JAYAMMA Vs. JAYAMMA

JUDGEMENT

(1.) The Revision Petitioner being aggrieved by the Judgment dtd. 13/11/2013 passed by the II Addl. Dist. & Sessions Judge, Chikkamagalur in Crl. A. No.152/2013 dismissing her appeal against the Judgment of conviction and sentence passed by the Prl. Civil Judge & JMFC, Kadur, in C.C. No.401/2008 dtd. 5/3/2013 has preferred this Revision Petition.

(2.) The parties to this Revision Petition are referred to as per their rank before the Trial Court, for convenience.

(3.) The brief facts leading up to this revision petition are as under: