ISMAIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Santosh B. Malagoudar, learned counsel for the revision petitioner and Sri. Praveena Y. Devareddiyavara, learned High Court Government Pleader for respondent-State.

(2.) With consent of both the parties, though the matter is listed for admission, taken up for final disposal.

(3.) Accused No.1 is the revision petitioner challenging the conviction for the offences under Ss. 457 and 380 of the Indian Penal Code, 1860[For short, 'IPC'] and sentenced as under: