MOHAMMAD ISMAIL YANE NANYABAI Vs. STATE

JUDGEMENT

(1.) Heard Sri Avinash A.Uploankar, learned counsel for the revision petitioner and Sri Veeranagouda Malipatil, learned High Court Government Pleader for the State.

(2.) Revision Petitioner is the accused who suffered an order of conviction in C.C.No.445/2014 dtd. 24/2/2020 on the file of the Prl. Civil Judge and JMFC, Chincholi, for the offence punishable under Ss. 186, 189, 332, 353, 504 and 506 of the Indian Penal Code and sentenced as under:

(3.) Validity of the judgment of conviction and order of sentence was questioned before the First Appellate Court in Crl.A.No.31/2020.