RAMESH ANJINEYYA WADDER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is the revision petition filed by the revision petitioner - accused being aggrieved by the Judgment and Order of conviction passed by the Civil Judge (Jr.Dn) & J.M.F.C. Manvi dated : 17.7.2008 passed in C.C.No.67 of 2007 and also the Judgment and Order of confirmation passed by learned Addl. Sessions Judge, Raichur, dated : 5.9.2011 passed in Criminal Appeal No. 35 of 2008.

(2.) By the impugned Judgment, the trial Court convicted the revision petitioner herein for the offences punishable u/Sec.279, 337, 338, 304-A of Penal Code and u/Sec.181 of IMV Act and sentenced the revision petitioner-accused, as mentioned in the Order portion of the said Judgement.

(3.) The prosecution to prove its case, before the trial Court examined 14-witnesses, produced 11-documents and 6-material objects. On the side of the defence, no witnesses were examined nor any documents produced.