N. JAGADEESH Vs. P.A.CHONDAMMA

JUDGEMENT

(1.) This Criminal Revision Petition is filed by the petitioner under Sec. 397 read with Sec. 401 of Cr.P.C. aggrieved by the judgment dtd. 25/3/2017 in Crl.A.No.18/2016 passed by the V Additional District and Sessions Judge, Mandya, partially modifying the judgment dtd. 11/2/2016 passed by the Principal Civil Judge and JMFC, Mandya, in C.C.No.973/2009.

(2.) Heard learned counsel for petitioner through VC and learned counsel for respondent who appeared before court.

(3.) In order to avoid confusion and overlapping, parties are addressed in accordance with their ranks and status before the trial Court.