MARUTHI Vs. STATE

JUDGEMENT

(1.) The revision petitioner has filed this revision petition under sec. 397(1) of Cr.P.C to set aside the order dtd. 11/3/2015 passed by the Fast Track Court, Tumkur in Crl.A.No.80/2012 and judgment dtd. 15/3/2012 passed by II Additional Civil Judge at Tumkur in CC No.463/2010.

(2.) Parties are referred to as per their ranks before the trial court.

(3.) The brief facts of the prosecution is that: