A R Chandrakanth vs Sri G Baloo
2021 Latest Caselaw 3112 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 04TH DAY OF AUGUST 2021

                         BEFORE

 THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

         CRIMINAL APPEAL No.1080 OF 2021

BETWEEN

A.R.Chandrakanth,
Aged about 37 years,
S/o R.Arumaiseelan,
R/at Door No.05,
S.T. & E.D. Colony,
Oorgaum Post,
Kolar Gold Fields-563120.
                                                ...Appellant
(By Sri C.Pattabiraman, Advocate)

AND

Sri G.Baloo,
Aged about 67 years,
S/o. Late Sri Govindaswamy,
R/at No.329/380, Opp: Ramaswamy,
Flour Mill, Ganeshapuram,
Robertsonpet Post,
Kolar Gold Fields-563122.
                                             ...Respondent

      This Criminal Appeal is filed under Section 378(4)
Cr.P.C., praying to set aside the judgment dated
26.11.2020 passed by the III Additional Sessions Judge At
Kolar (Sitting at K.G.F.) in Crl.RP.No.21/2021 and order of
conviction of the Trial Court in C.C.No.92/2018 dated
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16.03.2020 passed by the Senior Civil Judge and Principal
JMFC, K.G.F, acquitting the respondent /accused.

      This Criminal Appeal coming on for orders this day,
the Court made the following:


                        ORDER

Counsel for the appellant has filed a memo

stating that this appeal is being withdrawn.

Memo is placed on record. Appeal is accordingly

dismissed.

Sd/-

JUDGE

ckl