ZAHEER Vs. STATE OF KARNATAKA KANAKAPURA TOWN POLICE

JUDGEMENT

(1.) Counsel for the appellant absent.

(2.) IN the circumstances, the appeal is dismissed as not maintainable with liberty to the appellant to file a revision petition against the order passed by the Sessions Court in Criminal Appeal No. 30/2011 and connected appeals. Office is directed to return the records to the appellant to enable him to file a revision petition.