LAKSHMANA MOOLYA Vs. STATE

JUDGEMENT

(1.) The petitioner is the accused before the JMFC, Sakleshpur, in CC No. 220/2005, for the offences punishable under Ss. 279 and 304A of IPC, who was convicted for one year with fine of Rs. 1,000/ - for the offence punishable under Sec. 279 of IPC with default clause of one month simple imprisonment and also convicted for two years rigorous imprisonment and fine of Rs. 5,000/ - for the offence punishable under Sec. 304A of IPC with default clause of four months simple imprisonment.

(2.) Being aggrieved by the said judgment, the accused (Revision petitioner herein) preferred an appeal before the FTC and Additional Sessions Judge, Hassan, in Crl. Appeal No. 141/2007 dated 15.3.2010. The learned Sessions Judge after evaluating and re -appreciating the materials on record partly allowed the appeal and sentenced the accused for the offence punishable under Sec. 304A of IPC and reduced the punishment from two years to one year rigorous imprisonment. Against that order, the Revision Petitioner is before this Court.

(3.) For the sake of convenience, ranks of the parties as is before the trial Court are retained.