Rudrappa S/O Yallappa Tegur vs The State Of Karnataka
2021 Latest Caselaw 6536 Kant

          HIGH COURT LEGAL SERVICES COMMITTEE,
                    DHARWAD BENCH
                    Before the Lok Adalat
            IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH
          Dated this the 18TH day of December, 2021
                     Conciliators Present
           THE HON'BLE MR. JUSTICE S.RACHAIAH
                             and
                 SRI M.C.HUKKERI, MEMBER
       CRIMINAL REVISION PETITION No.2263/2013
              (Lok-Adalat No.2013/2021)

BETWEEN

1.   RUDRAPPA S/O YALLAPPA TEGUR,
     AGE:39 YEARS, OCC:COOLIE,
     R/O: PALABHAVI VILLAGE,
     TQ: JAMAKHANDI,
     DIST: BAGALKOT.

2.   VITTAL S/O MARUTI DEVANNAVAR @ HANAGANDI,
     AGE:23 YEARS, OCC:COOLIE,
     R/O: MUGALKHOD VILLAGE,
     TQ: RAIBAG,
     DIST: BELGAUM.

3.   GIRAMALLA S/O LAKSHMAN DEVANNAVAR @
     HANAGANDI,
     AGE:23 YEARS, OCC:COOLIE,
     R/O: MUGALKHOD VILLAGE,
     TQ: RAIBAG,
     DIST: BELGAUM.
                             2




4.   SUDHIR S/O SHIVAPPA DEVANNAVAR @ HANAGANDI,
     AGE:23 YEARS, OCC:COOLIE,
     R/O: MUGALKHOD VILLAGE,
     TQ: RAIBAG,
     DIST: BELGAUM.

                                          ...PETITIONERS

(By Sri. G A HOLEYANNAVAR, ADVOCATE;
VIDE ORDER DT.18.10.2021, PETITION AGAINST PETITIONER
NO.2 IS ABATED.)

AND
1 . THE STATE OF KARNATAKA,
    REPTD., BY SPP,
    CIRCUIT BENCH HIGH COURT,
    DHARWAD.
    CPI TARDAL POLICE STATION,
    TARADAL.

                                          ..RESPONDENT

(SPP SERVED)

THIS CRIMINAL REVISION PETITION FILED U/S 397 R/W 401 OF CR.P.C. PRAYING TO SET ASIDE THE JUDGMENT AND THE SENTENCE ORDER DATED 14/03/2013 PASSED BY THE FAST TRACK COURT, JAMAKHANDI IN CRL.A.NO.75/2012 CONFIRMING THE JUDGMENT AND ORDER DATED 04/06/2012 PASSED BY THE CIVIL JUDGE AND JMFC COURT BANAHATTI IN CC.NO.157/2009.

THIS CRIMINAL REVISION PETITION COMING ON FOR CONCILIATION BEFORE LOK ADALAT AFTER BEING REFERRED VIDE ORDER DATED 17.12.2021, THE FOLLOWING CONCILIATION ORDER IS PASSED:

CONCILIATION ORDER

Complainant is present. Petitioner Nos.1, 3 and 4 /

accused Nos.1, 3 and 4 are present. Learned counsel for

petitioners and learned HCGP are also present.

2. Charge sheet has been filed in C.C.No.157/2009 for

the offence punishable under section 379 read with 34 of IPC.

By judgment and order dated 14.03.2013 passed by the Fast

Track Court, Jamakhandi in Criminal Appeal No.75/2012,

petitioners were convicted for the above offence.

3. Matter is taken up before the Lok Adalat. The

petitioners have been identified by producing their identity cards.

Satisfied as to their identity.

4. Parties have filed a compromise petition signed by

the complainant and petitioner Nos.1, 3 and 4 and learned

counsel for petitioners is also filed. Affidavit of the complainant

is also filed. In view of the compromise petition, Criminal

Revision petition is disposed of in terms of the compromise

petition. The judgment and order dated 14.03.2013 passed by

the Fast Track Court, Jamakhandi in Criminal Appeal No.75/2012

is set aside. In terms of the compromise petition, the accused /

petitioners are acquitted for the offence under section 379 read

with 34 of IPC and their bail bonds stand cancelled.

Sd/-

JUDGE

Sd/-

MEMBER Bss.