RAJASHEKHAR Vs. MAHADEV LEASING FINANCE CO.

JUDGEMENT

(1.) Heard Sri Yashas Dikshit, learned counsel for the petitioner.

(2.) The present revision petition is filed against the judgment of conviction passed by IV-Additional Civil Judge and JMFC, Kalaburagi, in C.C.No.2450/2012 dtd. 17/10/2019 confirmed in Criminal Appeal No.78/2019 on the file of I-Additional District and Sessions Judge, Kalaburagi, on 22/8/2022.

(3.) Brief facts which are necessary for disposal of the present petition are as under: