BIPIN MATHURDAS THAKKAR Vs. SAMIR ALIAS SAMEER DESSAI

JUDGEMENT

(1.) Heard Mr. Shirodkar, learned Counsel for the petitioner and Mr. Bhobe, learned Counsel for the respondent no.1. Parties submitted that copies of relevant documents are on record. Hence records and proceedings from the lower Courts are not called for.

(2.) Rule. Rule made returnable forthwith. By consent, heard forthwith.

(3.) This revision application has been filed against the judgment and order dated 20/09/2014 passed by the learned Additional Sessions Judge, South Goa, Margao ('Appellate Court', for short) in Criminal Appeal No. 41 of 2014 and judgment and order dated 21/02/2014 passed by the learned Judicial Magistrate, First Class at Canacona ( 'J.M.F.C', for short) in Criminal Case No. 4/OA/NI/2012. The petitioner was the accused in the said criminal case whereas the respondent no.1 was the complainant. Parties shall hereinafter be referred to as per their status in the said criminal case.