KESHAR Vs. ROHIDAS

JUDGEMENT

(1.) This revision petition under Sec. 397(1) read with Sec. 401 of Cr.P.C. is filed by the petitioner/accused questioning the legality and correctness of the order dated 11.10.2012 in CC. No. 804/2010 on the file of the Civil Judge and JMFC, Hukkeri and the order dated 06.05.2014 in Criminal Appeal No. 203/2012, on the file of the VII -Additional District and Sessions Judge, Belagavi sitting at Chikodi.

(2.) The brief facts, which gave rise to this revision petition, are as under:

(3.) Aggrieved by the judgment and sentence passed by the Magistrate, the accused preferred a Criminal Appeal No. 203/2013 on the ground that the learned Magistrate has committed an error in coming to the conclusion that the complainant has been able to establish the transaction.