SURESH Vs. STATE

JUDGEMENT

(1.) Heard Sri Ganesh Naik, learned counsel for the revision petitioner and Sri Sudhirsingh R. Vijapur, learned counsel for the respondent.

(2.) Revision petitioner is the accused who suffered an order of conviction in C.C. No.347/2005 dtd. 31/1/2017 on the file of the Principal Civil Judge and JMFC, Kalaburagi, for the offences punishable under Sec. 409 and 477A of the Indian Penal Code and sentenced as under:

(3.) Validity of the judgment of conviction and order of sentence was challenged in Criminal Appeal No.9/2017 on the file of the I Additional District and Sessions Judge, Kalaburagi.