LAWS(KAR)-2014-3-245

STATE Vs. KAUSAR, YOUSEF AND VINODA @ MEDDA

Decided On March 18, 2014
State by Koppa Police Represented by State Public Prosecutor Appellant
V/S
Kausar, Yousef and Vinoda @ Medda Respondents

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 11.11.2008 passed in Spl.C. (Elect) No. 65/2008 by the Additional Sessions and Special Judge, Mandya, wherein, the learned Sessions Judge has passed the following: - -

(2.) THE subject matter involved in this revision petition arises in the following way: - -