HARINATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel Sri R.S. Lagali appearing for the revision petitioner and learned High Court Government Pleader Sri Jamadar Shahabuddin appearing for the respondent-State.

(2.) The revision petitioner is accused, who suffered an order of conviction for the offences punishable under Ss. 397 , 304(A) of IPC read with Sec. 187 of Motor Vehicles Act and sentenced as under in C.C. No.412/2018:

(3.) Validity of the order of conviction and sentence was questioned before the District Court in Crl.A. No.22/2020.