Maruti S/O. Fakirappa Chivagol vs Basawaraj S/O. Channappa Kulali
2021 Latest Caselaw 3142 Kant

            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

         DATED THIS THE 12TH DAY OF AUGUST, 2021

                         BEFORE

       THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR

              CRIMINAL APPEAL NO.2706/2013

BETWEEN:

SHRI.MARUTI S/O FAKIRAPPA CHIVAGOL,
AGE: 38 YEARS, OCC: AGRICULTURE,
R/O BHUTRAMHATTI VILLAGE,
TALUKA AND DISTRICT: BELGAUM.
                                              ...APPELLANT

(BY SRI.SANJAY S.KATAGERI, ADV.)

AND:

SHRI.BASAVARAJ S/O CHANNAPPA KULALI,
AGE: MAJOR, OCC: CONTRACTOR/BUSINESS,
R/O RENUKA KRUPA, IIND STAGE,
HANUMAN NAGAR, BELGAUM-590001.
                                             ...RESPONDENT

(NOTICE TO RESPONDENT SERVED)

       THIS APPEAL IS FILED UNDER SECTION 378(4) OF
CR.P.C. SEEKING TO SET ASIDE THE JUDGMENT AND ORDER
OF ACQUITTAL DATED 10.05.2013 PASSED BY THE LEARNED
JMFC-IV COURT, BELGAUM IN CRIMINAL CASE NO.1506/2008
BY ALLOWING THIS APPEAL.


       THIS APPEAL COMING ON FOR FINAL HEARING THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
                               2




                         JUDGMENT

The learned counsel for the appellant has filed a

memo for withdrawal of the appeal on the ground that the

appeal is settled. The memo is also signed by the

appellant.

Memo is placed on record.

In view of the memo, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

MBS/-