N.S. SHIVA, S/O SHIVANANJANAIKA Vs. STATE BY YELWALA POLICE, REP. BY S.P.P.

JUDGEMENT

(1.) THIS petition is disposed of finally after hearing learned Counsel Sri. S.K. Manjunath for the Petitioner and Sri. P. Karunakar, learned Government Pleader, who took notice for the Respondent -State.

(2.) THE Petitioner herein is aggrieved by the judgment and conviction passed by the trial court in respect of the offence punishable under Section 354 of the IPC and consequent sentence of one year imprisonment and Rs. 2,000/ - fine imposed upon the Petitioner. The said judgment was confirmed by the lower appellate court by dismissing the appeal preferred by the Petitioner.

(3.) UPON evidence appreciation, learned trial judge was convinced of the case being proved beyond reasonable doubt by the prosecution and in arriving at the conclusion, the evidence of PW -1 the mother of the girl and PW -2 Nagarathna who is the victim, was taken into consideration apart from the other evidence of the official witnesses. The conviction of the Petitioner was the result and consequent sentence referred to earlier. The lower appellate court had dismissed the appeal preferred by the Petitioner.