J H KEMPAIAH Vs. CBI

JUDGEMENT

(1.) Present revision petition is filed against the judgment of conviction and sentence passed in C.C.No.2354/1993 which was pending on the file of the XVII ACMM, Bangalore and affirmation of the same by the learned II Additional City Civil and Sessions Judge in Crl.A.No.1572/2005.

(2.) Revision petitioner has faced a trial for the offences punishable under Sections 420, 465, 468 and 471 of IPC and under Section 120-B of IPC along with accused No.2 who is acquitted in C.C.No.2354/1993. Following is the order insofar as the sentence to be undergone by this petitioner.

(3.) The judgment of conviction and sentence passed by the trial Court is upheld in Crl.A.No.1572/2005. Several grounds are urged in the present revision petition.