MANJUNATH C KAMMAR Vs. A KANTHILAK AND COMPANY

JUDGEMENT

(1.) HEARD the learned Counsel appearing for the petitioner.

(2.) SINCE the parties in both the petitions are one and the same and since the common questions of law and fact are involved in both these matters, both these matters are taken up simultaneously and are disposed of by the following common order.

(3.) CRIMINAL Petitions 260 and 261 of 2003 are filed against the common order passed by the Sessions Court, Gadag in Criminal revision Petitions 29/2000 and 30/2000 dated 20th November, 2002. The Sessions Court has confirmed the order dated 26-5-1999 passed by the JMFC I Court, Gadag in CC No. 485/98 clubbed with CC no. 608/98.