SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal revision petition is filed by the petitioner / accused under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973 (for short ' Cr.P.C .') for setting aside the Judgment dtd. 1/9/2014 passed by the VII Addl. District and Sessions Judge, Belgaum, Chikkodi in Crl. A. No.139/2013 and Judgment passed in C.C. No.109/2012 on the file of Civil Judge and JMFC, Hukkeri dtd. 30/7/2013.

(2.) Heard the arguments of learned counsel for the petitioner and the learned Additional State Public prosecutor.

(3.) The parties will be referred to as per their ranks in the trial Court.