PANATHALE R. NAVEENA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is before this Court in this revision petition filed under Sec. 397 R/w Sec. 401 of Cr.P.C, with a prayer to set aside the judgment and order of conviction and sentence passed in C.C.No.771 of 2012 by the Court of Addl. Civil Judge & JMFC, Madikeri, Kodagau dtd. 24/6/2013 and the judgment and order passed in Criminal Appeal No.44 of 2013 by the Court of Prl. District & Sessions Judge, Kodagu at Madikeri dtd. 21/7/2018.

(2.) Heard the learned counsel for the parties.

(3.) Petitioner has been convicted and sentenced by the Trial Court in C.C.No.771 of 2012 by the Court of Addl. Civil Judge & JMFC, Madikeri, Kodagau for the offence punishable under Ss. 509, 354 & 323 of IPC and the said judgment and order of conviction and sentence has been confirmed in Criminal Appeal No.44 of 2013 by Court of Prl. District & Sessions Judge, Kodagu at Madikeri.