Smt Lakshmamma vs Smt Bhagyamma
2024 Latest Caselaw 12556 Kant

Karnataka High Court

Smt Lakshmamma vs Smt Bhagyamma on 5 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                               -1-
                                                           NC: 2024:KHC:19374
                                                       CRL.RP No. 707 of 2024




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 5TH DAY OF JUNE, 2024

                                              BEFORE
                            THE HON'BLE MR JUSTICE V SRISHANANDA
                          CRIMINAL REVISION PETITION NO. 707 OF 2024
                   BETWEEN:

                   SMT. LAKSHMAMMA,
                   W/O LATE BYRAPPA,
                   AGED ABOUT 54 YEARS,
                   R/AT PILLAHALLI VILLAGE
                   ARISHINSKUNTE POST,
                   DASANAPURA HOBLI,
                   BENGALURU NORTH TALUK.
                                                             ...PETITIONER
                   (BY SRI. NAGARAJA K R.,ADVOCATE)

                   AND:

                   SMT. BHAGYAMMA
                   W/O SHIVANNA
                   AGED ABOUT 46 YEARS,
                   R/AT WARD NO.71,
                   5TH MAIN ROAD,8TH CROSS,
                   LAKSHMANANAGARA,
                   HEGGANAHALLI CROSS
Digitally signed   BENGALURU-560 009
by D HEMA
Location: HIGH                                               ...RESPONDENT
COURT OF
KARNATAKA               THIS CRL.RP FILED UNDER SECTION 397 R/W 401 CR.P.C BY
                   THE ADVOCATE FOR THE PETITIONER PRAYING TO SET ASIDE THE
                   JUDGMENT OF ACQUITTAL IN CRL.A.NO.60/2023 DATED 27.02.2024
                   ON THE FILE OF VI ADDITIONAL DISTRICT AND SESSIONS JUDGE,
                   BENGALURU RURAL DISTRICT, BENGALURU AND ALSO CONFIRM THE
                   JUDGEMENT OF CONVICTION PASSED BY THE I ADDITIONAL CIVIL
                   JUDGE AND J.M.F.C., NELAMANGALA IN C.C.NO.1879/2018.

                       THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT MADE THE FOLLOWING:
                                   -2-
                                                NC: 2024:KHC:19374
                                            CRL.RP No. 707 of 2024




                                ORDER

Heard on maintainability. Memo came to be filed seeking

to withdraw this criminal petition and to file an appeal.

However, it is also prayed that the time spent before this Court

in this revision petition be excluded for the purpose of

computing the period of limitation under Section 14 of the

Limitation Act. Accordingly, the following:

ORDER

i. The revision petition is dismissed as

withdrawn.

ii. Time spent in this revision petition shall

be excluded for computing of the period

of limitation,if an appeal is filed by the

revision petitioner.

Sd/-

JUDGE

AG