RAJASAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Mahantesh Patil, learned counsel for the revision petitioner and Sri Veeranagouda Malipatil, learned High Court Government Pleader.

(2.) The revision petitioner is the accused, who suffered an order of conviction in C.C. No.870/2010 dtd. 31/12/2013 by the Principal J.M.F.C., Sindhanur (for short 'Trial Magistrate') for the offences punishable under Ss. 279 , 337 , 338 , 304A of IPC and Sec. 187 of Motor Vehicles Act.

(3.) For the offence 279 of IPC six months simple imprisonment, for the offences 337 and 338 of IPC three months simple imprisonment and for the offence 304A of IPC six months simple imprisonment is ordered by the Trial Magistrate.