Smt Chikkadevamma vs Sri M P Kodandaramaiah
2024 Latest Caselaw 27636 Kant

Karnataka High Court

Smt Chikkadevamma vs Sri M P Kodandaramaiah on 19 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                          -1-
                                                     NC: 2024:KHC:47011
                                                 CRL.RP No. 527 of 2021




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 19TH DAY OF NOVEMBER, 2024

                                        BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                  CRIMINAL REVISION PETITION NO. 527 OF 2021
            BETWEEN:

                  SMT. CHIKKADEVAMMA,
                  W/O LATE VENKATAPPA,
                  AGED ABOUT 77 YEARS,
                  R/O AT MEDAHALLI VILLAGE,
                  VEERGONAGAR POST,
                  BANGALORE EAST TALUK - 560 049.
                                                          ...PETITIONER
            (BY SRI. RAMANNA K, ADVOCATE (ABSENT))
            AND:

            1.    SRI. M.P. KODANDARAMAIAH,
                  S/O LATE PILLA CHIKKANNA,
                  AGED ABOUT 64 YEARS,

            2.    SMT. R. JAYAMMA,
Digitally         W/O M.P. KODANDARAMAIAH,
signed by         AGED ABOUT 54 YEARS,
MALATESH
KC                BOTH ACCUSED NO.1 AND 2
                  R/AT MEDAHALLI VILLAGE,
Location:
                  VEERGONAGAR POST,
HIGH
COURT OF          BANGALORE EAST TALUK - 560 049.
KARNATAKA
            3.    SRI GOPAL REDDY,
                  VILLAGE ACCOUNTANT,
                  MEDAHALLI VILLAGE,
                  BIDARAHALLI HOBLI,
                  BANGALORE EAST TALUK - 560 049.

            4.    SRI. D.T. RANGAPPA,
                  DEPUTY THASILDAR,
                                -2-
                                               NC: 2024:KHC:47011
                                           CRL.RP No. 527 of 2021




    NADAKACHERI, BIDARAHALLI HOBLI,
    BANGALORE EAST TALUK - 560 049
                                        ...RESPONDENTS
     THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
18.01.2020 PASSED BY THE VIII ADDITIONAL DISTRICT AND
SESSIONS JUDGE, BENGALURU RURAL DISTRICT, BENGALURU
IN CRL.A.NO.63/2016 ORDER THE APPEAL FILED U/S 378 OF
CR.P.C.  AND    CONSEQUENTLY    ALLOW   THE   PRESENT
APPEAL/PETITION AND PUNISH THE RESPONDENTS.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:        HON'BLE MR JUSTICE V SRISHANANDA


                         ORAL ORDER

Case called twice. None present on behalf of the revision

petitioner.

Cost not paid as per order dated 07.11.2024. So also

process fee is not paid to issue notice.

Accordingly, revision petition is dismissed for non

prosecution.

Sd/-

(V SRISHANANDA) JUDGE

KAV

CT: BHK