PAVADEPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. C. R. Hiremath, learned counsel for the petitioner and Sri. Praveen Y. Devareddiyavara, learned High Court Government Pleader for respondent-State.

(2.) Accused in C.C. No.122/2013 convicted for the offences punishable under Ss. 279, 337, 338 and 304A of the Indian Penal Code, 1860[For short, 'IPC'] by the learned Additional Civil Judge, Gangavathi[For short, 'the Trial Court'], is the revision petitioner.

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