ARMUGAM NAYANAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision petition is filed by the accused challenging the concurrent findings recorded by the Courts below, wherein the trial Court convicted him for the offences punishable under Sections 279 and 304-A of IPC., which was confirmed by the appellate Court, thereby dismissing the appeal filed by the accused.

(2.) The brief facts of the case are;

(3.) The appeal preferred by the accused before the District and Sessions Judge at Ramanagara came to be dismissed.