Sri K Kumaraswamy vs Sri Ganganna
2021 Latest Caselaw 3187 Kant

                            1


IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 19TH DAY OF AUGUST 2021

                         BEFORE

 THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

        CRIMINAL APPEAL No. 1769 OF 2018

BETWEEN

Sri K.Kumaraswamy,
S/o Krishna Setty,
Aged about 51 years,
R/at No.428,
13th Main Road,
14th Cross Lakkasandra Extn.,
Wilson Garden,
Bengaluru-560030.
                                                ...Appellant
(By Sri T.S.Chandraprabha, Advocate - Absent)

AND

1.    Sri Ganganna,
      S/o Gangabyrappa,
      Aged about 58 years,
      R/at No.1851, 1st Main Road,
      2nd Cross, 5th Stage,
      R.R.Nagar, B.T.M.Layout,
      Bengaluru.

2.    Sri Tharanath,
      S/o N.V.Ramachandraiah,
      Aged about 28 years,
      R/at No.83(39/4),
      1st Main Road, 'B' Cross,
      New Guddadahalli,
                              2


       Mysuru Road,
       Bengaluru-560026.
                                             ...Respondents

      This Criminal Appeal is filed under Section 378(4)
Cr.P.C. praying to set aside the judgment dated
22.06.2018 passed by the VI A.C.M.M., Bengaluru, in
C.C.No.11590/2012 - acquitting the respondent/accused
for the offence punishable under section 420 of IPC.

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


                           ORDER

The order sheet dated 15.2.2021 shows that four

weeks time was given to the appellant's counsel as a

last chance for compliance of office objections.

Appellant's counsel is absent today. Office objections

have not been complied with in spite of giving

sufficient time. Therefore appeal is dismissed.

SD/-

JUDGE

ckl