AKBAR SHARIFF Vs. M. S. SHARIFF

JUDGEMENT

(1.) Heard Sri Vishnu Hegde, learned counsel for the revision petitioner. None appears for the respondents.

(2.) Accused who suffered an order of conviction in C.C.No.27591/2009, dtd. 9/10/2013, on the file of XVI Additional Chief Metropolitan Magistrate, Bengaluru, confirmed in Crl.A.No.562/2013, dtd. 23/6/2014, on the file of Fast Tract Court XIV, is the revision petitioner.

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