Smt. Sowbhagya vs Sri Y S Manjunath
2024 Latest Caselaw 25600 Kant

Karnataka High Court

Smt. Sowbhagya vs Sri Y S Manjunath on 28 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                  NC: 2024:KHC:43366
                                             CRL.RP No. 1006 of 2024




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 28TH DAY OF OCTOBER, 2024

                                    BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
               CRIMINAL REVISION PETITION NO. 1006 OF 2024
            BETWEEN:

            SMT. SOWBHAGYA,
            D/O LATE SRI. NARASIMHACHARI,
            W/O SRI. NAGARAJU,
            AGED ABOUT 49 YEARS,
            R/O NO.331, 14TH CROSS,
            13TH MAIN ROAD, ARUNDATI NAGAR,
            BENGALURU - 560 040.
                                                       ...PETITIONER
            (BY SRI. VEERAYYA HIREMATH, ADVOCATE)

            AND:

            SRI. Y.S. MANJUNATH,
            S/O SRI. SIDDACHARI,
Digitally   AGED ABOUT 36 YEARS,
signed by
MALATESH    R/O YACHENAHALLI VILLAGE,
KC          BANNUR HOBLI, T. NARASIPURA TALUK,
Location:   MYSURU - 571 124.
HIGH                                                  ...RESPONDENT
COURT OF
KARNATAKA   (BY SRI. GOPALA H.M, ADVOCATE)

                   THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
            PRAYING TO SET ASIDE THE JUDGMENT DATED 02.05.2024
            PASSED BY THE IV ADDITIONAL DISTRICT AND SESSIONS
            JUDGE, MYSURU IN CRL.A.NO.370/2023 AND CONSEQUENTIAL
            JUDGMENT DATED 26.08.2023 PASSED BY THE CIVIL JUDGE
                                 -2-
                                             NC: 2024:KHC:43366
                                        CRL.RP No. 1006 of 2024




AND JMFC, T.NARASIPURA IN CC.NO.25/2020 AND ACQUIT
THE ACCUSED.

      THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM:       HON'BLE MR JUSTICE V SRISHANANDA


                           ORAL ORDER

Joint memo filed.

In view of the joint memo, the revision petition stands

disposed of.

It is made clear that if the terms in the joint memo are

not adhered to, the order of the trial court confirmed by the

first appellate court stands restored automatically.

In view of the joint memo, the amount of Rs.10,000/-

imposed by the Trial Court confirmed by the First Appellate

Court towards the defraying expenses of the State is hereby set

aside.

Sd/-

(V SRISHANANDA) JUDGE

HDK CT: BHK