Sri Umesha vs State Of Karnataka
2024 Latest Caselaw 19294 Kant

Karnataka High Court

Sri Umesha vs State Of Karnataka on 1 August, 2024

                                         -1-
                                                      NC: 2024:KHC:30395
                                                 CRL.RP No. 1017 of 2015
                                               C/W CRL.RP No. 76 of 2016



               IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                    DATED THIS THE 1ST DAY OF AUGUST, 2024
                                        BEFORE
                     THE HON'BLE MR JUSTICE S RACHAIAH
                CRIMINAL REVISION PETITION NO. 1017 OF 2015
                                         C/W
                 CRIMINAL REVISION PETITION NO. 76 OF 2016


             IN CRIMINAL REVISION PETITION NO. 1017 OF 2015

             BETWEEN:

                SRI UMESHA
                S/O CHANDRAIAH
                AGED ABOUT 24 YEARS
                R/AT THORAGARAVALLI VILLAGE
                PALYA HOBLI, ALUR TALUK
                HASSAN DISTRICT - 01

                                                            ...PETITIONER
             (BY SRI. PRATHEEP K C, ADVOCATE)

             AND:
Digitally
signed by
NARAYANA
UMA             STATE OF KARNATAKA
Location:       BY ALUR POLICE STATION
HIGH COURT
OF
KARNATAKA
                HASSAN DISTRICT
                REP. BY ITS STATE PUBLIC PROSECUTOR
                HIGH COURT BUILDING
                BANGALORE - 01

                                                          ...RESPONDENT
             (BY SRI. B LAXMAN, HCGP)

                  THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
             TO SET ASIDE THE JUDGMENT DATED 30.07.2015 PASSED BY
             THE V ADDITIONAL DISTRICT AND SESSIONS JUDGE AT
             HASSAN IN CRL.A.NO.223/2013 AND ETC.,
                              -2-
                                          NC: 2024:KHC:30395
                                     CRL.RP No. 1017 of 2015
                                   C/W CRL.RP No. 76 of 2016




IN CRIMINAL REVISION PETITION NO. 76 OF 2016

BETWEEN:

     THE STATE REPRESENTED
     BY ALUR POLICE
     HASSAN DISTRICT - 573 213.

                                                ...PETITIONER
(BY SRI. B LAXMAN, HCGP)

AND:

1.   UMESH
     SON OF CHANDRAIAH
     THOGARAVALLI VILLAGE
     PALYA HOBLI
     ALUR TALUK - 573 213.

2.   CHANDRAIAH
     SON OF RANGAIAH
     THOGARAVALLI VILLAGE
     PALYA HOBLI
     ALUR TALUK - 573 213.
                                             ...RESPONDENTS
(R1 IS SERVED AND UNREPRESENTED)


    THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
TO MODIFY THE ORDER DATED 30.07.2015 IN CRL.A.223/2013
PASSED BY THE 5TH ADDITIONAL DISTRICT AND SESSIONS
JUDGE, HASSAN AND ETC.,

     THESE PETITIONS, COMING ON FOR HEARING, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:


CORAM:    HON'BLE MR JUSTICE S RACHAIAH
                                   -3-
                                               NC: 2024:KHC:30395
                                          CRL.RP No. 1017 of 2015
                                        C/W CRL.RP No. 76 of 2016



                           ORAL ORDER

After arguing the matter for some time, the learned

counsel for the petitioner has filed a memo seeking to convert

the Criminal Revision Petition into Criminal Appeal in view of

Section 401(5) of Cr.P.C.

2. Considering the averments of the said memo and

also submission of learned counsel for petitioner, the Registry is

directed to convert the Criminal Revision Petition into Criminal

Appeal in both the cases and place the same before the

appropriate Bench having roster.

3. For statistical purpose, these criminal revision

petitions stand disposed of, accordingly.

Sd/-

(S RACHAIAH) JUDGE

JS