LAWS(KAR)-2022-11-304

VIJAY KUMAR Vs. Y.U. NARASEGOWDA

Decided On November 08, 2022
VIJAY KUMAR Appellant
V/S
Y.U. Narasegowda Respondents

JUDGEMENT

(1.) Called again in the third round.

(2.) Learned counsel for the petitioner, who is physically present, files a memo, seeking conversion of this criminal revision petition into a Criminal Appeal.

(3.) Registry also has raised an objection, regarding the maintainability of this criminal revision petition.