S.S. RAGHAVENDRA Vs. PARVATHI BAI

JUDGEMENT

(1.) THIS Criminal Revision Petition under Section 397(1) of Cr.P.C. is directed against an order dated 30.08.2008 in Criminal Revision Petition No.146/2007 on the file of Additional District and Sessions Judge at Shimoga.

(2.) THE brief facts which gave rise to this revision petition are as under:

(3.) I have heard the learned counsel for the revision petitioner -accused and the learned counsel for the respondent -complainant. Perused the records.