Venkangouda S/O. Devangouda Patil vs Arjun S/O Hanamappa B. Patil
2024 Latest Caselaw 12576 Kant

Karnataka High Court

Venkangouda S/O. Devangouda Patil vs Arjun S/O Hanamappa B. Patil on 5 June, 2024

                                               -1-
                                                      NC: 2024:KHC-D:7462
                                                     CRL.RP No. 100085 of 2019




                   IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                            DATED THIS THE 5TH DAY OF JUNE, 2024
                                             BEFORE
                            THE HON'BLE MR JUSTICE S.RACHAIAH
                 CRIMINAL REVISION PETITION NO. 100085 OF 2019 (397)
                BETWEEN:

                VENKANGOUDA S/O. DEVANGOUDA PATIL,
                AGE: 59 YEARS, OCC: AGRICULTURE,
                R/O: BASAVANAGAR, MUDHOL,
                TQ: MUDHOL, DIST: BAGALKOT.

                                                                    ...PETITIONER
                (BY SRI GIRISH V. BHAT, ADVOCATE)

                AND:

                ARJUN S/O. HANAMAPPA B. PATIL,
                AGE: 45 YEARS, OCC: AGRICULTURE,
                R/O: JAMBAGI, TQ: MUDHOL,
                DIST: BAGALKOT.

                                                                   ...RESPONDENT

                       THIS CRIMINAL REVISION PETITION IS FILED U/S 397(1) R/W

CHANDRASHEKAR   SEC. 401 OF CR.P.C. SEEKING TO SETTING ASIDE THE IMPUGNED
LAXMAN
KATTIMANI       JUDGMENT AND ORDER OF ACQUITTAL PASSED BY THE LEARNED
                I ADDL. DISTRICT AND SESSIONS JUDGE, BAGALKOT SITTING AT
HIGH            JAMAKHANDI    IN   CRL.A.   NO.68/2017   DATED   22.12.2018   AND
COURT OF
                FURTHER BE PLEASED TO CONFIRM THE JUDGMENT AND ORDER OF
KARNATAKA
                CONVICTION AND IMPOSING FINE PASSED BY THE LEARNED
                PRINCIPAL SENIOR CIVIL JUDGE AND JMFC, MUDHOL IN C.C.
                NO.6/2015 DATED 21.11.2017 FOR THE OFFENCE PUNISHABLE
                U/SEC. 138 OF N.I. ACT AGAINST THE RESPONDENT/ACCUSED.


                       THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
                COURT MADE THE FOLLOWING:
                                  -2-
                                        NC: 2024:KHC-D:7462
                                       CRL.RP No. 100085 of 2019




                               ORDER

Taking the memo, the registry is directed to convert this

revision petition into criminal appeal on receiving the appeal

memo by the petitioner herein.

2. The petition stands disposed of for the statistical

purpose.

Sd/-

JUDGE

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