The Income Tax Department vs Subramanyam
2022 Latest Caselaw 12858 Kant

                           1


      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 4TH DAY OF NOVEMBER, 2022

                         BEFORE

            THE HON'BLE MS.JUSTICE J.M.KHAZI

           CRIMINAL APPEAL NO.197 OF 2022

BETWEEN:

THE INCOME TAX DEPARTMENT
BY ITS INCOME TAX OFFICER
WARD NO.7(2)(1)
BMTC BUILDING,
80 FEET ROAD, 6TH BLOCK,
KORAMANGALA,
BANGALORE - 560 095
                               ...COMPLAINANT/APPELLANT

(BY SRI. ARVIND K.V., ADVOCATE)

AND:

SUBRAMANYAM
58 YEARS, NO.42,
1ST FLOOR, 8TH E MAIN,
4TH BLOCK, JAYANAGAR,
BANGALORE
                                  ...ACCUSED/RESPONDENT

       THIS APPEAL IS FILED UNDER SECTION 378(4) OF THE
CODE OF CRIMINAL PROCEDURE PRAYING TO SET ASIDE THE
ORDER DATED 12.10.2018 PASSED BY THE SPECIAL COURT
FOR     ECONOMICS     OFFENCES     AT   BANGALORE    IN
C.C.NO.54/2018 AND TO ALLOW THE COMPLAINT AS PRAYED
FOR BY ALLOWING THIS APPEAL, IN THE ENDS OF EQUITY
AND JUSTICE.
                                2


      THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                      JUDGMENT

Learned counsel for the appellant has filed a memo

with a prayer to convert this appeal into criminal revision

petition as the impugned order passed by the trial Court

is discharging the accused.

The aforesaid memo is placed on record.

In view of the memo, appellant is permitted to

convert the Criminal Appeal into Criminal Revision

Petition. Office to proceed accordingly.

Accordingly, this appeal is disposed of for statistical

purpose.

Sd/-

JUDGE

MDS