K.ARUN KUMAR Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Revision Case is filed by the revision petitioner / appellant / accused assailing the conviction and sentence passed in C.C.No.43 of 2010, dtd. 31/3/2011, by the XVI Additional Judge, City Civil Court - cum - XX Additional Chief Metropolitan Magistrate Court, Hyderabad, as confirmed in Criminal Appeal No.188 of 2011, dtd. 17/6/2013, by the II Additional Metropolitan Sessions Judge, Hyderabad.

(2.) Heard learned counsel for the Revision Petitioner / appellant / accused, and the learned counsel for the 2nd respondent / complainant.

(3.) The parties herein will be referred to as per their array before the Trial Court.