FRANK J. RODRIGUES Vs. SABISTAIN

JUDGEMENT

(1.) The revision petitioner/accused feeling aggrieved by judgment of the first appellate Court of the file of II Additional Sessions Judge, At: Belagavi, in Criminal appeal No.20/2013 dtd. 31/12/2015, preferred this revision petition.

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

(3.) Heard the arguments of both sides.