M.ANTHONISWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Kashinath J.D., appearing on behalf of Sri Bhanu H.M., counsel for the petitioner and Smt. Waheeda M.M., learned High Court Government Pleader.

(2.) Accused who suffered an order of conviction in C.C. No.302/2010, dtd. 5/5/2012, on the file of II Additional Civil Judge and JMFC., Malur, confirmed in Crl.A.No.19/2012, dtd. 9/11/2015, on the file of I Additional Sessions Judge, Kolar, is the revision petitioner.

(3.) Facts in nutshell for disposal of the present revision petition are as under: