Sri. Hanumantha Naik vs G M Basavaraj
2025 Latest Caselaw 2363 Kant

Karnataka High Court

Sri. Hanumantha Naik vs G M Basavaraj on 13 January, 2025

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                               -1-
                                                           NC: 2025:KHC:1241
                                                      CRL.RP No. 285 of 2022




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 13TH DAY OF JANUARY, 2025

                                             BEFORE

                               THE HON'BLE MR JUSTICE H.P.SANDESH

                           CRIMINAL REVISION PETITION NO.285 OF 2022

                   BETWEEN:

                   SRI. HANUMANTHA NAIK,
                   AGED ABOUT 50 YEARS,
                   S/O LATE PEEKYA NAIK,
                   R/A UBRANI VILLAGE,
                   DURVIGERE POST,
                   CHANNAGIRI TALUK,
                   DAVANGERE DIST-577213.
                                                                ...PETITIONER

                                (BY SRI. SHASHIDHAR G, ADVOCATE)

                   AND:

                   G.M. BASAVARAJ,
                   S/O MALLAPPA,
Digitally signed
by DEVIKA M        AGED ABOUT 50 YEARS,
Location: HIGH     R/AT HALAKANAHAL VILLAGE,
COURT OF           PONDOMATTI POST,
KARNATAKA
                   CHANANGIRI TALUK,
                   DAVANAGERE DIST-577213
                                                               ...RESPONDENT

                              (BY SRI. LOHITH KUMAR N.S., ADVOCATE)

                        THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401 OF
                   CR.P.C PRAYING TO REVISE AND SET ASIDE THE ORDER OF
                   CONVICTION DATED 05.01.2022 IN CRL.A.NO.133/2018 ON
                   THE FILE OF THE II ADDITIONAL DISTRICT AND SESSIONS
                   JUDGE, DAVANAGERE BY CONFIRMING THE JUDGMENT OF
                   CONVICTION AND SENTENCE PASSED IN C.C.NO.616/2018
                   (D.D.02.11.2018) ON THE FILE OF THE ADDITIONAL CIVIL
                   JUDGE AND JMFC AT CHANNAGIRI.
                                  -2-
                                                  NC: 2025:KHC:1241
                                          CRL.RP No. 285 of 2022




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

CORAM:    HON'BLE MR JUSTICE H.P.SANDESH

                           ORAL ORDER

This matter was listed on 20.12.2024 and the matter

was called twice and the learned counsel for the revision

petitioner was absent in both the occasions. However, the

learned counsel for the respondent was present. This Court

ordered to list the matter for admission on 13.01.2025 on

payment of cost of Rs.5,000/- payable by the revision

petitioner to the respondent.

2. Today the learned counsel for the revision

petitioner was present in the morning session and was

directed to pay the cost. When the matter is called in the

afternoon session, there is no representation on behalf of the

revision petitioner and cost is also not paid.

3. On perusal of the records, the Trial Court

convicted the revision petitioner and sentenced to pay an

amount of Rs.3,25,000/- and the same is challenged before

the Appellate Court and the Appellate Court confirmed the

order of the Trial Court. The revision petitioner is not

NC: 2025:KHC:1241

pursuing the matter in view of the concurrent finding. Hence,

the criminal revision petition is dismissed.

Sd/-

(H.P.SANDESH) JUDGE

MD