Abubakkar Siddik vs The State By Mangaluru Rural
2024 Latest Caselaw 24788 Kant

Karnataka High Court

Abubakkar Siddik vs The State By Mangaluru Rural on 1 October, 2024

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                         -1-
                                                    NC: 2024:KHC:40816
                                                CRL.A No. 1763 of 2024




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 1ST DAY OF OCTOBER, 2024

                                      BEFORE
                  THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                       CRIMINAL APPEAL NO. 1763 OF 2024
               BETWEEN:

               ABUBAKKAR SIDDIK
               S/O P. M. MAHAMMAD,
               AGED ABOUT 38 YEARS,
               R/AT: KOLLARAKODI HOUSE,
               NARINGANA POST AND VILLAGE,
               BANTWAL TALUK
                                                          ...APPELLANT
               (BY SRI. NATARAJ D.,ADVOCATE)
               AND:

               THE STATE BY MANGALURU RURAL
               POLICE STATION,
Digitally      REPRESENTED BY
signed by      PUBLIC PROSECUTOR.
LAKSHMI T                                               ...RESPONDENT
Location:      (BY SRI.RANGASWAMY.R. HCGP.,ADVOCATE)
High Court
of Karnataka
                    THIS CRL.A IS FILED U/S 374(2) OF CR.PC PRAYING TO
               SET ASIDE THE SET ASIDE THE JUDGMENT AND SENTENCE IN
               C.C.NO.1793/2013 DATED 16.01.2018 AND CONSEQUENTLY
               ACQUIT THE APPELLANT OF THE CHARGES U/S.279, 337, 304-
               A OF IPC.

                   THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
               JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                  -2-
                                                NC: 2024:KHC:40816
                                            CRL.A No. 1763 of 2024




CORAM: HON'BLE MR JUSTICE MOHAMMAD NAWAZ


                        ORAL JUDGMENT

The office has raised an objection regarding

maintainability of this appeal.

2. Appellant / accused has already exhausted the

remedy of appeal before the Sessions Court. Hence, the

present appeal before this Court is not maintainable. Office

objection is upheld.

3. The learned counsel for appellant is permitted

to convert the appeal into revision petition. Appeal is

disposed of for statistical purpose.

Sd/-

(MOHAMMAD NAWAZ) JUDGE

LDC