Sri Raju vs Sri K B Raghuram
2024 Latest Caselaw 27376 Kant

Karnataka High Court

Sri Raju vs Sri K B Raghuram on 14 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                   NC: 2024:KHC:46312
                                                CRL.RP No. 32 of 2016
                                            C/W CRL.RP No. 31 of 2016



              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                DATED THIS THE 14TH DAY OF NOVEMBER, 2024

                                    BEFORE
                  THE HON'BLE MR JUSTICE V SRISHANANDA
                CRIMINAL REVISION PETITION NO. 32 OF 2016
                                  C/W
                CRIMINAL REVISION PETITION NO. 31 OF 2016

            IN CRL.RP No. 32/2016

            BETWEEN:
               SRI. RAJU,
               S/O KRISHNAPPA,
               AGED ABOUT 38 YEARS,
               R/AT NO.16, SNEHA APARTMENT,
               SSSIHMS STAFF QUARTERS, EPIP AREA,
               WHITEFIELD, BANGALORE-560 066.
                                                         ...PETITIONER
            (BY SRI. SAMUEL S DANDIN, ADVOCATE)
            AND:
                SRI. K.B. RAGHURAM,
                S/O BYRAPPA,
                SINCE DEAD HIS LEGAL HEIR
                SMT. RAJESHWARI G., C/O SREENIVASA GOWDA,
Digitally
signed by       AGED ABOUT 44 YEARS,
MALATESH        RESIDING AT NO. 146, 9TH MAIN, 30FT ROAD,
KC              J.C. NAGARA, KURUBARAHALLI,
Location:       BENGALURU 560 86.
HIGH
COURT OF                                               ...RESPONDENT
KARNATAKA   (BY SRI. H. SURESH, ADVOCATE)
                 THIS CRL.RP IS FILED U/S.397 OF CR.P.C PRAYING TO
            SET   ASIDE   THE   JUDGMENT    DATED    30.11.2015   IN
            CRL.A.NO.524/2014 ON THE FILE OF THE LI ADDL. CITY CIVIL
            AND S.J., BANGALORE AND ALSO JUDGMENT AND SENTENCE
            DATED 29.04.2014 IN C.C.NO.35072/2010 PASSED BY THE XII
            A.C.M.M., BANGALORE AND DISMISS THE COMPLAINT OF THE
            RESPONDENT.
                            -2-
                                        NC: 2024:KHC:46312
                                     CRL.RP No. 32 of 2016
                                 C/W CRL.RP No. 31 of 2016



IN CRL.RP NO. 31/2016

BETWEEN:

    SRI. JOICY RAJU,
    W/O RAJU,
    AGED ABOUT 38 YEARS,
    R/AT NO. 16, SNEHA APARTMENT,
    SSSIHMS STAFF QUARTERS,
    EPIP AREA, WHITEFIELD, BANGALORE - 560 066
                                             ...PETITIONER

(BY SRI. SAMUEL S DANDIN, ADVOCATE)

AND:

    SRI. K.B. RAGHURAM,
    S/O BYRAPPA,
    SINCE DEAD HIS LEGAL HEIR
    SMT. RAJESHWARI G.,
    C/O SREENIVASA GOWDA,
    AGED ABOUT 44 YEARS,
    RESIDING AT NO. 146,
    9TH MAIN, 30FT ROAD,
    J.C. NAGARA,
    KURUBARAHALLI,
    BENGALURU 560 86.
                                            ...RESPONDENT

(BY SRI. H. SURESH, ADVOCATE)

   THIS CRL.RP IS FILED U/S.397 OF CR.P.C PRAYING TO SET
ASIDE     THE    JUDGMENT      DATED     30.11.2015   IN
CRL.A.NO.521/2014 ON THE FILE OF THE LI ADDL. CITY CIVIL
AND S.J., BANGALORE AND ALSO JUDGMENT AND SENTENCE
DATED 29.04.2014 IN C.C.NO.35070/2010 PASSED BY THE XII
A.C.M.M., BANGALORE AND DISMISS THE COMPLAINT OF THE
RESPONDENT.


     THESE PETITIONS, COMING ON FOR HEARING, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM:   HON'BLE MR JUSTICE V SRISHANANDA
                                -3-
                                            NC: 2024:KHC:46312
                                         CRL.RP No. 32 of 2016
                                     C/W CRL.RP No. 31 of 2016



                            ORAL ORDER

Joint memo is filed by the parties signed by counsel for

revision petitioners and counsel for respondent, in both the

cases.

2. Placing the joint memos on record, revision petitions

stand disposed of.

3. Amount agreed to be paid by the revision petitioners

as per joint memo has to be paid to the complainant. After

payment of the compensation amount as agreed in the joint

memo, the amount of Rs.5,000/- imposed by the Trial

Magistrate, confirmed by the first appellate Court, defrayed

towards State stands set aside, in both the cases. If the

Revision Petitioners fails to make payment as per the joint

memo, the order of the Trial Magistrate stands restored

automatically, in both the cases.

Sd/-

(V SRISHANANDA) JUDGE