Manjunath R vs Sri. A T Krishnappa
2024 Latest Caselaw 15027 Kant

Karnataka High Court

Manjunath R vs Sri. A T Krishnappa on 28 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                          -1-
                                                     NC: 2024:KHC:24332
                                                 CRL.RP No. 930 of 2021




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 28TH DAY OF JUNE, 2024

                                        BEFORE
                   THE HON'BLE MR JUSTICE V SRISHANANDA
                CRIMINAL REVISION PETITION No.930 OF 2021
            BETWEEN:

            MANJUNATH R
            S/O. LATE. M. RANGANNA,
            AGED ABOUT 44 YEARS
            R/AT NO.F-24,
            CORPORATION KATHA NO.92,
            RIGHT SIDE 5TH CROSS ROAD,
            MAGADI ROAD,
            BENGALURU -560 023
                                                          ...PETITIONER
            (BY SRI MOHAN KUMAR M E, ADVOCATE)
            AND:

            SRI. A T KRISHNAPPA
            S/O VENKATARAMANAIAH,
            R/AT NO. 42, 3RD A CROSS,
            8TH MAIN ROAD,
Digitally
signed by   BHUVANESHWARINAGAR,
MALATESH    T. DASARAHALLI,
KC          BENGALURU -560 057
Location:                                           ...RESPONDENT
HIGH      (BY SRI KESHAVA MURTHY B, ADVOCATE)
COURT OF       THIS CRL.RP IS FILED U/S 397 R/W 401 CR.PC PRAYING
KARNATAKA
            TO SET ASIDE THE ORDER OF CONVICTION AND SENTENCE
            AND FINE IMPOSED BY THE LEARNED XII A.C.M.M., DATED
            13.03.2018 IN C.C.NO.18073/2015 AND JUDGMENT DATED
            06.07.2020 IN CRL.A.NO.681/2018 PASSED BY THE LXVIII
            ADDL.CITY CIVIL AND SESSIONS JUDGE BY CONFIRMING THE
            JUDGMENT PASSED BY THE XII A.C.M.M., DATED 13.03.2018
            IN C.C.NO.18073/2015 AND FURTHER BE PLEASED TO ACQUIT
            THE PETITIONER BY ALLOWING THIS APPEAL.
                                -2-
                                             NC: 2024:KHC:24332
                                        CRL.RP No. 930 of 2021




      THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
THE COURT MADE THE FOLLOWING:

                            ORDER

Case called twice.

None present on behalf of the revision petitioner. Sri

Keshava Murthy, learned counsel for the respondent is present.

Petition is of the year 2021, yet to be admitted.

Accordingly, Revision Petition is dismissed for non

prosecution.

Sd/-

JUDGE

kcm