NIGAPPA MADIVALA Vs. STATE BY MYSURU SOUTH POLICE

JUDGEMENT

(1.) This criminal revision petition is directed against the judgment passed by the Court below in Cr.A.No.215/2014 dated 14.10.2016, whereby the appeal came to be dismissed for non-prosecution, by confirming the order of conviction and sentenced rendered by the trial Court in C.C.No.604/2013 dated 1.10.2014, wherein the trial Court convicted the petitioner/accused for the offences punishable under Sections 279 and 338 of IPC and Section 134(A) and(B) r/w Section 187 of the I.M.V. Act. The same has been reflected in the operative portion of the judgment of conviction and order of sentence rendered by the trial Court.

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

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