Madhusudan Rao vs The State Of Karnataka
2023 Latest Caselaw 8113 Kant

Karnataka High Court

Madhusudan Rao vs The State Of Karnataka on 22 November, 2023

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                                -1-
                                                            NC: 2023:KHC:42096
                                                        CRL.A No. 1899 of 2023




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 22ND DAY OF NOVEMBER, 2023

                                              BEFORE
                      THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                           CRIMINAL APPEAL NO. 1899 OF 2023
                   BETWEEN:

                   MADHUSUDAN RAO,
                   S/O LATE SOMESHWAR RAO,
                   AGED ABOUT 47 YEARS,
                   R/AT NO.203,
                   BALAJI LAKESIDE,
                   MARVEL APARTMENT,
                   UTTARAHALLI,
                   BENGALURU.

                                                                    ...APPELLANT
                   (BY SRI. ANISH ACHARYA.,ADVOCATE)
                   AND:

                   THE STATE OF KARNATAKA
                   BY ITS BELLANDUR POLICE,
Digitally signed
by REKHA           REPRESENTED BY THE
ANKAIAH            STATE PUBLIC PROSECUTOR,
Location: High     HIGH COURT BUILDING,
Court of
Karnataka          BANGALORE.

                                                                 ...RESPONDENT
                   (BY SRI.B. LAKSHMAN, HCGP)
                        THIS CRL.A IS FILED U/S.374(2) CR.P.C PRAYING TO a. SET
                   ASIDE THE JUDGMENT OF CONVICTION DATED 27.06.2023 PASSED
                   BY THE XLV ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
                   BENGALURU IN CRL.A.NO.535/2020 (ANNEXURE-A) AND ACQUIT
                   THE APPELLANT OF ALL THE CHARGES. b. ALLOW THE APPEAL AND
                   SET ASIDE THE ORDER PASSED BY THE MAGISTRATE IN
                   C.C.NO.18218/2018 (ANNEXURE-B).
                                -2-
                                           NC: 2023:KHC:42096
                                       CRL.A No. 1899 of 2023




     THIS APPEAL, COMING ON FOR OEDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                          JUDGMENT

The office has raised objections regarding

maintainability of the appeal.

2. The learned counsel for appellant has filed a

memo seeking conversion of the appeal into Criminal

Revision Petition.

3. Memo is placed on record.

4. Permission is granted.

5. Appeal is disposed of for statistical purpose.

Sd/-

JUDGE

LDC