SYED SHEHZI Vs. GAJANANA ENTERPRISES, INDIAN GAS DISTRIBUTORS

JUDGEMENT

(1.) This revision petition is filed by revision petitioner / accused under Sec. 397 and 401 of Criminal Procedure Code, 1973 (hereinafter referred to as 'the Code' for short) challenging the judgment of conviction and order of sentence passed by XIX ACMM Bangalore in C.C.No.7250/2009 dtd. 8/4/2014 and confirmed by the XLVI Additional City Civil and Sessions Judge, Bangalore in Crl.A.No.430/2014 vide judgment dtd. 19/9/2015.

(2.) For the sake of convenience, the parties herein are referred with original ranks occupied by them before the trial Court.

(3.) The brief factual matrix leading to the case are as under: