Chandrashekhar @ Chandrappa vs State Of Karnataka
2024 Latest Caselaw 28056 Kant

Karnataka High Court

Chandrashekhar @ Chandrappa vs State Of Karnataka on 23 November, 2024

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                              -1-
                                                         NC: 2024:KHC-K:8775
                                                    CRL.A No. 200299 of 2024




                             IN THE HIGH COURT OF KARNATAKA,

                                     KALABURAGI BENCH

                       DATED THIS THE 23RD DAY OF NOVEMBER, 2024

                                           BEFORE
                          THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                            CRIMINAL APPEAL NO. 200299 OF 2024
                   BETWEEN:

                   SRI. CHANDRASHEKAR @ CHANDRAPPA
                   S/O GOPAL
                   AGE: 36 YEARS, OCC: OWNER OF VEHICLE,
                   R/O. SUNKESHWAR VILLAGE, MANVI TQ.,
                   RAICHUR DIST - 584 123.
                                                                ...APPELLANT
                   (BY SRI. P.S. MALIPATIL, ADVOCATE)

                   AND:

                   STATE OF KARNATAKA,
                   REPT. BY ITS HIGH COURT GOVERNMENT PLEADER,
                   HIGH COURT OF KARNATAKA,
                   KALABURAGI - 585 102.
Digitally signed                                           ...RESPONDENT
by KHAJAAMEEN
L MALAGHAN
Location: High          THIS CRL.A IS FILED U/SEC.415 (2) OF BNSS ACT, 2023,
Court Of           PRAYING TO ALLOW THE APPEAL AND SET ASIDE THE
Karnataka
                   JUDGMENT DTD.25-06-2024 IN CRL. APP. NO.1/2024 PASSED
                   BY THE II ADDL. DIST. & SESSIONS JUDGE, RAICHUR AND THE
                   JUDGMENT DTD.01-12-2023 IN C.C.NO.627/2018 PASSED BY
                   THE LEARNED CIVIL JUDGE & JMFC, MANVI AND DISMISSED
                   THE COMPLAINT.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
                   JUDGMENT WAS DELIVERED THEREIN AS UNDER:

                   CORAM:    HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                              -2-
                                        NC: 2024:KHC-K:8775
                                   CRL.A No. 200299 of 2024




                        ORAL JUDGMENT

Learned counsel appearing for appellant has filed a

memo to convert this appeal into criminal revision petition.

2. Memo is taken on record.

3. Criminal Appeal is permitted to be converted

into Criminal Revision Petition.

4. Criminal Appeal is disposed of for statistical

purpose.

Sd/-

(MOHAMMAD NAWAZ) JUDGE

HB

CT: PS