Sri. Punith M K vs P J Papachan
2024 Latest Caselaw 11513 Kant

Karnataka High Court

Sri. Punith M K vs P J Papachan on 23 May, 2024

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                                                   NC: 2024:KHC:17542
                                             CRL.RP No. 686 of 2024




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 23RD DAY OF MAY, 2024

                                   BEFORE
                    THE HON'BLE MR JUSTICE S RACHAIAH
               CRIMINAL REVISION PETITION NO. 686 OF 2024

            BETWEEN:

            SRI. PUNITH M.K,
            S/O. MAHABALA,
            AGED ABOUT 35 YEARS,
            R/AT 3/65-4, VIDYANAGARA,
            NIDIGAL, KALMANJA VILLAGE,
            BELTHANGADY TALUK, D.K.
                                                        ...PETITIONER
            (BY SRI. NAVEEN KUMARA P., ADVOCATE)

            AND:

            P.J. PAPACHAN,
            S/O. JOHNS ALIAS P.V. JOB,
            AGED ABOUT 63 YEARS,
Digitally   R/AT MUNDRUPADY HOUSE,
signed by
SUDHA S     DHARMASTHALA VILLAGE AND POST,
Location:   BELTHANGADY TALUK, D.K.
HIGH
COURT OF                                               ...RESPONDENT
KARNATAKA
                 THIS CRL.RP IS FILED U/S. 397 R/W 401 OF CR.P.C
            PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT DATED
            23.01.2024 PASSED BY THE HONBLE II ADDL. DIST. AND
            SESSIONS JUDGE, D.K. MANGALORE IN CRL.A.NO.166/2023
            AND UPHOLD THE SENTENCE PASSED IN C.C.NO.339/2021
            DATED 12.06.2023 IN PASSED BY THE LEARNED PRINCIPAL
            SENIOR CIVIL JUDGE AND JMFC BELTHANGADY, D.K. AND ETC.

                 THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
            THE COURT MADE THE FOLLOWING:
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                                              NC: 2024:KHC:17542
                                         CRL.RP No. 686 of 2024




                              ORDER

In view of the memo filed by the learned counsel for the

petitioner, Registry is directed to convert this Criminal Revision

Petition into a Criminal Appeal.

Accordingly, for statistical purpose the Criminal Revision

Petition is disposed of.

Sd/-

JUDGE

BMC