HANUMAIAH @ HANUMANTHARAJU Vs. STATE

JUDGEMENT

(1.) The petitioner who is aggrieved by the judgment of the Trial Court in CC No.245/1999 dated 28.04.2004 passed by the Principal Civil Judge (Jr.Dn.) & JMFC, Anekal, confirmed by the District and Sessions Judge, Fast Track Court-V, Bangalore Rural District, Bengaluru in Criminal Appeal No.34/2004, approached this Court by way of this Revision Petition.

(2.) By virtue of the above said two judgments, the accused person has been convicted for the offence punishable under Section 394 of IPC and sentenced to undergo rigorous imprisonment for a period of two years.

(3.) I have heard the arguments of the learned counsel for the petitioner, also the learned High Court Government Pleader and perused the records.