Siddanagouda S/O Ninganagouda Patil vs Mr. Mahesh Koujalagi S/O Gurupad on 31 January, 2024

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Karnataka High Court

Siddanagouda S/O Ninganagouda Patil vs Mr. Mahesh Koujalagi S/O Gurupad on 31 January, 2024

Bench: S.Vishwajith Shetty

                                                 -1-
                                                       NC: 2024:KHC-D:2135
                                                       CRL.A No. 100038 of 2024




                        IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                             DATED THIS THE 31ST DAY OF JANUARY, 2024

                                              BEFORE
                          THE HON'BLE MR JUSTICE S.VISHWAJITH SHETTY
                             CRIMINAL APPEAL NO. 100038 OF 2024 (C)



                      BETWEEN:

                      SIDDANAGOUDA S/O. NINGANAGOUDA PATIL,
                      AGE: 35 YEARS, OCC. BUSINESS,
                      RESIDENT OF SHRI SHA BUILDING,
                      NEXT TO ABVP OFFICE BUILDING,
                      GANESH COLONY,
                      LINGARAJNAGAR SOUTH,
                      HUBBALLI.
                                                                    ...APPELLANT
                      (BY SRI ANNESAHEB SHALAGAR, ADVOCATE)

                      AND:

                      MR. MAHESH KOUJALAGI S/O. GURUPAD,
                      AGE: 27 YEARS, OCC. ADVOCATE
                      RESIDENT OF PRABHATH NAGAR,
                      MAIGUR ROAD, JAMAKHANDI,
                      DIST. BAGALKOT,
ANNAPURNA ANNAPURNA
CHINNAPPA CHINNAPPA   NOW RESIDING AT AKSHAY PARK, HUBBALLI.
DANDAGAL  DANDAGAL
                                                                  ...RESPONDENT

                            THIS CRIMINAL APPEAL IS FILED U/S 397 R/W 401 OF
                      CR.P.C., SEEKING TO SET ASIDE THE JUDGMENT AND ORDER
                      DATED 10.10.2023 IN CRIMINAL APPEAL NO.5028/2023 BY THE I
                      ADDL. DISTRICT AND SESSIONS JUDGE DHARWAD, SITTING AT
                      HUBBALLI WHEREIN THE 1ST APPELLATE COURT CONFIRMED THE
                      JUDGMENT OF CONVICTION PASSED BY THE 1ST ADDL. CIVIL
                      JUDGE AND JMFC, HUBBALLI IN C.C.NO.7992/2021 DATED
                      27.03.2023 AND CONSEQUENTLY ALLOW THE PRESENT REVISION
                      PETITION AND ACQUIT THE PETITIONER/ACCUSED.
                             -2-
                                   NC: 2024:KHC-D:2135
                                   CRL.A No. 100038 of 2024




    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                          ORDER

Learned counsel for the appellant submits that by mistake in the memorandum of appeal it has been mentioned as criminal appeal instead of criminal revision petition. Therefore, he may be permitted to convert this criminal appeal into a criminal revision petition. He has filed a memo to the said effect.

2. Memo is placed on record.

3. Appellant is permitted to convert this criminal appeal into a criminal revision petition under Section 397 read with Section 401 of Cr.P.C.

4. For the statistical purpose, this criminal appeal stands disposed off.

Sd/-

JUDGE ckk List No.: 1 Sl No.: 19

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