C.G.Yogendra vs C Somashekar
2025 Latest Caselaw 5640 Kant

Karnataka High Court

C.G.Yogendra vs C Somashekar on 27 March, 2025

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                                                    NC: 2025:KHC:13152
                                                CRL.RP No. 462 of 2025




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                     DATED THIS THE 27TH DAY OF MARCH, 2025
                                    BEFORE
                        THE HON'BLE MS JUSTICE J.M.KHAZI
                   CRIMINAL REVISION PETITION NO. 462 OF 2025
                             (397(Cr.PC) / 438(BNSS)

             BETWEEN:

             1.    C.G.YOGENDRA
                   S/O GIRIGOWDA,
                   AGED ABOUT 38 YEARS,
                   R/OF CHIKKBOGANAHALLI VILLAGE,
                   NORTH BANK POST,
                   CHINKURALI HOBLI,PANDAVAPURA TALUK,
                   MANDYA DISTRICT.
                                                          ...PETITIONER
             (BY SRI. MANJEGOWDA D S.,ADVOCATE)

             AND:

             1.    C SOMASHEKAR
                   S/O LATE CHANNEGOWDA (PAKARAPANA
                   CHANNEGOWDA)
Digitally
signed by          AGED ABOUT 41 YEARS,
REKHA R            R/OF CHINAKURALI VILLAGE AND HOBLI,
Location:
High Court         PANDAVAPURA TALUK,
of                 MANDYA DISTRICT.
Karnataka
                                                         ...RESPONDENT

                  THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C (U/S 438
             R/W 442 BNSS) PLEASED TO SET ASIDE THE IMPUGNED
             JUDGMENT DATED 19.07.2024 PASSED IN CRIMINAL APPEAL
             NO.5002/2024 BY CONFIRMING THE JUDGMENT DATED
             12.09.2022 PASSED IN CC.NO.218/2018 BY THE LEARNED III
             ADDL. DISTRICT AND SESSIONS JUDGE, MANDYA (SITTING AT
             SRIRANGAPATNA) AND ETC.
                                       -2-
                                                     NC: 2025:KHC:13152
                                               CRL.RP No. 462 of 2025




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

CORAM:        HON'BLE MS JUSTICE J.M.KHAZI


                               ORAL ORDER

Learned counsel for the petitioner has filed a memo

seeking permission to convert this Criminal Revision

petition into Criminal Appeal.

2. This revision petition is arising out of

proceedings under Section 138 of N.I Act. The trial Court

convicted the petitioner/accused. However, he was

acquitted by the Sessions Court. Therefore, the appeal is

maintainable.

3. Accordingly, the petitioner is permitted to

convert this Revision Petition into Criminal Appeal.

4. For statistical purpose, this Criminal Revision

Petition stands disposed of.

Sd/-

(J.M.KHAZI) JUDGE