RAJARAM KHANDIGE Vs. RAMESH SANTHANAM

JUDGEMENT

(1.) This Criminal Revision Petition is filed by the petitioner/accused No.2 being aggrieved by the judgment of conviction and order of sentence dated 22.01.2010 passed by the XIII Additional Chief Metropolitan Magistrate, Bangalore (hereinafter referred to as the 'Trial Court'), in CC No.25484/2005 which was upheld by the Fast Track Court-VI, Bangalore (hereinafter referred to as the 'First Appellate Court') in Crl.A.No.258/2010 vide judgment dated 14.12.2010.

(2.) Heard the arguments of learned counsel for the petitioner/accused No.2 as well as the respondent/complainant.

(3.) The status of the parties before the Trial Court is retained for the sake of convenience.