BHIMANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned HCGP, Sri Bab Shetty, is directed to take notice for the respondent.

(2.) Though the matter is listed for admission, it is taken up for final disposal with the consent of learned counsel.

(3.) The petitioner was convicted for an offence punishable under S. 409 of I.P.C. and he was sentenced to undergo rigorous imprisonment for one year and pay fine of Rs.1,000/- in default to undergo simple imprisonment for one month. The petitioner was before the learned Principal Sessions Judge in Crl. A. No. 26/2005. The learned Sessions Judge by the impugned judgment has confirmed the judgment of trial Court.