Yallappa S/O. Yamanappa Ghasti vs Arjun S/O. Rangappa Koppad
2023 Latest Caselaw 2682 Kant

                                                  -1-
                                                        CRL.RP No. 100153 of 2023




                          IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                 DATED THIS THE 29TH DAY OF MAY, 2023

                                                BEFORE
                                 THE HON'BLE MR JUSTICE ANIL B KATTI
                          CRIMINAL REVISION PETITION NO. 100153 OF 2023 (397-)
                        BETWEEN:

                        YALLAPPA S/O. YAMANAPPA GHASTI,
                        AGE. 44 YEARS, OCCU. AGRICULTURE,
                        R/O. HIRENANDI,
                        TQ. GOKAK, DIST. BELAGAVI.

                                                                     ...PETITIONER

                        (BY SRI. SHRIHARSH A NEELOPANT, ADV.)

                        AND:

                        ARJUN S/O. RANGAPPA KOPPAD,
                        AGE. 52 YEARS, OCC. HIGH SCHOOL TEACHER,
                        UDAGATTI,
                        TQ. GOKAK, DIST. BELAGAVI.
          Digitally
          signed by J                                              ...RESPONDENT
          MAMATHA
J
          Date:
MAMATHA   2023.05.27          THIS REVISION PETITON IS FILED U/SEC. 397 R/W SEC.
          20:31:04      401 OF CR.P.C., PRAYING TO QUASH THE IMPUGNED
          +0530
                        JUDGMENT AND ORDER DATED ACQUITTAL DATED 01.03.2023
                        IN CRL.APPEAL NO. 98/2016 PASSED BY THE VII ADDITIONAL
                        DISTRICT AND SESISONS JUDGE BELAGAVI SITTING AT
                        CHIKODI AND CONFIRM THE JUDGMENT AND ORDER OF
                        CONVICTION DATED 29.06.2016 PASSED IN C.C.NO. 09/2015
                        PASSED BY THE ADDITIONAL CIVIL JUDGE (JR. DN) AND
                        J.M.F.C. NIPPANI.

                             THIS REVISION PETITION, COMING ON FOR ORDERS,
                        THIS DAY, THE COURT MADE THE FOLLOWING:
                                   -2-
                                          CRL.RP No. 100153 of 2023




                                ORDER

Sri.Shriharsh a Neelopant, learned counsel for the

revision petitioner is present.

Heard on the memo dated 24.05.2023.

Revision petitioner/complainant is challenging the

judgment of the first appellate Court in criminal appeal

No.98/2016, setting-aside the judgment of the conviction

passed by the trial Court in C.C.No.09/2015, dated 29.06.2016.

The acquittal judgment passed by the first appellate Court is

assailable before this Court only by way of appeal not by way of

revision petition. Hence, memo is accepted. The present

revision petition is order to be converted as criminal appeal

under Section 378(4) of Cr.P.C.

For all statistical purpose, criminal revision petition is

order to be disposed of accordingly.

(Sd/-) JUDGE

AC