Sri. B. S. Devendra Kumar vs Kiran Kumar
2022 Latest Caselaw 11676 Kant

                              1

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 08TH DAY OF SEPTEMBER 2022

                        BEFORE

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

   CRIMINAL REVISION PETITION NO.1159 OF 2018


BETWEEN:
SRI. B. S. DEVENDRA KUMAR
S/O. S. M. SIDDAIAH,
AGED ABOUT 36 YEARS,
R/AT NO.51, 1ST MAIN,
SHAKTHI GARDEN,
KALYANA NAGAR,
MUDALAPALYA,
BANGALORE-560 072.
                                          ...PETITIONER
(BY SRI. MALLIKARJUNA G. CONTRACTOR, ADVOCATE FOR
SRI. JAGADEESHGOUD PATIL, ADVOCATE) (PH)

AND:

KIRAN KUMAR
S/O. NANJAIAH,
AGED ABOUT 35 YEARS,
R/AT NO. 860/19, SAI KRUPA,
4TH CROSS, 5TH MAIN,
M.C. LAYOUT, VIJAYANAGAR,
BANGALORE-560 040.
                                        ...RESPONDENT
                         ***

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W 401 CR.P.C BY THE ADVOCATE FOR THE
PETITIONER PRAYING THAT THIS HONBLE COURT MAY BE
PLEASED TO SET ASIDE THE IMPUGNED JUDGMENT AND
ORDER DATED 09.08.2018 PASSED BY THE LEARNED LXVII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE (CCH-68)
BANGALORE IN CRL.A.NO.206/2017 AND CONFIRM OF THE
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JUDGMENT AND ORDER DATED 19.08.2016 PASSED BY THE
LEARNED XVI A.C.M.M., BANGALORE IN C.C.NO.20290/2011.

     THIS CRIMINAL REVISION PETITION IS COMING ON
FOR ORDERS THROUGH VIDEO CONFERENCE/PHYSICAL
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING;

                        ORDER

This Revision Petition is preferred aggrieved by the

judgment of acquittal passed by the Appellate Court.

The accused was initially convicted by the trial Court and

in the appeal preferred by him, he has been acquitted.

Against such an order, the revision petition is not

maintainable.

2. The revision petition is dismissed as not

maintainable reserving liberty to the petitioner to seek

remedy available under law.

All the original papers shall be returned to the

petitioner after retaining the photocopies of the same.

Pending IA's if any are disposed of.

Sd/-

JUDGE

JY