HEMANTH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS Revision Petition is preferred challenging the judgment of conviction recorded by the Principal Senior Civil Judge & JMFC, K.G.F. on his file in C.C. No. 104/2010 in convicting the petitioner for the offences under Sections 324, 504, 506 Part -II and 201 of the Indian Penal Code, which was confirmed by the jurisdictional Fast Track Court, K.G.F. in Criminal Appeal No. 1/2011 dated 30th July 2011.

(2.) FACTS in brief:

(3.) IN reply, learned Government Pleader submits that, without disturbing the finding of conviction recorded by the court below, having regard to the nature of injuries suffered by the complainant, there is no impediment to modify the punishment order.