N. PUTTASWAMY Vs. MOHANRAJ PUROHITH

JUDGEMENT

(1.) Criminal Revision Petition No.305/2011 is filed by the petitioner-accused Sri Puttaswamy assailing the judgment of conviction and sentence passed by the Additional Civil Judge (Jr.Dn) and JMFC, Mandya (hereinafter referred to as trial Court) in C.C.No.761/2007 dated 19.12.2009 and the same is upheld by the Additional Sessions Judge, Mandya in Crl.A.No.3/2010 whereas, Criminal Revision Petition No.304/2011 is filed by the petitioner-accused Sri Kiran Kumar assailing the judgment of conviction and sentence passed by the Additional Civil Judge (Jr.Dn.) and JMFC, Mandya in C.C.No.756/2007 dated 19.12.2009 and the same was up held by the Additional Sessions Judge, Mandya in Crl.A.No.9/2010 dated 10.12.2010 and the common judgment is passed by the First Appellate Court in both Crl.A.Nos.3 and 9/2010.

(2.) Heard the arguments of learned counsel for the petitioners-accused and the respondent-complainant.

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