THIPPESHA C Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal Revision Petition has been preferred by the petitioner / accused under Section 397 read with Section 401 of Cr.P.C. praying to set aside the judgment of conviction and sentence dated 18.07.2011 passed in Crl.A.No.38/2011 by the Fast Track Court II, Tumakuru confirming the judgment of conviction and sentence dated 03.05.2011 in C.C.No.992/2008 passed by the Senior Civil Judge & JMFC, Sira and thereby acquit the petitioner. By the judgment of the Trial Court, the accused was convicted for the offences punishable under Sections 279, 337, 338 and 304A of IPC and thereby was sentenced to undergo simple imprisonment for one year for the offence punishable under Section 304A IPC and was sentenced to pay fine of Rs.1,000/- for the offence punishable under Section 279 IPC, and in default to undergo simple imprisonment for a period of six months. Further the accused was sentenced to pay a fine of Rs.800/- each for the offences punishable under Sections 337 and 338 of IPC. In default of payment of fine he was to undergo simple imprisonment for a period of 3 months.

(2.) Heard the learned counsel for the petitioner accused and the learned Additional SPP for the respondent.

(3.) The factual matrix of this petition is as under: