B.A.HARISH GOWDA Vs. RAVI KUMAR

JUDGEMENT

(1.) Crl.R.P.No.175/2021 is filed to enhance the sentence imposed on the respondent-accused in Crl.A.Nos.1353/2017 and 1660/2017 dtd. 7/7/2020 passed by the LXVI Additional City Civil and Sessions Judge, Bengaluru City.

(2.) Crl.R.P.Nos.550/2020 and 552/2020 are filed to set aside the judgment of conviction and sentence in C.C.No.20643/2000 dtd. 30/8/2017 passed by the V Additional C.M.M., at Bengaluru and the judgment passed in Crl.A.Nos.1353/2017 and 1660/2017 dtd. 7/7/2020 passed by the LXVI Additional City Civil and Sessions Judge, Bengaluru City.

(3.) The parties are referred to in their original rankings as complainant and accused for the convenience of the Court, in order to avoid confusion.