ISMAIL MUDUSHEDDE Vs. IREEN DIANA DESA

JUDGEMENT

(1.) Revision Petitioner/accused feeling aggrieved by the judgment of First Appellate Court on the file of IV Additional District and Sessions Judge, D.K.Mangaluru, in Crl.A.No.270/2013, dtd. 24/3/2015, confirming the judgment of Trial Court on the file of JMFC-V Court, Mangaluru in C.C.No.1849/2010, dtd. 22/7/2013 preferred this Revision Petition.

(2.) Parties to the Revision Petition are referred with their ranks as assigned in the Trial Court for the sake of convenience.

(3.) Heard the arguments of both sides.