JEELANI FATHIMA ESHAN CONSULTANCY Vs. VANI N. SHETTY

JUDGEMENT

(1.) Revision Petitioner/accused feeling aggrieved by the judgment of First Appellate Court on the file of LXV Additional City Civil and Sessions Judge (CCH-66), Bengaluru in Crl.A.No.1106/2015, dtd. 26/8/2016, confirming the judgment of Trial Court on the file of XII Addl. Chief Metropolitan Magistrate, Bengaluru in C.C.No.2586/2014, dtd. 1/8/2015 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.