Sri Akhilesh Kumar M vs P J Papachan
2024 Latest Caselaw 11514 Kant

Karnataka High Court

Sri Akhilesh Kumar M vs P J Papachan on 23 May, 2024

                                     -1-
                                                  NC: 2024:KHC:17541
                                             CRL.RP No. 687 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. 687 OF 2024
            BETWEEN:

            SRI. AKHILESH KUMAR M,
            S/O. UMANATH SHETTY,
            AGED ABOUT 30 YEARS,
            R/AT 1-79-1, NETHRA NAGARA,
            DHARMASTHALA VILLAGE AND POST,
            BELTHANGADY TALUK, D.K.
                                                       ...PETITIONER
            (BY SRI. NAVEEN KUMARA P, ADVOCATE)

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

                 THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
            THE COURT MADE THE FOLLOWING:
                                 -2-
                                              NC: 2024:KHC:17541
                                         CRL.RP No. 687 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