B. MANJUNATHA Vs. S. VASANTH KUMAR

JUDGEMENT

(1.) The present Criminal revision petition has been filed by the petitioner-accused, challenging the Judgment passed by V Additional District Sessions Judge, Mandya in Crl.A.No.27/2018 dated 24.11.2018 whereunder the Judgment of conviction and order of sentence passed by III Additional Civil Judge, JMFC, Maddur in C.C.No.779/2015, was confirmed challenging the legality and correctness the petitioner-accused is before this Court.

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

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