BASAVARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Revision Petitioner/accused feeling aggrieved by the judgment of First Appellate Court on the file of II Addl.District and Sessions Judge, Chikkaballapur, sitting at Chintamani in Crl.A.No.61/2014, dtd. 4/12/2015, in confirming the judgment of Trial Court on the file of Addl.Civil Judge and JMFC, Chintamani, in C.C.No.147/2013, dtd. 6/9/2014 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.