HANUMANTHA RAJU Vs. GUNASHEKHARA

JUDGEMENT

(1.) The present criminal revision petition has been filed by the petitioner-accused aggrieved by the order of conviction and sentence passed by XVIII Additional Chief Metropolitan Magistrate Court, Bengaluru City in C.C. No. 19982/2013, whereunder, he has been convicted and directed to pay a fine of Rs. 6,15,000.00 (Rupees six lakhs fifteen thousand only) and in default to undergo simple imprisonment for 6 (six) months and also the order of confirmation of conviction and sentence passed by the court below in Criminal Appeal No.270/2017 on the file of LXVI Additional City Civil and Sessions Judge, Bengaluru City dated 02.08.2017.

(2.) Learned counsel for the petitioner has filed a memo of retirement dated 17.07.2018. The said memo though attached with the letter dated 10.07.2017 along with the postal receipt, but it is not attached with the acknowldgment for having served the notice. Today, learned counsel for the petitioner is also absent. Since, the criminal revision petition cannot be dismissed for default, it has been heard and disposed of on merit.

(3.) I have heard the learned counsel for the respondent.