Smt. V Rangamma vs The State Of Karnataka
2021 Latest Caselaw 1265 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

  DATED THIS THE 20TH DAY OF JANUARY, 2021

                    BEFORE

THE HON'BLE MR.JUSTICE ASHOK G. NIJAGANNAVAR

   CRIMINAL REVISION PETITION NO.22 OF 2019

BETWEEN:

SMT. V RANGAMMA,
D/O B.K.VARADAPPA,
AGED ABOUT 40 YEARS,
R/AT BURUDEKATTE VILLAGE,
HOSADURGA TALUK,
CHITRADURGA DISTRICT,
PIN - 577 554.                         ...PETITIONER

(BY SRI CHANDRAHASA RAI B, ADVOCATE)

AND:

THE STATE OF KARNATAKA,
BY HALASURU GATE POLICE STATION,
REPRESENTED BY
HIGH COURT BUILDING,
BENGALURU CITY - 560 007.          ...RESPONDENT

(BY SRI NAGESHWARAPPA, HCGP)
                       ****

     THIS CRIMINAL REVISION PETITION IS FILED
UNDER SECTION 371 R/W 401 CR.P.C PRAYING TO SET
ASIDE THE JUDGMENT OF CONVICTION AND ORDER ON
SENTENCE DATED 29.10.2015 PASSED BY THE VI ACMM
AT BENGALURU IN C.C.NO.18115/2003 SENTENCING THE
APPELLANT TILL RAISING OF THE COURT AND TO PAY
FINE RS.5,000/- IN DEFAULT TO UNDERGO S.I FOR
                               2


ANOTHER WEEK FOR THE OFFENCE P/U/S 468, 471 OF
IPC AND CONFIRMED THE SAME BY THE LXIV
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AT
BENGALURU (CCH-65) IN CRL.A.NO.1402/2015 DATED:
29.10.2018.

     THIS PETITION COMING ON FOR FINAL HEARING
THIS DAY, THE COURT MADE THE FOLLOWING THROUGH
PHYSICAL HEARING:

                            ORDER

Learned counsel for the revision petitioner has

filed a memo.

2. In view of the submission of learned counsel

for the revision petitioner, memo is placed on record.

3. Revision petition is dismissed as withdrawn.

The order dated 29.10.2015 passed in

C.C.No.18115/2003 by the trial Court and the order

dated 29.10.2018 passed in Crl.A.No.1402/2015, are

confirmed.

The revision petitioner/accused is directed to

surrender before the trial Court to serve the sentence of

imprisonment till rising of Court, if not served, and shall

remit the fine amount of Rs.5,000/-, if the same is not

deposited either before the trial Court or appellate

Court, within one week from the date of receipt of copy

of this order, failing which the revision

petitioner/accused shall undergo simple imprisonment

for one week.

Registry is directed to send back the records along

with intimation immediately.

Sd/-

JUDGE

BSR