V.Govindegowda vs K.K.Puttaswamy
2023 Latest Caselaw 269 Kant

                                        -1-
                                                CRL.RP No. 856 of 2016




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 4TH DAY OF JANUARY, 2023

                                     BEFORE
                      THE HON'BLE MR JUSTICE R. NATARAJ
                 CRIMINAL REVISION PETITION NO. 856 OF 2016
             BETWEEN:

                 V. GOVINDEGOWDA
                 S/O LATE VENKATEGOWDA
                 AGED ABOUT 62 YEARS
                 R/AT HUNASEGALA VILLAGE
                 HANAGODU HOBLI,
                 HUNSUR TALUK
                 MYSORE DISTRICT-571105

                                                         ...PETITIONER

             (BY SRI. PRITHVI RAJ B N - ADVOCATE)
Digitally
signed by
SUMA         AND:
Location:
HIGH COURT
OF               K.K. PUTTASWAMY
KARNATAKA        S/O LATE KULLEGOWDA
                 AGED ABUT 66 YEARS
                 R/AT KALLAHALLI VILLAGE,
                 HANAGODU HOBLI
                 HUNSUR TALUK
                 MYSORE DISTRICT-571105.

                                                       ...RESPONDENT

             (BY SRI. GURURAJ KULKARNI - ADVOCATE)

                  THIS CRL.RP FILED U/S.397 R/W 401 CR.P.C PRAYING
             TO SET ASIDE THE JUDGMENT AND SENTENCE DATED
             12.08.2014 PASSED BY THE CIVIL JUDGE AND JMFC, HUNSUR
                                  -2-
                                           CRL.RP No. 856 of 2016




IN C.C.NO.114/2010 AND SET ASIDE THE JUDGMENT DATED
07.05.2016 PASSED BY THE VIII-ADDL. DIST. AND S.J.,
MYSURU SITTING AT HUNSUR IN CRL.A.NO.192/2014.

     THIS CRL.RP, COMING ON FOR ADMISSION, THIS DAY,
THE COURT MADE THE FOLLOWING:
                                ORDER

This Revision Petition is filed challenging the judgment of

conviction and order of sentence dated 12.08.2014 in

C.C.No.114/2010 passed by the Civil Judge and JMFC, Hunsur,

which was confirmed by the VIII Addl. District & Sessions Judge

at Mysuru, Sitting at Hunsur by order dated 07.05.2016 in

Crl.A.No.192/2014. The Trial Court sentenced the petitioner to

undergo simple imprisonment for a period of 8 months and to

pay a fine of a sum of Rs.85,000/- for the offence punishable

under Section 138 of the NI Act.

2. During the pendency of this Revision Petition, the

petitioner has deposited the entire fine amount. Consequently,

the respondent has filed a memo reporting settlement stating

that the petitioner has deposited the entire fine amount and

therefore, the petition may be disposed of. He also submits

that the respondent has expired.

CRL.RP No. 856 of 2016

3. In view of the aforesaid submission, the Revision

Petition is disposed of, compounding the offences committed by

the petitioner under Section 138 of the NI Act.

4. Consequently, the sentence of simple imprisonment of

eight months ordered by the Trial Court is set-aside. The

amount in deposit is ordered to be released to the respondent.

5. Records of the Appellate Court is ordered to be

returned forthwith.

Sd/-

JUDGE

KS