NAZIR HUSSAIN Vs. D.T. YESHODAMMA

JUDGEMENT

(1.) This revision is filed by the accused challenging the judgment of conviction in CC.No.28109/2002 passed by XII ACMM, Bangalore and confirmed by Fast Track Court-II, Bangalore in Crl.A.No.34/2014.

(2.) For the sake of convenience, the parties herein are referred with the original ranks occupied by them before the trial Court.

(3.) The brief factual matrix leading to the case are as under: