A.R. HALAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. B.S. Murali, learned counsel for the revision petitioner and Sri. K. Nageshwarappa, learned High Court Government Pleader.

(2.) Revision petitioner is the accused who suffered an order of conviction in CC No.993/2006 confirmed in Criminal Appeal No.1/2018 for the offences punishable under Sec. 420, 421, 422, 423, 424 of the Indian Penal Code.

(3.) Trial Magistrate after due trial convicted the accused for the aforesaid offences and sentenced as under :