NAYAZ Vs. K. NAGARAJ

JUDGEMENT

(1.) The present Criminal Revision Petition has been filed by the petitioner - accused being aggrieved by the judgment passed by the Presiding Officer, F.T.C. - XV, Bangalore, in Crl.A.No.667/2014, dated 04.02.2015, whereunder the judgment of conviction and order of sentence passed by the XXI Additional Chief Metropolitan Magistrate, Bangalore, in C.C.No.33403/2010 was confirmed.

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

(3.) Order sheet of this Court discloses that since 28.08.2017, there is no representation on behalf of the petitioner - accused. Today also, there is no representation. As the Criminal Revision Petition cannot be dismissed for default, the same is taken up on merits and disposed of by this order.