Sambashiva Rao vs State At The Instance Of
2023 Latest Caselaw 2922 Kant

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                                                    NC: 2023:KHC:19111
                                                     CRL.RP No. 554 of 2014




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 6TH DAY OF JUNE, 2023

                                         BEFORE
                         THE HON'BLE MR JUSTICE S RACHAIAH
                    CRIMINAL REVISION PETITION NO. 554 OF 2014
              BETWEEN:
              1.    SAMBASHIVA RAO,
                    PROPRIETOR & COMPETENT PERSON,
                    M/S SATYA DRUG HOUSE,
                    #70/1, OLD TARAGUPET,
                    BENGALURU - 560 002.

              2.    C. H. SRINIVASA RAO,
                    PERSON IN CHARGE,
                    M/S SATYA DRUG HOUSE,
                    #70/1, OLD TARAGUPET,
                    BANGALORE - 560 002.
                                                               ...PETITIONERS
              (BY SRI. S. V. GIRIDHAR, ADVOCATE (V/C))

              AND:
              STATE AT THE INSTANCE OF
              DRUG INSPECTOR,
              BANGALORE CIRCLE - II, BANGALORE,
Digitally     REPRESENTED BY THE STATE PUBLIC PROSECUTOR,
signed by N
UMA           HIGH COURT BUILDINGS,
Location:     BANGALORE - 560 001.
HIGH COURT                                                     ...RESPONDENT
OF            (BY SRI. RAHUL RAI. K, HCGP)
KARNATAKA

                     THIS CRL.RP IS FILED U/S.397 CR.P.C PRAYING TO SET ASIDE
              THE JUDGMENT AND ORDER OF CONVICTION AND SENTENCE AND
              FINE IMPOSED DATED 3.7.2014 PASSED BY THE P.O., F.T.C.-XV,
              BANGALORE IN CRL.A.NO.32/2011 AND CONFIRM THE JUDGMENT
              DATED 23.7.2010 PASSED BY THE P.O., SPL. COURT FOR ECONOMIC
              OFFENCES, BANGALORE IN C.C.NO.859/2007 AND FURTHER BE
              PLEASED TO ACQUIT THE PETRS.
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                                        NC: 2023:KHC:19111
                                        CRL.RP No. 554 of 2014




      THIS PETITION, COMING ON FOR HEARING, THIS DAY, THE

COURT MADE THE FOLLOWING:


                                ORDER

This criminal petition is filed against the acquittal order

passed by the Appellate Court. The office has not raised any

objection in respect of maintainability of this criminal revision

petition. However, it is noticed that, the criminal revision

petition is not maintainable.

2. In view of the provision under Section 401(5) of

Cr.P.C, it is appropriate to direct the registry to convert the

criminal revision petition into criminal appeal and also direct

the petitioners to file appeal memo to that effect and the

registry is directed to post the case before appropriate Bench

having the roaster.

For statistical purpose, this criminal revision petition is

disposed of.

Sd/-

JUDGE

PK