S N RAJESH Vs. S ANANDA RAO

JUDGEMENT

(1.) This matter is taken up through Video Conference. Heard learned counsel Sri. Sachin B.S. for petitioner who has appeared before the court and learned counsel Sri. S. Rajashekar, for respondent present through VC.

(2.) This Criminal Revision petition is directed against the judgment and order dated 23.6.2015 passed by the V Additional District and Sessions Judge, Dakshina Kannada, Mangalore sitting at Puttur, D.K in Crl.A.No.37/2014 and consequently allow the

(3.) Being aggrieved by the said judgment and order passed by the learned Appellate Judge, accused S.N.Rajesh has come in this revision petition.