LAWS(SC)-2008-9-83

NEELAKANTESWARASWAMY Vs. M MAHADEVAMURTHY

Decided On September 08, 2008
NEELAKANTESWARASWAMY Appellant
V/S
M. MAHADEVAMURTHY Respondents

JUDGEMENT

(1.) LEAVE granted.

(2.) THIS appeal is directed against the final order dated 16th of August, 2007 passed by the High Court of Karnataka at Bangalore in Criminal Revision Petition No. 412 of 2007, whereby the High Court had dismissed the Criminal Revision petition and confirmed the findings recorded by the trial court in C. C. No. 8325 of 2004.