PRABHAVATHI K.R Vs. LOKESH

JUDGEMENT

(1.) The present revision petition has been filed by the petitioner-accused Nos.1 and 2, challenging the judgment passed by LXXII Additional City Civil and Sessions Judge at Mayo Hall, Bengaluru in Criminal Appeal No.25180/2018 dated 17.01.2019 wherein the appeal preferred by the petitioners-accused was dismissed by confirming the judgment of conviction and order of sentence passed by LVII Additional Chief Metropolitan Magistrate, Mayo Hall unit, Bengaluru in C.C.No.53439/2015 dated 18.09.2018.

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

(3.) Though this case is listed for orders on Interim application, with the consent of the learned counsel for the parties the same is taken up for final disposal.