VENKATARAMANA BHAT Vs. V. MOHAN

JUDGEMENT

(1.) This revision petition is filed by the petitioner/accused challenging the judgment of conviction and sentence dated 03.08.2015 passed in CC No.18796/2012 by the XIX Additional Chief Metropolitan Magistrate, Bengaluru, which was confirmed by the LXIX Additional City Civil and Sessions Judge, Bengaluru, vide order dated 15.06.2016 in Crl.A.No.1174/2015.

(2.) Heard learned counsel for the petitioner/accused. Learned counsel for the respondent remained absent.

(3.) The status of the parties before the Trial Court is retained for the purpose of convenience.