HARISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri M.H.Patil, learned counsel for the revision petitioner and Sri Praveena Y.Devareddiyavara, learned High Court Government Pleader.

(2.) Accused in C.C.No.122/2013 on the file of the Additional Senior Civil Judge and JMFC, Hanagal, is the revision petitioner. He has filed an appeal in Crl.A.No.58/2018 on the file of the I Addl. District and Sessions Judge, Haveri, challenging the order of conviction and sentence. However, learned Judge in the First Appellate Court, without there being any appeal filed by the State, not only dismissed the appeal of the accused, but enhanced the sentence from one year simple imprisonment to two years for the offence punishable under Sec. 304A of the Indian Penal Code.

(3.) Being further aggrieved by the same, accused is before this Court.