Karnataka High Court
Sri. Ashok Ramachandra Deshpande vs Sri. Manohar K Chate on 21 February, 2013
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IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 21ST DAY OF FEBRUARY 2013
BEFORE
THE HON'BLE MR.JUSTICE B.V.PINTO
CRIMINAL REVISION PETITION NO.2165/2012
BETWEEN:
Sri. Ashok Ramachandra Deshpande,
Age 50 years, Occ.: Business,
R/o. Plot No.428, Scheme No.13,
T.V. Center, Belgaum,
District Belgaum.
... PETITIONER
(BY SHRI BAHUBALI N. KANABARGI, ADVOCATE)
AND:
Sri.Manohar K. Chate,
Age major, Occ.: Business,
R/o. Wada Compound,
Mahaveer Nivas, Anagol,
Belgaum, District Belgaum,=.
... RESPONDENT
This criminal revision petition is filed under section 397
r/w. 401 of Cr.P.C. seeking to set aside the judgment and
order passed by the IV Addl. District and Sessions Judge and
Special Judge (PCA), Belgaum I Criminal Appeal No.69/2012
dated 03.05.2012 and the judgment of conviction and
sentence passed by the JMFC-IV, Belgaum in
C.C.No.219/2009 dated 15.02.2012 and convicting the
present respondent for the alleged offence under Section 138
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of N.I. Act and sentencing to pay a fine of Rs.1,85,000/- IDSI
for one year for the offence under Section 357 of Cr.P.C. and
to pay a fine of Rs.1,80,000/- to pay the complainant as
compensation and passing the order of sentence.
This petition coming on for orders this day, the Court
made the following:
ORDER
The learned counsel for the petitioner files a memo seeking permission of the Court to convert the criminal revision petition into criminal appeal. Permission granted.
In that view of the matter, the criminal revision petition No.2165/2012 is disposed of and Office is directed to give separate criminal appeal Number.
Sd/-
JUDGE Vnp*