Amruth vs The State Of Karnataka
2025 Latest Caselaw 223 Kant

Karnataka High Court

Amruth vs The State Of Karnataka on 15 May, 2025

                                             -1-
                                                          NC: 2025:KHC-K:2734
                                                   CRL.RP No. 200051 of 2025




                             IN THE HIGH COURT OF KARNATAKA,

                                     KALABURAGI BENCH

                           DATED THIS THE 15TH DAY OF MAY, 2025

                                           BEFORE
                           THE HON'BLE MR. JUSTICE RAJESH RAI K

                   CRIMINAL REVISION PETITION NO.200051 OF 2025 (-)
                   BETWEEN:

                   AMRUTH S/O BHIMARAYA HARASURKAR,
                   AGE: 37 YEARS, OCC: FARMER,
                   R/O VATAVATI VILLAGE, TQ. CHITTAPUR,
                   DIST. KALABURAGI-585 102.

                                                                ...PETITIONER

                   (BY SRI. SYED MASTAN, ADVOCATE)

                   AND:

                   1.   THE STATE OF KARNATAKA,
                        THROUGH KALAGI POLICE STATION, KALABURAGI,
                        REPRESENTED BY ADDL. SPP,
Digitally signed        HIGH COURT OF KARNATAKA,
by RENUKA               KALABURAGI-585 103.
Location:
HIGH COURT
OF
KARNATAKA          2.   VIJAY LAXMI W/O LATE SHIVARAJ HARSURKAR,
                        AGE: 32 YEARS, OCC: HOUSEWIFE,
                        R/O VATAVATI VILLAGE, TQ. CHITTAPUR,
                        DIST. KALABURAGI-585 102.

                                                             ...RESPONDENTS

                   (BY SRI. JAMADAR SHAHABUDDIN, HCGP FOR R1)
                                -2-
                                            NC: 2025:KHC-K:2734
                                      CRL.RP No. 200051 of 2025




     THIS CRL.RP IS FILED UNDER SECTION 415(2) OF BNSS,
PRAYING TO ALLOW THIS APPEAL AND SET ASIDE THE
JUDGMENT AND ORDER OF SENTENCE DATED 26.03.2025
PASSED IN SESSIONS CASE NO.07/2018 BY THE IV ADDL.
DISTRICT AND SESSIONS JUDGE, KALABURAGI, SITTING AT
SEDAM IN CONVICTING THE APPELLANT FOR THE OFFENCES
PUNISHABLE U/SEC. 504, 302 AND 506 OF IPC.

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

CORAM:     HON'BLE MR. JUSTICE RAJESH RAI K


                         ORAL ORDER

(PER: HON'BLE MR. JUSTICE RAJESH RAI K)

Learned counsel for the petitioner has filed a memo

seeking leave of the Court to convert this petition into criminal

appeal. Memo is taken on record.

2. Permission is accorded.

3. Hence, this petition may be converted into criminal

appeal.

Accordingly, this petition is disposed of for the stastical

purpose.

Sd/-

(RAJESH RAI K) JUDGE

MSR

CT: AK