S. G. RAJESH Vs. N. PRAKASH

JUDGEMENT

(1.) This revision is filed by the revision petitioner / accused challenging the judgment of conviction and order of sentence passed by XIII Additional Chief Metropolitan Magistrate, Bangalore in C.C.No.15562/2015 and confirmed by LXVI Additional City Civil and Sessions Judge, Bangalore in Crl.A.No.870/2016.

(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: