D C PETER Vs. MOHAN S BENDEKAR

JUDGEMENT

(1.) Aggrieved by the concurrent orders of conviction and sentence of the petitioner by the trial Court and the First Appellate Court for the offence punishable under Section 500 of IPC, the accused has preferred the above revision petition.

(2.) The petitioner is the accused and the respondent is the complainant before the trial Court. For the purpose of convenience, the parties will be referred to henceforth with their ranks before the trial Court.

(3.) Accused was the editor and the publisher of Tharate Kannada weekly printed and published from Shimoga city. The complainant worked as Senior Town Planning Officer in the Town Planning Office of Shimoga.