B.K. SYED YUSUF Vs. B.G. RUDRESH

JUDGEMENT

(1.) These two criminal revision petitions are between the same parties and the subject matter of the petitions are interlinked, and therefore, with the consent of the learned Counsel appearing for the parties, they are clubbed and heard together.

(2.) Crl.R.P.No.511/2016 arises from the judgment and order of conviction and sentence dtd. 2/6/2012 passed by the Senior Civil Judge & JMFC, Channagiri, in C.C.No.2/2011 (Old No.1524/2009) and the judgment and order dtd. 22/2/2016 passed by the II Addl. District and Sessions Judge, Davanagere, in Crl.A.No.64/2012.

(3.) Crl.R.P.No.510/2016 arises from the judgment and order of conviction and sentence dtd. 2/6/2012 passed by the Senior Civil Judge & JMFC, Channagiri, in C.C.No.8/2011 (Old No.1523/2009) and the judgment and order dtd. 22/2/2016 passed by the II Addl. District and Sessions Judge, Davanagere, in Crl.A.No.65/2012.