ATHAULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal revision petition has been preferred by the petitioner/accused against the judgment rendered by the first Appellate Court in Crl.A.No.39/2009 dated 06.01.2011 confirming the order of conviction and sentence passed by the Trial Court in CC.No.16/2007 dated 31.08.2009.

(2.) The petitioner/accused was convicted by the Trial Court for the offences punishable under Sections 279, 337, 338 and 304-A IPC and directing him to pay fine of Rs.500/- for the offence under Section 279 of IPC, Rs.500/- for the offence under Section 337 of IPC and further Rs.500/- in default of payment of fine, imprisonment for one month for the offence punishable under Section 338 IPC. Further, he was directed to pay fine of Rs.1000/- and to undergo SI for 1 years for the offence punishable under Section 304-A of IPC. Being aggrieved by the judgment and order of conviction and sentence passed by the Trial Court, the petitioner/accused preferred appeal in Crl.A.No.39/2009, wherein the first Appellate while dismissing the appeal, confirmed the judgment and order passed by the Trial Court. The same has been challenged by the petitioner/accused by urging various grounds.

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