ARJUN Vs. E. SHEKAR

JUDGEMENT

(1.) Heard the learned Amicus Curiae Sri. Shashi Kiran V., advocate, appearing on behalf of the revision-petitioner-accused.

(2.) The respondent and the learned Counsel for the respondent, both absent. No representation.

(3.) This revision petition is filed by the accused challenging the legality and correctness of the judgment and order of conviction dated 20.9.2005 passed by the XIV ACMM Court at Bengaluru in C.C. No.26388/2004 and also the Judgment and Order dated 10.2.2007 passed by the 36th Additional City Civil Judge and Sessions Judge (CCH-37), Bengaluru in Criminal Appeal No.15003/2006.