SUDHABAI Vs. RASHMI V. RAO

JUDGEMENT

(1.) Revision petitioner/ respondent No.3 feeling aggrieved by the judgment of first appellate Court on the file of II Addl. Dist. and Sessions Judge, Dharwad and Special Court for Trial of the offences under the P.O.C.S.O. Act and SC. and S.T. (P.O.A.) Act in Criminal Appeal No. 100/2018, preferred this revision petition.

(2.) Parties to the revision petition are referred with their ranks as assigned in the trial Court for the sake of convenience.

(3.) Heard the arguments of both sides.