RENUKUMARA SHIVANAGOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Miss Ranjita Raddi Alagawadi, learned counsel for the petitioner, and Sri T. Hanumareddy, learned Additional Government Advocate for the respondent-State.

(2.) This criminal revision petition is filed by the accused assailing the judgment of conviction and order of sentence dtd. 1/10/2013 passed in C.C. No.28/2009 by the learned Civil Judge and JMFC, Siruguppa (hereinafter referred to as 'the trial Court'), as well as the judgment of conviction and sentence dtd. 4/3/2020 passed in Criminal Appeal No.112/2013 by the learned I Additional District and Sessions Judge, Ballari (hereinafter referred to as 'the appellate Court').

(3.) The case of the prosecution, in outline, is as hereunder: