YALLAPPA DYAMANNA DABAGI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Mallikarjun B. Madanalli, learned counsel for the revision petitioner and Sri Praveena Y. Devareddiyavara, learned High Court Government Pleader.

(2.) Accused who suffered an Order of conviction for the offences punishable under Ss. 279, 337, 338 of the Indian Penal Code and Ss. 134(a), (b) r/w Ss. 187 and 196 of the Motor Vehicles Act, in C.C.No.2/2014 dtd. 27/10/2017 on the file of the Prl. Senior Civil Judge and CJM, Haveri, confirmed in Crl.A.No.50/2017 on the file of the I Addl. District and Sessions Judge, Haveri, is the revision petitioner.

(3.) Learned Trial Judge has sentenced the accused for the aforesaid offences, as under: