PRAKASHGOUDA Vs. MAHESH

JUDGEMENT

(1.) Heard the learned counsel for the revision petitioner.

(2.) In view of decision of the Division Bench of this Court in the case of K. H. Ganesh Rao Vs. H. Gopal reported in 2010 Crl. L.J. 4755, an appeal against acquittal passed by the Appellate Court is maintainable before this Court under Sec. 378(4) of The Code of Criminal Procedure, (hereinafter referred to as the ' Cr.P.C .', for brevity).

(3.) Learned counsel for the revision petitioner files a memo seeking conversion of the revision petition into an appeal under Sec. 378(4) of Cr.P.C. The said memo reads thus: