KESARIMAL Vs. ZAKIRAHAMED

JUDGEMENT

(1.) This revision petition is filed by the petitioner/complainant as against the order passed by the learned District and Sessions Judge, Gadag (hereinafter referred to as the 'Revisional Court ', for brevity) in Criminal Revision Petition No.47/2010 dated 16.12.2011 dismissing the compliant by setting aside the order passed by the learned I Additional Civil Judge (Junior Division) and JMFC-I, Gadag, in P.C.97/2010 dated 26.06.2010.

(2.) Heard the arguments of the learned counsel for the petitioner and the learned counsel for the respondent.

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