HANEEF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Revision petitioner/accused No.1 feeling aggrieved by judgment of the first appellate Court on the file of II Addl. District and Sessions Judge, Ballari in Crl.A.No.2/2023, dtd. 18/3/2023, 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.