Karnataka High Court
Krishna Mastappa Naik, vs Pandurang N Naik, S/O.Narayan, on 12 November, 2010
Author: K.Govindarajulu
Bench: K.Govindarajulu
I Cr1.R.P.236€2.2C*l0
IN THE HIGH COURT OF KARNATAKA CERCUIT _
DHARW§D
9933:) THIS THE 127% DAY 0}? NovEMBER--.;2?0 :.:€ é "
BEFORE
THE HQNBLE MRJUSTICE
CRIMINAL REVISION PET1fFI€)NA1f*~f_o:23_366 = " "
BETWEEN: ' T'
Krishna Mastappa Naik,
S/0 Mastappa Naik, __
Age: 39 years, Occ: Driver} '
R/0 Narayanseremane,
Muttafli, Bhatkal 'rq,f
U.K. District.
' ...Petitioner
(By Sri D.JgN8ik}._AC'iE7;i?Caf€}}
A N D : A "" -
Pandurang N,Né1ik, .
S/0 Narayan, .
Aged about 36 y'€:aI*s,. _
R/0 Sonaikeri, 'Fq:'"B.1::atkai,
ljiéi: Ut'*:ai'*a:'_AKa,n1f1ada.' """ " 'V
'~ ' V e..R<-":spc>ndent
Fetitien is fiieé ufidef Section
sf Cgda 53.'? Cgfifmiriai Procedure praying ta set: aside the
judgment dated' 34.08.2099 passeci by the P261. Civil Judge
..4...: §..;E«§',E}f1.); 32;' ;.VLF__IizIF'C§, Bhatkal, in C.C.Na.1443/2006 and the
.1 -.j:::i;g::i€*:i-1;. dated f25.€3'7".;201Q passed by the District 35
S'esS§.g:a1*:s_}Ju&ge, Uttara Kannada} Karwar, in Cr}. 2%. E395
A*";12?j2Q@9.
w'Th§s Crifzzinai Reszésimz ?ei;it1'ar: cemiag 3:: 2%:
'aziziféissslazé ihis day, §'E€ C0121": made %:he fsligwiizg:
NJ
CrLR.LP.2366.2C31 0
ORDER
Petitioner and respondent are present. They su'c;$: I'iit that Ccrmpromise is reached. The}; pray for sett§:i"g* the conviction erder. A3 they are repres€nted_E>y.é$:1¥c>;<';}a¥;es and submit abaut compromise, it is V=1fec{}rr:1é%::1'.--T, En'"vi'e:éa;<..__o:?: ?f the same, convictien ozcier recofcied ié._S'ei: asid-é:;.v,4_V_Fi:§1eA amaunt be paid t0 the }:3E1".iiZ:'£€)1'T1€;"A:VV"§.?"}V_%E'21'?3_}'.I1 é:;ft<:=::i9.obtf.ai:'1ing proper acknowledgment mks