M. C. AZIZ @ RIJI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Jagadish Baliga N., learned counsel for the revision petitioner and Sri K. Nageshwarappa, learned High Court Government Pleader for the respondent/State.

(2.) Revision petitioner is the accused who suffered an order of conviction in C.C.No.694/2001 for the offences punishable under Sec. 457 and 380 of Indian Penal code. The order of conviction and sentence was challenged before the First Appellate Court in Crl.A.No.66/2013, which came to be dismissed by considered judgment dtd. 4/7/2018.

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