M. G. SIDDAPPA Vs. MALLIKARJUNA M.

JUDGEMENT

(1.) This revision petition is filed by the petitioner under Sec. 397 and 201 of The Code of Criminal Procedure, 1973(for short hereinafter referred to as'Cr.P.C.'), wherein the legality and propriety of the judgment passed by learned II Additional District and Sessions Judge, Davanagere in Crl.A.No.40/2014 dtd. 28/4/2015 is assailed wherein the judgment of conviction and order of sentence passed by learned I Addl. Senior Civil Judge, Davanagere dtd. 15/3/2014 in C.C.No.687/2012 is confirmed.

(2.) The revision petitioner before this Court is accused before the trial court and the respondent in this case is the complainant before the trial court.

(3.) For the sake of convenience, the parties will be referred as'accused' and'complainant' as per their respective ranks before the trial court.