B K KRISHNAMURTHY Vs. G L RAJASHEKAR

JUDGEMENT

(1.) Revision Petitioner/accused feeling aggrieved by the judgment of First Appellate Court on the file of III Fast Tract Court, Bengaluru Rural District in Criminal Appeal No.77/2012 dtd. 30/8/2014 confirming the judgment of Trial Court on the file of Chief Judicial Magistrate in Criminal Case No.548/2009 dtd. 25/8/2012 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.