(1.) Heard Sri Ravi K. Anoor, learned counsel for the petitioner and Sri Gururaj V. Hasilkar, learned High Court Government Pleader for the respondent.
(2.) The present revision petition is filed challenging the judgment dtd. 15/12/2015 passed in C.C.No.1343/2013 by I-Additional Civil Judge and JMFC-II at Bidar, whereby the accused came to be convicted for the offences punishable under Ss. 326 , 504 and 506 of IPC and confirmed by the Principal District and Sessions Judge, Bidar, in Criminal Appeal No.52/2015 by judgment dtd. 20/10/2016.
(3.) Brief facts which are necessary for disposal of the present revision petition are as under: