HANAMANTH @ BASAVARAJ Vs. STATE

JUDGEMENT

(1.) Heard Sri S.B. Sangolagi, learned counsel for the revision petitioner and Sri Jamadar Shahabuddin, learned High Court Government Pleader for the State.

(2.) Revision petitioner is the accused who suffered an order of conviction in C.C No.360/2011 on the file of the Civil Judge and JMFC, Yadgiri, for the offence punishable under Ss. 504, 326, 323, 506 of the Indian Penal Code and sentenced as under:

(3.) Validity of the said order of conviction and sentence was questioned before the District and Sessions Judge, Yadgir, in Criminal Appeal No.2/2016.