SYED ISHRATHULLA HUSSAINI Vs. NOOR AHMED N. M.

JUDGEMENT

(1.) The petitioner who is in person has knocked the doors of this Court in the subject petition seeking modification of the order passed by XIII Additional City Civil and Sessions Judge, Mayohall Unit, Bangalore in Criminal Appeal No.25120 of 2018 in terms of its order dtd. 23/12/2019 inasmuch as, the Court directs deposit of 10% of the amount of fine imposed on conviction upon the respondent contrary to the statute.

(2.) Heard the petitioner in person and Sri V. Satish, learned counsel for the respondent.

(3.) Sans details, facts in brief, are as follows: