Revansiddappa Malipatil vs The State Of Karnataka
2024 Latest Caselaw 4493 Kant

Karnataka High Court

Revansiddappa Malipatil vs The State Of Karnataka on 14 February, 2024

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                                -1-
                                                       NC: 2024:KHC-K:1520
                                                      CRL.RP No. 200034 of 2019




                                 IN THE HIGH COURT OF KARNATAKA,

                                        KALABURAGI BENCH

                             DATED THIS THE 14TH DAY OF FEBRUARY, 2024

                                              BEFORE
                          THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR

                      CRIMINAL REVISION PETITION NO.200034 OF 2019 (397)
                      BETWEEN:

                      REVANSIDDAPPA MALIPATIL,
                      S/O CHANNABASAPPA MALIPATIL,
                      AGE: 59 YEARS, OCC: TRACTOR DRIVER,
                      R/O DONGARGAON VILLAGE,
                      TQ. & DIST. KALABURAGI-585313.
                                                                    ...PETITIONER

                      (BY SRI RAMESH KUMAR B. RAMPURE, ADVOCATE)

                      AND:

                      THE STATE OF KARNATAKA BY,
                      ITS MAHAGAON POLICE STATION,
                      REPRESENTED BY ITS,
                      STATE PUBLIC PROSECUTOR,
Digitally signed by
SHILPA R              HON'BLE HIGH COURT OF KARNATAKA,
TENIHALLI             BENCH AT KALABURAGI
Location: HIGH                                                     ...RESPONDENT
COURT OF
KARNATAKA
                      (BY SRI JAMADAR SHAHABUDDIN, HCGP)

                           THIS CRL.RP IS FILED U/S 397 R/W 401 OF CR.P.C
                      PRAYING TO, ALLOW THE REVISION PETITION AND SET ASIDE
                      THE JUDGMENT BY ORDER DATED:18.02.2019 IN CRL. APPEAL
                      NO.77/2016 PASSED BY THE III ADDITIONAL DISTRICT &
                      SESSIONS JUDGE AT KALABURAGI AND CONFIRMING THE LOWER
                      COURT JUDGMENT IN C.C.NO.3436/2013 PASSED BY I
                      ADDITIONAL CIVIL JUDGE & J.M.F.C. AT KALABURAGI,
                      DATED:25.11.2016.
                             -2-
                                   NC: 2024:KHC-K:1520
                                  CRL.RP No. 200034 of 2019




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

                          ORDER

The non-bailable warrant issued against the revision

petitioner/accused is returned as unexecuted, reporting

that the revision petitioner/accused is dead. The copy of

the death extract is also produced, which discloses that

the revision petitioner died on 27.05.2022.

2. This revision is filed against the judgment of

conviction and order of sentence passed by both the

Courts below for the offenses punishable under Sections

279, 337, 338 & 304A of IPC and Section 187 of the Motor

Vehicles Act. The appeal filed by the revision petitioner

was also dismissed. However, he has challenged these

concurrent findings of conviction by way of this revision

and now he is reported to be dead.

3. In view of the report of the Executing Officer,

the revision petition stands disposed of as abated.

NC: 2024:KHC-K:1520

Send back the Trial Court Records to the concerned

Court.

Sd/-

JUDGE

DS