Sri Gangadharaiah vs Sri Sreenivasamurthy
2024 Latest Caselaw 15102 Kant

Karnataka High Court

Sri Gangadharaiah vs Sri Sreenivasamurthy on 28 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                     -1-
                                                NC: 2024:KHC:24326
                                            CRL.RP No. 999 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.999 OF 2021
           BETWEEN:

           SRI GANGADHARAIAH
           S/O THIMMAIAH ALIAS THAMMANNA
           AGED ABOUT 57 YEARS
           R/AT BORALINGANAPALYA VILLAGE
           KASABA HOBLI, KUNIGAL TALUK
           TUMKUR DISTRICT-572 130
                                                      ...PETITIONER
           (BY SRI VINOD S, ADVOCATE -ABSENT)
           AND:

           SRI SREENIVASAMURTHY
           S/O LATE THAMMAIAH
           AGED ABOUT 72 YEARS
           R/AT NO.4, SRHS HOUSES
           ANDANAIAH EXTENSION,
           KUNIGAL TOWN,
Digitally
signed by  TUMKUR DISTRICT-572 130
MALATESH                                          ...RESPONDENT
KC        (BY SRI N.M.SRINIVASA MURTHY, ADVOCATE)
Location:      THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
HIGH      CR.P.C PRAYING TO SET ASIDE THE JUDGMENT OF
COURT OF  CONVICTION AND SENTENCE DATED 28.07.2018 PASSED IN
KARNATAKA
           C.C.NO.1309/2013 BY THE PRINCIPAL CIVIL JUDGE AND JMFC,
           AT KUNIGAL, WHICH WAS CONFIRMED BY THE 2nd
           ADDITIONAL DISTRICT AND SESSIONS JUDGE AT TUMAKURU
           IN CRL.A.NO.50/2018 ON 24.12.2020.

                THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
           THE COURT MADE THE FOLLOWING:
                                -2-
                                             NC: 2024:KHC:24326
                                        CRL.RP No. 999 of 2021




                            ORDER

Case called twice.

None present on behalf of the revision petitioner.

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

Accordingly, Revision Petition is dismissed for non

prosecution.

Sd/-

JUDGE

kcm