VENKATESH Vs. C.KENCHAIAH

JUDGEMENT

(1.) In this revision petition, the petitioner/accused has challenged the legality and the correctness of the judgment and order dtd. 10/8/2016 passed by the LVIII Additional City Civil and Sessions Judge, Bengaluru City in Crl.A.No.920/2015, wherein learned Sessions Judge dismissed the appeal filed by the petitioner and confirmed the judgment and order dtd. 7/7/2015 passed by the XVIII ACMM Court, Bengaluru in C.C.No.21516/2009.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the trial Court i.e., the revision petitioner as accused and the respondent as complainant.

(3.) The factual matrix of the case, in brief, is as follows: