Campus Collections vs Sri.B.V.Krishnappa
2023 Latest Caselaw 1261 Kant

                                        -1-
                                                  CRL.RP No. 131 of 2023




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 10TH DAY OF FEBRUARY, 2023

                                      BEFORE
                       THE HON'BLE MR JUSTICE R. NATARAJ
                  CRIMINAL REVISION PETITION NO. 131 OF 2023
            BETWEEN:
            1.    CAMPUS COLLECTIONS
                  NO.53/1, OPP. M.S RAMAIAH HOSPITAL,
                  R.M.V. II STAGE, NEW BEL ROAD,
                  BENGALURU - 560094
                  REPRESENTED BY ITS PROPRIETOR.

            2.    SRI. K.V. JAGANNATHA
                  S/O LATE VENKATASWAMAPPA
                  AGED ABOUT 55 YEARS
                  NO.27, 4TH MAIN, MEENAKASHINAGAR,
                  KAMAKSHIPALYA,
                  BANGALORE-560079.
                                                          ...PETITIONERS
            (BY SMT. SUSHMITHA B.P, ADVOCATE FOR
                SRI. PRAKASH K.N., ADVOCATE)
Digitally
signed by   AND:
SUMA
Location:   SRI.B.V.KRISHNAPPA
HIGH
COURT OF    SON OF CHIKKAVENKANNA
KARNATAKA   AGED ABOUT 59 YEARS
            NO.10/1, 2ND CROSS
            BEHIND GOVERNMENT HIGH SCHOOL
            HEGGANAHALLI, PEENYA 2ND STAGE
            BANGALORE- 560091.
                                                          ...RESPONDENT


                   THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C BY THE
            ADVOCATE     FOR   THE   PETITIONER   PRAYING    THAT   THIS
            HONOURABLE COURT MAY BE PLEASED TO SET ASIDE THE
                                -2-
                                        CRL.RP No. 131 of 2023




IMPUGNED JUDGMENT/ORDER IN CRL.A.NO.773/2021 DATED
09.12.2022 PASSED BY THE LXIV ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE, (CCH-65), BENGALURU VIDE ANNEXURE-A
BY ALLOWING THIS CRL.RP, THEREBY CONFIRMING THE
JUDGMENT OF CONVICTION AND ORDER OF SENTENCE DATED
27.09.2021 PASSED BY THE XIII ADDL.C.M.M., BENGALURU IN
C.C.NO.14349/2016 VIDE ANNEXURE-B AND ETC.,

      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

THE COURT MADE THE FOLLOWING:

                            ORDER

The petitioner has challenged the judgment of acquittal

dated 09.09.2022 passed by LXIV Additional City Civil and

Sessions Judge (CCH-65), Bengaluru in Crl.A.No.773/2021. In

view of Section 378(4) of Cr.P.C, this revision petition is not

maintainable. Therefore, the office objections raised regarding

maintainability is up-held. Consequently, this revision petition

is not maintainable.

2. Learned counsel for the petitioner seeks permission

to convert this revision petition to a criminal appeal. In view of

the request made by the learned counsel for the petitioner, he

is permitted to convert this revision petition to a criminal

appeal.

CRL.RP No. 131 of 2023

The counsel for the petitioner is directed to make

appropriate corrections in this revision petition to bring it in line

with a format prescribed for an appeal. For statistical purposes

this revision petition is treated as closed.

Sd/-

JUDGE

PK