V Mallikarjun S/O Veerupakshappa vs Praveen Kumar S/O Shivaji Rao
2024 Latest Caselaw 12362 Kant

Karnataka High Court

V Mallikarjun S/O Veerupakshappa vs Praveen Kumar S/O Shivaji Rao on 4 June, 2024

                                              -1-
                                                     NC: 2024:KHC-D:7410
                                                    CRL.RP No. 100181 of 2024




                   IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                            DATED THIS THE 4TH DAY OF JUNE, 2024

                                           BEFORE

                            THE HON'BLE MR JUSTICE S.RACHAIAH

                 CRIMINAL REVISION PETITION NO. 100181 OF 2024 (397-)

                BETWEEN:

                V. MALLIKARJUN S/O. VEERUPAKSHAPPA,
                AGE: 40 YEARS, OCC: NIL,
                R/O: MALLIKARJUNA NILAYA,
                BASVANGUDI, MAIN ROAD,
                SHIMOGGA.


                                                                  ...PETITIONER
                (BY SRI. MAHANTESH S. HIREMATH, ADVOCATE)

                AND:

                PRAVEEN KUMAR S/O. SHIVAJI RAO,
                AGE: 33 YEARS, OCC: LANDLORD,
                R/O: KHADE BAZAR, BELAGAVI.


CHANDRASHEKAR                                                   ...RESPONDENT
LAXMAN
KATTIMANI
                       THIS CRIMINAL REVISION PETITION IS FILED U/SEC. 397 R/W
                401 OF CR.P.C. SEEKING TO CALL FOR RECORDS AND ALLOW THE
HIGH
                REVISION PETITION AND SET ASIDE THE JUDGMENT PASSED IN
COURT OF
KARNATAKA       CRIMINAL APPEAL NO. 171/2020 DATED 03.10.2020 PASSED THE
                VI ADDL. DISTRICT AND SESSIONS JUDGE, BELAGAVI AND ALSO
                THE JUDGMENT AND ORDER PASSED IN C.C.NO.45/2018 DATED
                02.06.2018 PASSED BY THE VIII J.M.F.C. BELAGAVI, AND ALLOW
                THE REVISION PETITION.
                       THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
                COURT MADE THE FOLLOWING:
                                       -2-
                                             NC: 2024:KHC-D:7410
                                            CRL.RP No. 100181 of 2024




                                 ORDER

Learned counsel for the petitioner filed memo

seeking conversion of criminal revision petition into

criminal appeal (acquittal).

2. Considering the averments of the said memo

along with submission, the registry is directed to convert

the Criminal Revision Petition into Criminal appeal. In the

meantime, it is directed the learned counsel for the

petitioner to file the criminal appeal afresh.

3. In view of conversion, the revision petition

stands disposed of for statistical purpose.

Sd/-

JUDGE

VMB CT:ANB