UMA ABHILASHA IYER Vs. V. JANARDHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondent.

(2.) The parties are referred to in the name of complainant and accused for the sake of brevity and convenience of the Court.

(3.) Crl.R.P.No.58/2016 is filed by the complainant praying to set aside and modify the order of conviction and sentence dtd. 12/3/2014 on the file of the XIII Additional Chief Metropolitan Magistrate, Bengaluru City in C.C.No.12697/2009. Crl.R.P.No.438/2020 is filed by the accused against the judgment of the First Appellate Court in Crl.A.No.359/2014 dtd. 1/10/2015 on the file of LXVIII Additional City Civil and Sessions Judge, Bengaluru City (CCH-69) contending that criminal appeal is not maintainable and that only revision petition is maintainable.