PUTTASWAMY Vs. STATE OF KARNATAKA BADANAVALU POLICE STATION

JUDGEMENT

(1.) This revision petition is filed by accused No.3 being aggrieved by the judgment of conviction and order of sentence dated 19-8-2008 passed by the Civil Judge (Junior Division) and Judicial Magistrate First Class, Nanjangudu, in Criminal Case No.661 of 2006 and confirmed by the III Additional District Judge, Mysuru, in Criminal Appeal No.205 of 2008 dated 13-4-2010.

(2.) The petitioner was accused No.3 and the respondent was the complainant before the trial Court. The ranks of the parties before the trial Court are retained for the sake of convenience.

(3.) Heard the learned counsel for the petitioner as well as the learned High Court Government Pleader for the respondent-State. Perused the records.