The State Of Karnataka vs Satyanarayan Rao And Anr
2024 Latest Caselaw 6794 Kant

Karnataka High Court

The State Of Karnataka vs Satyanarayan Rao And Anr on 7 March, 2024

                                              -1-
                                                    NC: 2024:KHC-K:2016
                                                    CRL.A No. 200112 of 2023




                            IN THE HIGH COURT OF KARNATAKA,

                                    KALABURAGI BENCH

                          DATED THIS THE 7TH DAY OF MARCH, 2024

                                           BEFORE
                            THE HON'BLE MR. JUSTICE C M JOSHI


                          CRIMINAL APPEAL NO.200112 OF 2023 ()
                   BETWEEN:

                   THE STATE OF KARNATAKA
                   THROUGH CHOWK POLICE STATION,
                   KALABURAGI-585101.

                                                                 ...APPELLANT
                   (BY SRI SIDDLING PATIL, ADDL. SPP - ABSENT)

                   AND:

                   1.   SATYANARAYAN RAO
                        S/O KISHAN RAO KULKARNI,
                        AGE: 30 YEARS, OCC: HELPER(KPTCL),
Digitally signed        R/O BODESUR TQ. CHITTAPUR,
by KHAJAAMEEN
L MALAGHAN              DIST. GULBARGA-585211.
Location: HIGH
COURT OF
KARNATAKA          2.   RIYAZUDDIN AHMED S/O GOUSUDDIN AHMED
                        AGE: 50 YEARS, OCC: JR.ENGINEER,
                        110KV NORTH, GULBARGA,
                        R/O H.NO.1-687, UPPER LINE,
                        STATION AREA,
                        GULBARGA-585102.
                                                             ...RESPONDENTS

                   (BY SRI CHAITANYAKUMAR C.M.,ADVOCATE FOR R1;
                    SRI LIYAQAT FAREED USTAD, ADVOCATE FOR R2)
                                  -2-
                                        NC: 2024:KHC-K:2016
                                        CRL.A No. 200112 of 2023




     THIS CRIMINAL REVISION PETITION IS FILED U/S 397
R/W 401 OF CR.P.C PRAYING TO EXAMINE THE LEGALITY OF
THE JUDGMENT IN CRL.A.NO.42 AND 44/2012 AND TO
MAINTAIN THE CONVICTION UNDER THE JUDGMENT AND
FURTHER TO CONVICT THE ACCUSED FOR THE OFFENCE
PUNISHABLE U/SEC.304(A) OF IPC AND TO ENHANCE THE
SENTENCE    EVEN    FOR   THE   OFFENCES   PUNISHABLE
U/SEC.304(A) OF IPC AND TO SET ASIDE THE BENEFIT GIVEN
UNDER THE PROBATION OF OFFENDERS ACT 1958.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                           JUDGMENT

None appear for the appellants.

Office objections are not complied despite a specific

peremptory order that if office objections are not

complied, the appeal is liable to be dismissed. Hence, the

appeal is dismissed.

Sd/-

JUDGE

SMP