S. GEETHA Vs. STATE BY WOMEN POLICE, DAVANAGERE

JUDGEMENT

(1.) This Criminal Revision Petition has been preferred by the petitioner/accused S. Geetha under Sec. 397 Crimial P.C. 1973 praying to set aside the order on I.A. No. 1 dated 29.08.2011 passed in Crl.A. No. 28/2011 by the Principal District and Sessions Judge, Davanagere confirming the judgment of conviction and order of sentence dated 11.10.2010 in C.C. No. 1240/2005 passed by the JMFC-I, Davanagere and thereby acquit the petitioner. By the judgment of the Trial Court, the accused was sentenced to undergo simple imprisonment for one year and to pay a fine of Rs. 1,000.00 for the offence under section 3 of the Immoral Traffic (Prevention) Act, 1956 (for short 'ITP Act') along with default clause. Further, the accused was sentenced to undergo simple imprisonment for six months and to pay a fine of Rs. 500.00 for the offence punishable under Sec. 4 of the 'ITP Act' along with default clause. The sentences were to run concurrently.

(2.) Heard the learned counsel for the petitioner - accused and the learned HCGP for the respondent.

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