B.G.ANANTHARAMU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri C.H.Hanumantharaya, learned counsel for the revision petitioner and Sri K.Nageshwarappa, learned High Court Government Pleader for the respondent/State.

(2.) These two revision petitions arise out of an order of conviction passed by the learned Trial Magistrate in respect of accused No.1 in C.C.No.81/2005 upheld in Criminal Appeal Nos.35/2010 and 46/2011, whereby, appeal filed by the State is allowed in part and appeal filed by the accused is dismissed.

(3.) Facts in the nutshell which are utmost necessary for disposal of the present revision petitions are as under: