SUNIL KUMAR JAIN Vs. DINESH KUMAR JAIN

JUDGEMENT

(1.) This Criminal Revision Case is filed under Ss. 397 and 401 of the Code of Criminal Procedure, 1973 against the judgment, dtd. 3/1/2013, passed in Crl.A.No.269 of 2010, wherein the learned IV-Additional Metropolitan Sessions Judge, Hyderabad, confirmed the judgment, dtd. 26/7/2010, passed in C.C.No.326 of 2008 on the file of the XIV-Additional Judge-cum-XVIII-Additional Chief Metropolitan Magistrate at Hyderabad.

(2.) The facts of the case are as under:

(3.) On behalf of the 1st respondent/complainant, P.Ws.1 and 2 were examined and Exs.P1 to P12 were marked. On behalf of the revision petitioner/accused, D.Ws.1 and 2 were examined and Exs.D1 and D2 were marked.