Monday, 11, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

A.V. Krishna Murthy vs Sri.B.T. Nagesh
2023 Latest Caselaw 6564 Kant

Citation : 2023 Latest Caselaw 6564 Kant
Judgement Date : 15 September, 2023

Karnataka High Court
A.V. Krishna Murthy vs Sri.B.T. Nagesh on 15 September, 2023
Bench: Shivashankar Amarannavar
                                                   -1-
                                                               NC: 2023:KHC:33497
                                                           CRL.A No. 2237 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 15TH DAY OF SEPTEMBER, 2023

                                                 BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL NO. 2237 OF 2022
                      BETWEEN:

                      A.V. KRISHNAMURTHY,
                      S/O A. VEERABHADRAIAH,
                      AGED ABOUT 49 YEARS,
                      R/AT NO.66, MICO LAYOUT,
                      W.O.C ROAD, RAJAJINAGAR,
                      BENGALURU - 560 086.
                                                                  ...APPELLANT
                      (BY SRI. A.V. KRISHNAMURTHY, PARTY IN PERSON)
Digitally signed by
LAKSHMINARAYANA
                      AND:
MURTHY RAJASHRI
Location: HIGH
COURT OF              SRI. B.T. NAGESH,
KARNATAKA
                      S/O B.T. THIMMAIAH,
                      AGED ABOUT 41 YEARS,
                      R/AT NO.854, 10TH CROSS,
                      DIVANARAPALYA,
                      YESHWANTHAPURA,
                      BENGALURU - 560 054.
                                                                   ...RESPONDENT


                             THIS CRL.A. IS FILED U/S.374(3) OF CR.P.C PRAYING TO
                      SET ASIDE THE JUDGMENT AND ORDER OF CONVICTION AND
                      SENTENCE DATED 05.07.2019 IN C.C.NO.1643/2018 PASSED
                      BY THE LEARNED IV A.S.C.J. AND XXX A.C.M.M., (SCCH-6)
                      BANGALORE, AND CONSEQUENTIAL ORDER DATED 15.03.2022
                      IN CRL.A.NO.1765/2019 PASSED BY THE LXIII ADDITIONAL
                      CITY CIVIL AND SESSIONS JUDGE, BENGALURU (CCH-64).
                               -2-
                                           NC: 2023:KHC:33497
                                      CRL.A No. 2237 of 2022




      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:

                          JUDGMENT

Sri A.V. Krishna Murthy, the appellant appears as

party in person is present.

2. The appellant filed a memo seeking withdrawal

of this appeal with permission to file a Criminal Revision

Petition.

3. The said memo is placed on record.

4. In view of the memo, the appeal is dismissed as

withdrawn with liberty to file a Criminal Revision Petition.

5. Registry is directed to return the documents to

the appellant.

Sd/-

JUDGE

DSP

CT:SNN

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter