SHWETHA KIRAN Vs. POOJA YADAV

JUDGEMENT

(1.) Though this petition listed today for admission, with the consent of both the Counsel, the matter is taken up for final disposal.

(2.) This revision petition is filed under Sec. 397 read with Sec. 401 of Cr.P.C., praying to set aside the order passed in Crl.A.No.248/2019 dtd. 1/2/2020 by the II Additional District and Sessions judge, Mysuru and the judgment and conviction order in C.C.No.1439/2015 dtd. 5/8/2019 on the file of IV Additional Civil Judge and JMFC., at Mysuru and sought for the relief to restore the Crl.A.No.248/2019 with a direction to consider the appeal on merits by giving an opportunity for arguments of the petitioner and grant any other relief as deems fit in the facts and circumstances of the case.

(3.) Having heard the respective counsel and also on perusal of the material available on record, the Appellate Court suspended the sentence subject to the following conditions that: