R.V.NATHAN Vs. A.P.MAHESH

JUDGEMENT

(1.) This criminal revision petition is filed by the petitioner/complainant challenging the order passed by the LXXII Additional City Civil and Sessions Judge, Mayohall Unit, (CCH-73), Bengaluru (hereinafter referred to as 'first Appellate Court' for short) in Crl.A.No25225/2018 dated 22.08.2019 for having setting aside the order of conviction and sentence passed by the trial Court in C.C.No.53556/2016 dated 02.11.2018.

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

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