P.L. THAMMANNA Vs. D.G. ROHIT

JUDGEMENT

(1.) This Criminal Revision Petition is filed by the accused who is the petitioner herein praying to set aside the judgment dated 28.11.2013 passed by the II Additional District and Sessions Judge, Chickmagalur in Crl. Appeal No.121/2013 confirming the order of acquittal dated 01.12.2013 passed by the II Additional Civil Judge and J.M.F.C., Chickmagalur in C.C. No.1356/2009 and consequently dismiss the complaint by allowing this Revision Petition.

(2.) The facts and contentions of the parties before the Courts below is as follows:

(3.) The respondent/complainant examined himself as PW-1 and got marked six documents describedas Ex.P1 to P6. The accused was examined under Section 313 of Cr.P.C. and denied the allegations. The accused got examined himself and one witness as DW1 and DW2 and no exhibits are marked on his behalf.