prosecution in all examined 22 witnesses as P.W. 1 to P.W. 22 and relied upon 13 documents, which were marked as Exs. P1 to P13. The learned Magistrate upon appreciation of the evidence reached a conclusion that the prosecution has established that the accused outraged the modesty of the girl students and thereby committed the offences punishable under Section 354 and 509 of IPC. By the judgment dated 22.01.2009, he has been convicted for the aforesaid offences and has been sentenced to undergo imprisonment for a period of one year and to pay fine of Rs. 1,000/ - for the offence punishable under Section 354 of IPC and imprisonment for a period of six months and to pay fine of Rs. 500/ - for the offence punishable under Section 509 of IPC. Aggrieved by the judgment of conviction and the order of sentence passed by the Magistrate, the accused preferred Crl. A. No. 17/2009 before the Sessions Judge, Bagalkot. The learned Sessions Judge on re -appreciation of the evidence, by his judgment dated 07.12.2009, confirmed the judgment of conviction and the order of sentence passed by the Magistrate. Aggrieved by the judgment passed by the Sessions Judge, this revision petition is preferred.