BASAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal Revision Petition is against a conviction on a charge under Section 394 of the Indian. Penal Code.

(2.) The allegation against the petitioner-accused is that on 6-11-1987 at about 4.30 p.m. in the limits of Maski at Survey No. 209, the accused committed robbery of 7 goats and one lamb and another goat, worth in all Rs. 2,500.00, by causing hurt to one Amarappa by stabbing with a knife in the location of his eyes and has committed the offence punishable under Section 394, IPC.

(3.) The trial Court convicted the petitioner accused for an offence punishable under Section 394, IPC and sentenced him to undergo Rigorous Imprisonment for two years and to pay a fine of Rs. 1,000.00 and in default, to undergo further imprisonment for one month.