M. MAHENDRAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision is filed by the revision petitioner -accused under Sec. 397 read with Sec. 401 of Cr.P.C. challenging the judgment of remand passed in Crl.A.No.602/2017 on the file of the 64th Addl. City Civil and Sessions Judge, Bengaluru dtd. 9/10/2019 whereby the learned sessions judge has set aside the judgment of acquittal passed by 11th Addl. Chief Metropolitan Magistrate, Bengaluru in C.C.No.24385/2008 and remanded the matter.

(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: