R.K.SURENDRA BABU Vs. C.ASHOKA

JUDGEMENT

(1.) Heard Sri.Vishwanath Sabarad, learned counsel for the revision petitioner and Sri.K.N.Dayalu, learned counsel for the respondent.

(2.) Accused who suffered an order of conviction in CC No.10786/2006 dtd. 6/3/2017 on the file of V Addl. Small Causes Judge and XXIV Addl. Chief Metropolitan Magistrate Court of Small Causes, Mayo Hall Unit, Bangalore (SCCH-20) Which was confirmed in Crl.A.No.25043/2017 dtd. 8/10/2021 on the file of XIII Addl. City Civil and Sessions Judge, Mayo Hall Unit, Bengaluru (CCH-22) is the revision petitioner.

(3.) Brief facts of the case which are utmost necessary for disposal of the revision petition are as under: