PUTTAIAH Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the revision petitioner and learned HCGP for the respondent.

(2.) The present revision petition is filed under Sec. 397 R/w 401 of Cr.P.C. challenging the judgment of conviction and sentence passed by the JMFC -II in C.C. No. 122/2007 and affirmation of the same by the learned Judge of the fast Track Court in Crl. Appeal No. 28/2007.

(3.) The appellant was the sole accused in Criminal case bearing C.C. No. 122/2002. He had faced a trial for the offences punishable under Ss. 239 and 304A of IPC. He is directed to pay fine a sum of Rs. 1,000/ - for the offence punishable under Sec. 279 of IPC in default to undergo simple imprisonment for one month and to undergo S.I. for three months the offence punishable under Sec. 304(A) of IPC and is further ordered to pay a fine of Rs. 1,000/ - in default, to pay the fine amount and further to undergo imprisonment for 20 days. The said judgment had been called in question by filing an appeal in Crl. A. No. 28/2007 and the said appeal is dismissed affirming the judgment of the trial Court. Concurrent finding is called in question before this Court.