HANUMANTHANAYAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned concept by the petitioner and the learned HCGP.

(2.) The present petition is filed under Sec. 397, Cr.P.C. challenging the judgment of conviction and sentence passed by the learned JMFC, Holenarsipur, in C.C. 3/07 and affirmation of the same by the 1st appellate court in Crl. Appeal No. 56/10. Petitioner was the accused in C.C. 3/07, a case registered by the Railway Police, Mysuru, against him for the offense punishable under Sec. 161 of the Railways Act, 1989.

(3.) The case of the prosecution is as follows: