Lohith N H vs Ravikumar K V
2024 Latest Caselaw 811 Kant

Karnataka High Court

Lohith N H vs Ravikumar K V on 9 January, 2024

                                          -1-
                                                        NC: 2024:KHC:1051
                                                 CRL.RP No. 1690 of 2023




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 9TH DAY OF JANUARY, 2024

                                      BEFORE
                        THE HON'BLE MR JUSTICE S RACHAIAH
                 CRIMINAL REVISION PETITION NO. 1690 OF 2023
              BETWEEN:

              LOHITH N.H,
              S/O LATE HANUMANTHARAYAPPA,
              AGED ABOUT 46 YEARS,
              RESIDING AT SOURABHA,
              5TH MAIN, 3RD BLOCK,
              KUVEMPUNAGARA, TUMAKURU - 572 103.
                                                             ...PETITIONER
              (BY SRI. GURUSWAMY K.S, ADVOCATE)

              AND:

              RAVIKUMAR K.V,
              S/O VEERANNA,
              AGED ABOUT 41 YEARS,
Digitally     RESIDING AT KANAKUPPE VILLAGE AT POST,
signed by N
UMA           HEBBUR HOBLI, TUMAKURU TALUK - 572 120.
Location:                                                   ...RESPONDENT
HIGH
COURT OF
KARNATAKA            THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
              PRAYING TO SET ASIDE THE JUDGMENT DATED 23.09.2023
              PASSED BY THE VII ADDITIONAL DISTRICT AND SESSIONS
              JUDGE, TUMAKURU IN CRL.A.NO.71/2022 AND MAY PLEASE TO
              CONFIRM THE JUDGMENT DATED 19.09.2022 PASSED BY THE
              PRINCIPAL   CIVIL   JUDGE   AND   J.M.F.C.,   TUMAKURU   IN
              C.C.NO.1259/2018.
                                  -2-
                                              NC: 2024:KHC:1051
                                       CRL.RP No. 1690 of 2023




      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

THE COURT MADE THE FOLLOWING:

                            ORDER

The learned counsel for the petitioner has filed a memo

seeking permission to convert the criminal revision petition into

criminal appeal.

2. The memo is taken on record and the same is

accepted.

3. Registry is directed to convert the criminal revision

petition into criminal appeal.

For statistical purpose, the criminal revision petition

stands disposed of, accordingly.

Sd/-

JUDGE

JS

CT: BHK