B.N Sonnegowda vs Smt. R. Nagamani
2021 Latest Caselaw 6224 Kant

Citation : 2021 Latest Caselaw 6224 Kant
Judgement Date : 15 December, 2021

Karnataka High Court

B.N Sonnegowda vs Smt. R. Nagamani on 15 December, 2021

Bench: V Srishananda

                         1

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 15TH DAY OF DECEMBER, 2021

                      BEFORE

    THE HON'BLE MR. JUSTICE V. SRISHANANDA

 CRIMINAL REVISION PETITION NO.397/2013

BETWEEN:

B.N.SONNEGOWDA,
SSG FAST ENTERPRISES &
REAL ESTATE, NO.22, 1ST CROSS,
KAGGADASAPURA MAIN ROAD,
BANGALORE - 560 093.
                                     ... PETITIONER
(BY SRI.SANTHOSH, ADVOCATE)

AND:

SMT.R.NAGAMANI,
W/O B.E. BYANNA,
R/AT DR.NO.14/1, 1ST CROSS,
BYRASANDRA,
C.V.RAMAN NAGARA,
BANGALORE - 560 093.
                                     ...RESPONDENT
(BY SRI.RAMEGOWDA, ADVOCATE FOR
     SRI.D.S.GIRISH, ADVOCATE)

      THIS CRIMINAL REVISION PETITION IS FILED
UNDER SECTION 397 OF CR.PC PRAYING TO SET ASIDE
THE JUDGMENT DATED 25.03.2013 PASSED BY THE ADDL.
S.J., F.T.C. - XIV, BANGALORE IN CRL.A.NO.705/2012
CONFIRMING THE JUDGMENT AND SENTENCE DATED
                             2

10.10.2012 PASSED BY THE XV A.C.M.M., BANGALORE IN
C.C.NO.13938/2009.


     THIS CRIMINAL REVISION PETITION COMING ON
FOR HEARING THIS DAY, THE COURT MADE THE
FOLLOWING:-

                       ORDER

Learned counsel appearing for the revision petitioner

tenders Rs.25,000/- to the complainant. Complainant

present and acknowledges the receipt of Rs.25,000/-.

2. Before the First Appellate Court, a sum of

Rs.2,50,000/- is kept in-deposit. Balance amount of

Rs.2,00,000/- is paid before this Court on 24.11.2021.

3. In all, a sum of Rs.4,75,000/- has been paid

towards the fine amount.

4. Taking note of the fact that the cheque is of

the year 2009 and the fine imposed by the trial Court is in

a sum of Rs.5,05,000/-, the matter is disposed of as the

complainant accepts the sum of Rs.4,75,000/- towards fine