Jeevan S/O Moses vs The State Of Karntaka
2022 Latest Caselaw 3256 Kant

                           1




            IN THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH

        DATED THIS THE 24TH DAY OF FEBRURY, 2022

                        BEFORE

        THE HON'BLE MR. JUSTICE V. SRISHANANDA

     CRIMINAL REVISION PETITION No.200055/2016


BETWEEN:

JEEVAN S/O. MOSES
AGE: 32 YEARS, OCC: DRIVER
 R/O. MANHALLI VILLAGE
TQ: & DIST: BIDAR
                                         ... PETITIONER
(BY SRI RAVI B. PATIL, ADVOCATE)


AND:

1.     THE STATE OF KARNATAKA
       THROUGH MANNALLI
       POLICE STATION

2.     LAXMI W/O. PRABHU
       AGE: ABOUT 36 YEARS
       OCC: HOUSEHOLD
       R/O. SINDHOL VILLAGE
       TQ: & DIST: BIDAR
                                      ... RESPONDENTS

(BY SRI SHARANABASAPPA M. PATIL, HCGP FOR R1;
SRI HANMANTHRAYA SINDHOL, ADVOCATE FOR R2)
                              2




     THIS CRIMINAL REVISION PETITION IS FILED
UNDER SECTION 397 READ WITH SECTIONI 401 OF
CR.P.C. PRAYING TO ALLOW THE REVISION AND SET
ASIDE JUDGMENT DATED 27.05.2016 PASSED BY THE
LEARNED PRL. DISTRICT AND SESSIONIS JUDGE, BIDAR
IN CRL.APPEAL NO.19/2015 AS AT ANNEXURE-A IN THE
INTEREST OF JUSTICE.

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

                        ORDER

The learned counsel for the revision petitioner files

memo.

Memo recorded.

At this distance of time directing the revision

petitioner to file a separate appeal and only for the

statistical purpose disposing of the revision petition would

result in futile exercise and therefore, as per the memo,

the present revision petition is considered as an appeal.

Office is directed to make necessary endorsement in the

concerned register and for the purpose of statistic, the

present revision petition stands disposed of and the very

same revision petition treated as criminal appeal.

The learned High Court Government Pleader

appearing for respondent No.1 and learned counsel for

respondent No.2 has no objection for the same.

Sd/-

JUDGE

Srt