Karnataka High Court
Sri Giridhara Ganiga S/O Srinivas ... vs Sri Adarsh S/O P V Gopala Krishna on 1 February, 2010
IN THE HIGH COURT OF KARNATAKA AT BAN DATED THIS THE 15* DAY OF' FEBRUARY _ BEFORE THE HON'BLE MR. JUSTICE' KAI. KESEI1W'AN_1¢\R2'IY]\,I\§¢%._ 1' '* 1' CRIMINAL APPEAL::IyO..-992/D2909' BETWEEN: SRI. GIRIDHARA GANIGA, S/O. SRINIVAS GANIi}_A;._ _ AGED ABOUT 47 YEARS, . . ' RESIDING AT SHREERAM BU'E;D:£NC.,f " A BOARI} HIGH SCHOOL 'ROAD; UDUPI. [By SR1. ' SR1. ADARSH, * I S /O. P;V.'COP.A1.A-..RRI'SHNA; AGED ABOUT 34 RESIDINC AT N'0.T74/'A, ' I,:2f?H MMN, 27m. CROSS, STAGE," """ '" R,' "BA§JGALQRf_.'.eS8O 070. D APPELLANT RESPONDENT DCRIMINAL APPEAL IS FILED UNDER SECTION 'D E37894) OF f_C1".P.C. PRAYING TO SET--ASIDE THE JUDGMENT DATED"2.3.6.2009 PASSED BY THE PRESIDING OFFICER, UDUPI, IN CR.L.A.NO.58/2008 -- ACQUITIING THE I RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF NLACTAND ETC, THIS APPEAL COMING ON FOR ORDERS THIS DAY, H THE COURT DELIVERED THE FOLLOWING: 5'? 'W C\.) JUDGMENT
The learned counsel for the appeliani'1'i::;s.'__fi1ee1~~.3 memo seeking permission to convert...,.ti1=is"-..Crin1if1a},»E---_ Appeal fiied under Section ea ' CfinnnaiRev$kn1PeUUHLunderSeeuon£%$fofCrjlC.fi>
2. Memo is :-'aecepAted.'i 1igI*1t"of the above, permission as souglii gin" granted. The appeal is pe:rir1itted_ into a Criminal Revision iPetitio:ii§"--w--. . V' __ -- 'the appeal is disposed of.
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