G N CHANDRAIAH Vs. STATE

JUDGEMENT

(1.) This revision petition is filed under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973 by the appellant in Criminal Appeal No. 314 of 2005 on the file of the Additional District Judge, Fast Track Court (I), Davanagere, being aggrieved by the judgment dated 19-4-2006, wherein the learned Fast Track Judge has dismissed the appeal and confirmed the judgment of conviction and sentence passed by the Court of Civil Judge (Junior Division) and Judicial Magistrate First Class, Harihar, in CC. No. 574 of 1999, dated 22-11-2005, convicting the accused-petitioner herein of having committed the offence punishable under Section 409 of the IPC and sentencing the accused to undergo simple imprisonment for three years and to pay a fine of Rs. 5,000/- and in default of payment of fine, to undergo further simple imprisonment for six months, for the offence punishable under Section 409 of the Indian Penal Code, 1860.

(2.) The essential facts of the case leading upto this appeal re as follows. -

(3.) I have heard the learned Counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent.