PRABHAKAR A. Vs. PRAVEEN KUMAR R.

JUDGEMENT

(1.) This petition has been filed by the petitioner/accused challenging the legality and correctness of the judgment passed by the Court of LII Additional City Civil and Sessions Judge in Crl.A.No.90/2016 dated 11.07.2018, where under, the judgment of the conviction and order of sentence passed by the Court of XXIII Additional Chief Metropoliton Magistrate, Bengaluru in C.C.No.3096/2013 dated 02.01.2016 was confirmed.

(2.) I have heard the learned counsel for the petitioner/accused. Learned counsel for the respondent/complainant remained absent.

(3.) Though this case is listed for admission, with the consent of learned counsel for the petitioner/accused, the same is taken up for final disposal.