Karnataka High Court
Sri V T Murhty @ Mahesh vs V S Shivappa Gowda S/O Saathegowda on 25 June, 2012
Author: Anand Byrareddy
Bench: Anand Byrareddy
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 25TH DAY OF JUNE 2012
BEFORE
THE HON'BLE MR. JUSTICE ANAND BYRAREDDY
CRIMINAL REVISION PETITION No.42 OF 2012
BETWEEN :
Sri. V.T. Murhty @ Mahesh,
Son of Late Thimmegowda,
Aged about 39 years,
Residing at Vagginkere Village,
Iravali Post,
Belur Taluk,
Hassan Dsitrict. ...PETITIONER
( By Shri. A.N.Gangadharaiah, Advocate )
AND:
1 V.S. Shivappa Gowda,
[Deceased during the
pendency of the trial]
Son of Saathegowda,
Aged about 37 years,
Residing at Vagginkere Village,
Iravalli Post,
Belur Taluk,
2
Hassan District.
2 K.P.Thammanagowda,
Son of Puttagowda,
Aged about 37 years,
Residing at Vagginkere Vilalge,
Iravalli Post,
Belur Taluk, Hassan District.
3 V.G. Puttaswamy Gowda,
Son of Giddagowda,
Aged about 37 years,
Residing at Vagginkere Vilalge,
Iravalli Post,
Belur Taluk, Hassan District.
4 V.S. Suresh,
Son of Sannegowda,
Aged about 34 years,
Residing at Vagginkere Vilalge,
Iravalli Post,
Belur Taluk, Hassan District.
5 Sheshegowda,
Son of Eregowda,
Aged about 52 years,
Residing at Vagginkere Vilalge,
Iravalli Post,
Belur Taluk, Hassan District.
6 Jagadish,
Son of Chandregowda,
Residing at Vagginkere Vilalge,
Iravalli Post
3
Belur Taluk, Hassan District.
7 State of Karnataka
By Belur Police Station,
Belur, Hassan Dsitrict. ...RESPONDENTS
*****
This Criminal Revision Petition is filed under Section 397 read
with 401 Criminal Procedure Code, 1973, by the advocate for the
petitioner praying that this Hon'ble Court may be pleased to set aside
the order dated 26.7.2010 in S.C.No.137/2003 passed by the
Additional Sessions Judge and Presiding Officer, Fast Track Court,
Hassan.
This Criminal Revision Petition is coming on for Orders, this
day, the court made the following:
ORDER
The Counsel for the petitioner files a memo seeking to withdraw the petition, with liberty to file an appeal.
Hence, the petition is dismissed as withdrawn with liberty to prefer an appeal.
Sd/-
JUDGE nv