SHREEHARI RAO B KODIKAL, KODIKAL. S/O BHASKAR RAC V. KODIKAL Vs. MR. V. RAO GULUR S/O LATE GULUR SHESHAGIRI RAO

JUDGEMENT

(1.) THOUGH the matter is listed for admission with the consent of both the parties it is taken up for final disposal.

(2.) THE petitioner has challenged the order dated 13th April 2011 in Crl. A. No. 686/2010 passed by the First Appellate Court.

(3.) THE counsel for the petitioner submits that the amount was deposited and it was paid to the respondent. But anyhow, the respondent preferred Crl. A. No. 686/2010 challenging the quantum of fine ordered by the learned Magistrate. Alongwith the appeal he had filed an I.A under the provisions of Section 5 of the Limitation Act requesting to condone the delay in filing the appeal. But unfortunately the First Appellate Court has not passed orders on I.A. but allowed the appeal enhancing the fine amount. Aggrieved by the order of the First Appellate Court enhancing the fine, the present revision petition has been filed.