MAHANTESH IRAPPA GULABAJI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Revision petitioners/accused feeling aggrieved by judgment of first appellate Court in criminal appeal No.73/2012 on the file of III Additional Sessions Judge, Belagavi, dtd. 7/2/2015, 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.) The factual matrix leading to the case of prosecution can be stated in nutshell to the effect that accused No.1 is husband of complainant, accused Nos.2 to