MOHIDDIN IRSHAD MULLA Vs. ABDUL SAMI

JUDGEMENT

(1.) These writ petitions are preferred calling in question the order dated 30.8.2016 passed by the learned District and Sessions Judge, Uttara Kannada, Karwar in Criminal Appeal Nos. 23/2014, 26/2014, 24/2014, 55/2014 and 22/2014 respectively, wherein the learned Sessions Judge, interfered with the sentence passed by the Additional Civil Judge and JMFC , Bhatkal, dated 23.1.2014 in CC. Nos. 622/2012, 744/2012, 748/2012, 907/2012 and 908/2012.

(2.) The brief factual matrix leading to these revision petitions are that:

(3.) Being aggrieved by the above said judgment of conviction and sentence passed by the trial Court, the respondent herein has preferred the criminal appeals as noted above before learned District and Sessions Judge, Uttara Kannada, Karwar. The above said appeals were disposed of vide order dated 30.08.2016. The learned Sessions Judge has confirmed the judgment of conviction and sentence rendered by the trial Court against the respondent. However, it has modified the sentence of imprisonment imposed by the trial Court on the appellant till the rising of the Court as against the imprisonment imposed by the trial Courts in the above said criminal cases.