Citation : 2024 Latest Caselaw 934 Kant
Judgement Date : 10 January, 2024
-1-
NC: 2024:KHC:1324
CRL.RP No. 227 of 2017
C/W CRL.RP No. 225 of 2017
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF JANUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE G BASAVARAJA
CRIMINAL REVISION PETITION NO. 227 OF 2017
C/W
CRIMINAL REVISION PETITION NO. 225 OF 2017
IN CRL.RP NO.227/2017
BETWEEN:
A.S. SABU,
S/O SANNI,
AGED ABOUT 35 YEARS,
ARJI VILLAGE AND POST,
VIRAJPET TALUK,
S. KODAGU - 571 301.
...PETITIONER
(BY SRI. ABDUL RAHIMAN NIHAL, ADVOCATE FOR
Digitally signed
SRI. SACHIN B.S., ADVOCATE)
by SANDHYA S
Location: High AND:
Court of
Karnataka
STATE OF KARNATAKA
BY VIRAJPET TOWN POLICE,
REPRESENTED BY SPP,
HIGH COURT OF KARNATAKA,
HIGH COURT BUILDING,
BENGALURU - 560 001.
...RESPONDENT
(BY SRI. M.R. PATIL, HCGP)
-2-
NC: 2024:KHC:1324
CRL.RP No. 227 of 2017
C/W CRL.RP No. 225 of 2017
THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
16.01.2017 IN CRL.A.NO.72/2013 ON THE FILE OF II ADDL.
DIST. AND SESSIONS JUDGE, KODAGU-MADIKERI SITTING AT
VIRAJPET, THEREBY ALLOWING THE CRL.A. FILED BY THE
RESPONDENT STATE U/S 377(A) OF CR.P.C. AND MODIFYING
THE SENTENCE DATED 29.06.2013 IN C.C.NO.777/2008 ON
THE FILE OF THE COURT CIVIL JUDGE AND J.M.F.C., VIRAJPET
AND CONSEQUENTLY ALLOW THIS CRL.RP.
IN CRL.RP NO.225/2017
BETWEEN:
A.S. SABU,
S/O SANNI,
AGED ABOUT 35 YEARS,
ARJI VILLAGE AND POST,
VIRAJPET TALUK,
S. KODAGU - 571 301.
...PETITIONER
(BY SRI. ABDUL RAHIMAN NIHAL, ADVOCATE FOR
SRI. SACHIN B.S., ADVOCATE)
AND:
STATE OF KARNATAKA
BY VIRAJPET TOWN POLICE,
REPRESENTED BY SPP,
HIGH COURT OF KARNATAKA,
HIGH COURT BUILDING,
BENGALURU - 560 001.
...RESPONDENT
(BY SRI. M.R. PATIL, HCGP)
-3-
NC: 2024:KHC:1324
CRL.RP No. 227 of 2017
C/W CRL.RP No. 225 of 2017
THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
16.01.2017 IN CRL.A.NO.45/2013 ON THE FILE OF THE II
ADDL. DIST. AND SESSIONS JUDGE, KODAGU-MADIKERI
SITTING AT VIRAJPET, THEREBY DISMISSING THE CRL.A.
FILED BY THE PETITIONER AND CONFIRMING THE JUDGMENT
DATED 29.06.2013 IN C.C.NO.777/2008 ON THE FILE OF THE
COURT OF THE CIVIL JUDGE AND J.M.F.C., VIRAJPET AND
CONSEQUENTLY ALLOW THIS CRL.RP.
THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
It is submitted by the counsel for the revision
petitioner in both the petitions that the revision petitioner
passed away. Same is also recorded on 04.12.2023.
2. In view of death of revision petitioner, these
Revision Petitions against the common revision
petitioner/accused is Abated.
Sd/-
JUDGE
BNV
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!