MANJULA Vs. THYAGARAJ

JUDGEMENT

(1.) The present revision petition has been filed by the petitioner/accused challenging the judgment passed by the Court of the I Additional Sessions Judge, Kolar in Crl.A. No.91/2018 dated 12.02.2019.

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