K. MURTHY Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THOUGH the matter is listed for admission, with the consent of learned counsel on both the sides, it is taken up for final disposal.

(2.) THIS revision petition is preferred being aggrieved by the judgment and order dated 3rd August 2009 passed by learned Sessions Judge at Haven, in Crl. Appeal No. 60/2006, confirming the judgment and order of conviction dated 13th November 2006 passed by the Additional Civil Judge (Jr. Dn.) and II Additional JMFC, Ranebennur, in C.C. No. 787/2005.

(3.) THE trial Court after considering the merits of the case both oral and documentary, ultimately, convicted the accused person for the alleged offences under Section 379 of IPC and sentenced the accused to undergo rigorous imprisonment for three years and to pay fine of Rs. 2,000/ -. The petitioner herein preferred an appeal before the first Appellate Court in Crl. A. No. 60/2006. The first Appellate Court dismissed the appeal confirming the judgment and order of conviction passed by the trial Court.