Lalitha vs Kamala
2024 Latest Caselaw 26311 Kant

Karnataka High Court

Lalitha vs Kamala on 5 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                         -1-
                                                     NC: 2024:KHC:44357
                                                CRL.RP No. 1273 of 2024




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 5TH DAY OF NOVEMBER, 2024

                                       BEFORE
                     THE HON'BLE MR JUSTICE V SRISHANANDA
                CRIMINAL REVISION PETITION NO. 1273 OF 2024

              BETWEEN:

              LALITHA
              W/O LATE BHIMEGOWDA,
              AGED ABOUT 48 YEARS,
              R/A MADHU HARISHA NILAYA,
              VISHWESHWARAIAH EXTENSION,
              3RD CROSS, RING ROAD,
              SALAGAME ROAD,
              HASSAN CITY -573219.
                                                          ...PETITIONER
              (BY SRI. BHARATH K., ADVOCATE)

              AND:
                 KAMALA
                 W/O PUTTSWAMY GOWDA A R,
                 AGED ABOUT 52 YEARS,
Digitally signed R/A LAKSHMI NILAYA,
by JUANITA       VISHWESHWARAIAH EXTENSION,
THEJESWINI
                 3RD CROSS RING ROAD,
Location: HIGH
COURT OF         SALAGAME ROAD, HASSAN CITY,
KARNATAKA        HASSAN -573219
                                                         ...RESPONDENT

                     THIS CRL.RP IS FILED U/S 397 R/W 401 CR.PC (FILED
              U/S 438 R/W 442 BNNS) BY THE ADVOCATE FOR THE
              PETITIONER PRAYING THAT THIS HONOURABLE COURT MAY
              BE PLEASED TO SET ASIDE THE REVERSE THE JUDGMENT
              PASSED IN CRL. APPEAL NO. 135/2022 ON THE FILE OF II
              ADDL. DISTRICT AND SESSIONS JUDGE, HASSAN AND ETC.
                                     -2-
                                               NC: 2024:KHC:44357
                                          CRL.RP No. 1273 of 2024




     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:


CORAM: HON'BLE MR JUSTICE V SRISHANANDA

                           ORAL ORDER

It is noticed that order of acquittal passed by the

learned Judge in the First Appellate Court allowing the

Criminal Appeal filed by the accused is challenged in this

revision petition. Against the order of acquittal, appeal

lies before this Court and not the revision petition.

Accordingly, the revision petition is dismissed as revision

is not maintainable.

2. However, the dismissal of the revision petition

shall not come in the way of the revision petitioner having

filed a duly constituted appeal. Time spent in the present

revision petition shall be excluded for the purpose of

computation of limitation under Section 14 of the

Limitation Act.

NC: 2024:KHC:44357

3. Office to return the certified copies, if any, after

taking the photocopies.

Sd/-

(V SRISHANANDA) JUDGE

DL