IMAMSAB ABDULSAB SHAHAPURKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The accused/petitioner is before this Court chal lenging the concurrent findings of the Courts below, wherein he was convicted by the Court of Addl. Senior Civil Judge and JMFC, Saundatti in CC No.997/2009, dated 11.11.2010 for the offences punishable under Sections 279 and 304A of IPC and sentenced to undergo simple imprisonment for a period of 1 year for the of fence punishable under Section 304A of IPC and to pay a fine of Rs.10,000/- and in default to pay the fine amount, to undergo simple imprisonment for a further period of two months.

(2.) Appeal preferred by the petitioner before the Sessions Court in Crl.A. No.172/2010 was also dismissed by the learned Sessions Judge by judgment and order dated 5.2.2011.

(3.) I have heard the learned counsel appearing for the petitioner and learned HCGP representing the State.