MURALI Vs. B.V. RAVIKUMAR

JUDGEMENT

(1.) This Criminal Revision Petition under Sec. 397 of Code of Criminal Procedure, 1973 (for short ' Cr.P.C ') has been filed by the petitioner challenging the judgment and order dtd. 6/7/2012 passed by the Senior Civil Judge and JMFC, Nagamangala (for short the 'Trial Court') in C.C.No.624/2010 and the judgment and order dtd. 16/11/2013 passed by the II Additional District & Sessions Judge, Mandya (for short the 'Appellate Court') in Crl.A.No.74/2012.

(2.) Learned counsel for the petitioner was throughout absent on various dates and therefore this Court had appointed Sri H Malatesh as Amicus Curiae by order dtd. 14/2/2023.

(3.) Heard the Amicus Curiae on behalf of the petitioner and learned counsel appearing for the respondent.