H.V.NARAYANA Vs. M.NARENDER

JUDGEMENT

(1.) With the consent of the learned counsel appearing for the parties, matter is taken up for final disposal.

(2.) Learned counsel Sri.E.Veeresha for petitioner and Sri.S.Muniraju, learned counsel for respondent are present.

(3.) Petition is directed against the Judgment passed by the learned LXIII Additional City Civil and Sessions Judge, Bengaluru in Criminal appeal No.1175/2014 on 06.06.2015 wherein the Judgment dated 27.09.2014 passed in C.C.No.32256/2011 by the XIII ACMM, Bengaluru, came to be confirmed and the appeal was dismissed.