SURESH Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) By judgment dated 18.07.2008, the petitioner has been convicted for the offence punishable under Sec. 454 and 380 of IPC in C.C. No. 136/2007 on the file of Prl. J.M.F.C., Bailhongal and has been sentenced to undergo simple imprisonment for a period of two years and to pay fine of Rs. 3,000/ - and in default to pay fine amount, to undergo further simple imprisonment for a period of six months for the offences punishable under Ss. 454 and 380 of IPC. Cd.A. No. 151/2008 filed by the petitioner -accused before the Fast Track Court, Bailgongal came to be dismissed on merits by judgment dated 07.07.2010 confirming the judgment of conviction and sentence passed by the Magistrate. Questioning the legality and correctness of the order passed by both the Courts below, this revision petition is preferred under Sec. 397 read with Sec. 401 of Cr.P.C.

(2.) The prosecution case in a nutshell is as under:

(3.) I have heard the learned counsel for the petitioner -accused and learned Government Advocate. Perused the records.