M. SHARAVANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS revision petition is filed challenging the judgment of conviction recorded by the Additional Civil Judge (Jr. Dn.) & JMFC, Anekal in C.C. No. 327/2006 confirmed by the Presiding Officer, FTC - I, Bengaluru Rural District, Bengaluru in Criminal Appeal No. 36/2007, whereby, the revision petitioner is convicted for the offence punishable under Section 304A of IPC.

(2.) FACTS succinctly stated: - -

(3.) AGGRIEVED by the said judgment, the accused preferred appeal and the appeal was allowed in part, the sentence under Section 279 IPC was set aside but conviction under Section 304A of IPC was confirmed. The said judgment is under challenge in this revision.