SRINIVASA CHIKKAMUNIYAPPA Vs. STATE

JUDGEMENT

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

(2.) Accused in C.C.No.242/2012 who has suffered an order of conviction for the offence punishable under Sec. 354 of Indian Penal Code and ordered to undergo simple imprisonment for a period of one year and to pay fine amount of Rs.5,000.00 of which sum of Rs.4,000.00 was ordered to be paid as compensation to the victim girl through her mother (P.W.2) is the revision petitioner.

(3.) Being aggrieved by the same, accused filed an appeal before the First Appellate Court in Crl.A.No.8/2015 which came to be dismissed by upholding the order of conviction and sentence.