MAQBUL AHMED Vs. CHANDRASHEKAR

JUDGEMENT

(1.) The present petitioners, who are the accused Nos. 2 and 3 in P.C.No.264/2008 on the file of the learned I Addl. Civil Judge Court at Hubballi (hereinafter referred to as the 'trial Court', for brevity), are before this Court for setting aside the order of the learned V Additional District and Sessions Judge, Dharwad (hereinafter referred to as 'the Revisional Court', for brevity), passed in Criminal Revision Petition No.59/2013.

(2.) The first respondent is being represented by his counsel. The 2nd respondent is being represented by the learned HCGP.

(3.) Though this matter is listed for admission, with the consent from both side, the same is taken up for final hearing.