M.N. KRISHNAPPA Vs. HANUMANTHAPPA

JUDGEMENT

(1.) This petition has been filed by the accused challenging the judgment and order passed by the P.O., and Additional Sessions Judge, F.T.C-III, Mayo Hall Unit, Bengaluru in Crl.A No.25014/2014 dated 07.02.2015 whereunder the judgment and order of conviction and sentence passed by the XIV ACMM in C.C. No.26398/2012 dated 13.12.2013 was confirmed.

(2.) The learned counsel for the petitioner-accused is absent. There is no representation. Since the matter is of the year 2015, this Criminal Revision Petition cannot be dismissed for default and as such, the matter is taken on merits.

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