Mr Ranjith Kumar S H vs Smt T N Nagamma @ Idli Nagamma
2023 Latest Caselaw 7748 Kant

                                            -1-
                                                     CRL.RP No. 1453 of 2023
                                                          NC: 2023:KHC:40856




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 16TH DAY OF NOVEMBER, 2023

                                         BEFORE
                           THE HON'BLE MS JUSTICE J.M.KHAZI
                    CRIMINAL REVISION PETITION NO.1453 OF 2023
                   BETWEEN:

                      MR RANJITH KUMAR S H
                      S/O HANUMANTHARAYAPPA
                      AGED ABOUT 37 YEARS
                      R/A WARD NO.22, H S GARDEN
                      CHIKKABALLAPURA CITY
                      CHIKKABALLAPURA - 562 101
                                                               ...PETITIONER
                   (BY KUM. YUKTHA N, ADVOCATE FOR
                       SMT. VANDANA P L, ADVOCATE)

                   AND:

                      SMT. T N NAGAMMA @ IDLI NAGAMMA
                      W/O NARAYANA GOWDA
                      AGED ABOUT 54 YEARS
Digitally signed      R/A WARD NO.22, H S GARDEN CHIKKABALLAPURA
by MADHURI S          CITY CHIKKABALLAPURA - 562 101
Location: High                                            ...RESPONDENT
Court of
Karnataka
                        THIS CRL.RP IS FILED UNDER SECTION 397 R/W
                   SECTION 399 OF CR.P.C PRAYING TO a) SET ASIDE THE
                   JUDGMENT DATED 02.08.2023 PASSED BY THE LEARNED I
                   ADDITIONAL SENIOR CIVIL JUDGE AND J.M.F.C, (VIDE
                   ANNEXURE-A TO THE PETITION); WHEREBY LEARNED JUDGE
                   HAS DISMISSED THE COMPLAINT FILED BY THE PETITIONER/
                   COMPLAINANT, ACQUITTING THE ACCUSED/RESPONDENT; b)
                   CONSEQUENTLY ALLOW THE PETITION AND THE COMPLAINT
                   FILED BY THE PETITIONER HEREIN AND CONVICT THE
                   RESPONDENT FOR THE OFFENCE PUNISHABLE UNDER
                   SECTION 138 OF N.I.ACT AND SENTENCE THE RESPONDENT
                   TO PAY A SUM OF RS.6,00,000/- ALONG WITH THE PENAL
                                -2-
                                        CRL.RP No. 1453 of 2023
                                             NC: 2023:KHC:40856




INTEREST TILL THE DATE OF REALIZATION OF THE SAME; c)
PASS SUCH OTHER ORDERS AS THE HON'BLE COURT DEEMS
FIT UNDER THE CIRCUMSTANCES OF THE CASE TO MEET THE
ENDS OF JUSTICE.

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:

                             ORDER

Learned counsel for the petitioner has filed memo to

convert this Criminal Revision Petition into Criminal

Appeal. Memo is taken on record.

In the light of the same, petitioner is permitted to

convert this Criminal Revision Petition into Criminal

Appeal.

For statistical purpose, this Criminal Revision Petition

is disposed of.

Sd/-

JUDGE

RR