JAYARAMAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioner is absent. Arguments of learned HCGP are heard. A criminal revision petition cannot be dismissed for non -prosecution on the ground that the counsel has not submitted his arguments.

(2.) Petitioner was the sole accused in a criminal case in C.C.685/98 which is pending on the file of the JMFC, Magadi. Plea had been recorded for the offences punishable under Ss. 279, 337, 338, 304A, I.P.C. After a full -fledged trial, the petitioner is convicted of offences stated above and directed to undergo punishment as ordered by the learned magistrate by order dated 14.9.2004 which is as follows:

(3.) The counsel for the petitioner is absent. Mr. Rachaiah, learned HCGP has submitted his arguments on merits. The case of the prosecution is as follows: