S. RAJESH REDDY Vs. STATE

JUDGEMENT

(1.) This revision petition is filed by the petitioner-accused assailing the order of dismissal of application under Section 227 of Code of Criminal Procedure (for short Cr.P.C.) passed by the Prl. District and Sessions Judge, Chikkamagaluru in Sessions Case No. 63/2015 (hereinafter referred to as 'trial Court') dated 05.11.2019.

(2.) Heard the arguments of learned counsel for the petitioner and the learned High Court Government Pleader.

(3.) The rank of the parties before the trial Court is retained for the sake of convenience.