V SAMPATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THOUGH this matter is listed for admission with consent of both counsel the matter is heard and disposed of with the following order.

(2.) THIS is an appeal filed against the order dated 20-9-2006 passed by the Fast Track court-V in S. C. No. 414/06 directing this appellant to suffer imprisonment for a term of six months for non-payment of penalty amount.

(3.) HEARD the learned counsel for the appellant and the State Public Prosecutor-II for respondent-State.