SHIVAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Revision Petition is filed by the petitioners herein being accused in C.C. No.141/2009 on the file of Senior Civil Judge and JMFC, Kollegala, being aggrieved by the Judgment of their conviction and sentence passed in the said criminal case dtd. 25/5/2010 and confirmed by the Dist. and Sessions Judge, Chamarajanagar, in Crl.A. No.22/2010, dtd. 16/6/2014.

(2.) Brief and relevant facts leading up to this Revision petition are as under:

(3.) The parties to this Revision are referred to as per their rank before the Trial Court for the purpose of convenience.