LAWS(KAR)-2023-7-1602

BRAHMAKUMAR SUNIL S. MAGAJI Vs. STATE OF KARNATAKA

Decided On July 28, 2023
Brahmakumar Sunil S. Magaji Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Revision petitioner/accused feeling aggrieved by order passed by the trial Court on the file of JMFC I Court, Hubballi in CC.No.369/2015, dtd. 31/12/2016 preferred this revision petition.

(2.) Parties to the petition are referred with their ranks as assigned in the trial Court for the sake of convenience.

(3.) Heard the arguments of both sides.