Sri Raju vs Sri Basavaraju
2022 Latest Caselaw 12037 Kant

                             1

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 21ST DAY OF SEPTEMBER 2022

                        BEFORE

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

     CRIMINAL REVISION PETITION NO.114 OF 2021


BETWEEN:
 SRI. RAJU
S/O LATE SUBBANAYAKA
AGED ABOUT 50 YEARS
RESIDENT OF H.MATAKERE VILLAGE,
H.D.KOTE TALUK
MYSURU DISTRICT-571 114.
                                         ...   PETITIONER
(BY SRI. SRINIVASA D.C, ADVOCATE) (VC)


AND:

1.     SRI. BASAVARAJU
       S/O NINGANAYAKA
       AGED ABOUT 25 YEARS

2.     SRI. NINGANAYAKA
       S/O LATE. CHANNANAYAKA
       AGED ABOUT 57 YEARS

       BOTH ARE RESIDENTS OF
       H. MATAKERE VILLAGE,
       H.D.KOTE TALUK,
       MYSURU DISTRICT-571 114.

                                    ... RESPONDENTS

                         ***
                                 2

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W SECTION 401 OF CR.P.C, PRAYING TO
ALLOW THE REVISION PETITION AND SET SIDE THE
JUDGMENT AND ORDER OF ACQUITTAL PASSED BY THE
HON'BLE IV ADDITIONAL DISTRICT AND SESSIONS JUDGE,
MYSURU IN S.C.NO.196/2015 DATED 15.10.2019, FURTHER
PUNISH OF THE ACCUSED/RESPONDENTS FOR THE OFFENCE
P/U/S. 417, 306 AND 114 OF IPC.

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

                           ORDER

Learned counsel for petitioner has filed a memo

seeking permission of the Court to convert this Criminal

Revision Petition into Criminal Appeal.

2. Memo is placed on record.

3. Permission sought is granted.

Revision petition is disposed of for statistical

purpose.

Sd/-

JUDGE

VS