RAMKRISHNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The revision petitioner has filed this revision petition against the judgment of conviction and order on sentence passed by the Addl. Senior Civil Judge & CJM, Bidar (for short, 'the Trial Court') in C.C.No.310/2017 dtd. 25/2/2020, which is confirmed by the Prl. Dist. & Sessions Judge, Bidar (for short, 'the First Appellate Court') in Crl.A.No.20/2020 dtd. 7/4/2021.

(2.) For the sake of convenience, the parties are referred to as per their rank before the Trial Court.

(3.) Brief facts leading to filing of this revision petition are as under: