BHEEMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner / accused has filed this Revision Petition challenging the judgment and order dated 17.12.2005 passed in C.C. No.49/2004 on the f ile of the Court of Civil Judge (Jr. Dn.) and J.M.F.C., Sandur and the judgment and order dated 04.01.2011 passed in Crl. A. No.115/2005 by the Court of II Additional Sessions Judge, Bellary.

(2.) The trial Court by the aforestated judgment and order, convicted the accused for the offences punishable under Sections 279 and 304-A of I.P.C. and acquitted him of the of fences punishable under Sections 337 and 338 of I.P.C. and 187 of I.M.V. Act. The appeal preferred by the accused against the conviction and sentence passed by the trial court was conf irmed by the Lower Appellate Court.

(3.) I have heard the learned counsel appearing for the petitioner and the learned H.C.G.P. appearing for the respondent State.