R. PREMKUMAR Vs. RAMESH CHAND BAFNA

JUDGEMENT

(1.) This criminal revision petition is filed by the accused challenging the judgment and order of conviction and sentence dtd. 4/3/2016 passed by the Court of XX Addl. Chief Metropolitan Magistrate, Bengaluru, in C.C.No.5975/2013 and the judgment and order dtd. 10/4/2017 passed by the Court of XLVIII Addl. City Civil & Sessions Judge, Bengaluru, in Crl.A.No.365/2016.

(2.) Heard the learned Counsel for the petitioner and the learned Counsel for the respondent.

(3.) During the pendency of this revision petition, the original petitioner/accused had died and his sons have come on record as his legal representatives.