Smt. B V Sujatha vs Smt. Uma
2022 Latest Caselaw 11813 Kant

       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 13TH DAY OF SEPTEMBER, 2022

                          BEFORE

            THE HON'BLE MR. JUSTICE S. RACHAIAH

        CRIMINAL REVISION PETITION No.673/2021
BETWEEN:

SMT. B.V. SUJATHA
W/O JAYARAMA REDDY
AGED ABOUT 50 YEARS
R/AT NO.532, 11TH CROSS
29TH MAIN, SECTOR-1
HSR LAYOUT
BENGALURU 560 102.                        ... PETITIONER

(BY SRI SUBRAMANYA H.V., ADVOCATE)

AND:

SMT. UMA
W/O R.K. SURENDRA REDDY
AGED ABOUT 50 YEARS
R/AT 1392, I FLOOR
11TH CROSS, 12TH MAIN
SECTOR-1, HSR LAYOUT
BENGALURU - 560 102.                      ... RESPONDENT

     THIS CRIMINAL REVISION PETITION IS FILED UNDER SECTION
397 R/W 401 CR.P.C PRAYING TO SET ASIDE THE JUDGMENT OF
FIRST APPELLATE COURT DATED 02.03.2021 ON THE FILE OF LX
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE (CCH-61),
BENGALURU IN CRL.A.NO.1620/2017 AND THEREBY RESTORE THE
JUDGMENT OF CONVICTION DATED 21.10.2017 ON THE FILE OF XIX
ADDL. C.M.M., BENGALURU IN C.C.NO.3523/2012.
                                   2




     THIS CRIMINAL REVISION PETITION COMING ON                   FOR
ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:

                            ORDER

Sri.Subramanya H.V., learned counsel appearing on behalf

of the petitioner submits that the revision petition is filed against

the judgment of acquittal dated 02.03.2021 in

Crl.A.No.1620/2017 on the file of the LX Additional City Civil And

Sessions Judge, Bengaluru (CCH-61).

2. The Registry has raised the objection that the

petitioner should have filed criminal appeal instead of criminal

revision petition. The said objection raised by the Registry is

sustained.

3. For the purpose of statistics, Criminal Revision

Petition is dismissed as withdrawn.

Liberty is reserved to the petitioner to file necessary

appeal before the appropriate forum.

Sd/-

JUDGE

Bss