Tarun Chatterjee, J. - (1.) By an order dated 13th of September, 2004, delay of 265 days in filing SLP was condoned by this Court and thereafter notice was issued.
(2.) Leave granted.
(3.) This appeal is preferred against the judgment and order dated 9th of July, 2003 passed by the High Court of Karnataka in Criminal Revision Petition No.495 of 2001 by which an order dated 13th of February, 2001 passed by the Additional Sessions Judge, XIXth Court at Bangalore City in Criminal Appeal No.45 of 1996 was affirmed.;