IKRAM SIDDIQUI Vs. B G OMKARAMURTHY

JUDGEMENT

(1.) This revision petition is filed by the accused under Sec. 397 read with 401 of Cr.P.C., challenging the judgment of conviction and order of sentence dtd. 2/9/2013 passed by the II Additional Civil Judge and JMFC, Shivamogga in CC No.244/2009 and confirmed by the Presiding Officer, Fast Track Court, Shivamogga, in Criminal Appeal No.224/2013 vide judgment dtd. 27/8/2014.

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

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