M.BHARAT Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case is filed by the complainant herein under Ss. 397 and 401 of Criminal Procedure Code, 1973 assailing the judgment dtd. 25/11/2015 passed in Criminal Appeal No.560 of 2015 on the file of the Special Judge for Trial of Offences under S.C.s and S.T.s (Prevention of Atrocities) Act - cum - VI Additional Metropolitan Sessions Judge, Secunderabad, confirming the judgment dtd. 15/6/2015 passed in C.C.No.396 of 2014 (Old C.C.No.1261 of 2014) on the file of the X Special Magistrate, Hyderabad.

(2.) Heard learned counsel for the Revision Petitioner / complainant. None appeared for the 2nd respondent / accused.

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