Sidramappa S/O Dundappa Havinal vs The State Of Karnataka
2025 Latest Caselaw 2234 Kant

Karnataka High Court

Sidramappa S/O Dundappa Havinal vs The State Of Karnataka on 4 August, 2025

                                             -1-
                                                         NC: 2025:KHC-K:4387
                                                   CRL.RP No. 200015 of 2019


                   HC-KAR




                              IN THE HIGH COURT OF KARNATAKA,

                                     KALABURAGI BENCH

                            DATED THIS THE 4TH DAY OF AUGUST, 2025

                                           BEFORE
                              THE HON'BLE MRS JUSTICE M G UMA

                     CRIMINAL REVISION PETITION NO. 200015 OF 2019
                                   (397(Cr.PC)/438(BNSS))
                   BETWEEN:

                   SIDRAMAPPA S/O DUNDAPPA HAVINAL,
                   AGE:34 YEARS, OCC: AGRICULTURE,
                   R/O REVATAGAON, TQ: INDI,
                   DIST: VIJAYAPURA-586101.
                                                                ...PETITIONER
                   (BY SRI SHIVANAND V. PATTANASHETTI, ADVOCATE)
                   AND:

                   THE STATE OF KARNATAKA,
                   R/BY ADDL. SPP, HIGH COURT OF KARNATAKA,
                   KALABURGI BENCH-585106,
Digitally signed
by RAMESH          (THROUGH CHADACHAN P.S.,
MATHAPATI          DIST. VIJAYAPURA-586101.
Location: HIGH                                                ...RESPONDENT
COURT OF
KARNATAKA          (BY SRI JAMADAR SHAHABUDDIN, HCGP)

                        THIS CRIMINAL REVISION PETITION IS FILED UNDER
                   SECTION 397 R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE
                   JUDGMENT DATED 19.11.2018 PASSED BY THE III ADDL. DIST.
                   & SESSIONS JUDGE, VIJAYAPURA IN CRL.A.NO.11/2017 AND
                   FURTHER BE PLEASED TO SET ASIDE THE JUDGMENT OF
                   CONVICTION AND ORDER OF SENTENCE INCLUDING ORDER
                   OF PAYMENT OF COMPENSATION DATED 01.02.2017 PASSED
                   BY THE CIVIL JUDGE & JMFC, INDI, IN C.C.NO.201/2010 FOR
                   THE OFFENCE PUNISHABLE UNDER SECTION 304(A) OF IPC
                   AND ACQUIT THE PETITIONER.
                                   -2-
                                              NC: 2025:KHC-K:4387
                                        CRL.RP No. 200015 of 2019


 HC-KAR




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

CORAM:          HON'BLE MRS JUSTICE M G UMA


                             ORAL ORDER

(PER: HON'BLE MRS JUSTICE M G UMA)

Learned counsel for the petitioner submits that the

petitioner is no more and he does not have any other

particulars.

2. Submission is placed on record.

3. The petition is dismissed as abated.

The registry is directed to send back the trial Court

records forthwith

Sd/-

(M G UMA) JUDGE

MSR

CT:PK