MOHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri S.S. Mamadapur, learned counsel for the petitioner and Sri Jamadar Shahabuddin, learned High Court Government Pleader for the respondent/State.

(2.) Revision petitioner is the accused, who suffered an order of conviction in C.C.No.212/2018, on the file of the III Additional Civil Judge and JMFC, Vijayapur for the offences under Ss. 32 and 38A of the Karnataka Excise Act and Sec. 273 of the Indian Penal Code and sentenced as under:

(3.) The validity of the order of conviction and sentence was questioned by the accused before the District Court in Criminal Appeal No.28/2022.