(1.) Heard Sri Srinivas S.R., learned counsel for the petitioner-accused, and Sri Vinay Mahadevaiah, learned High Court Government Pleader for the respondent-State.
(2.) The petitioner-accused has filed this revision petition under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') to set aside the judgment of conviction and order on sentence dtd. 22/10/2012 passed by the Principal Civil Judge and Judicial Magistrate First Class, Srinivaspur, in Criminal Case No.308 of 2009 and confirmed by the Principal District and Sessions Judge, Kolar, in Criminal Appeal No.55 of 2012 dtd. 29/4/2015.
(3.) For the sake of convenience, the parties are referred to as per their ranking before the trial Court. The petitioner is the accused and the respondent is the complainant-State.