Khadija @ Sapna vs State Of Karnataka
2021 Latest Caselaw 6903 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 20TH DAY OF DECEMBER, 2021

                       BEFORE:

      THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

          CRIMINAL APPEAL NO.902 OF 2019

BETWEEN

KHADIJA @ SAPNA
W/O IMTHAZ
AGED ABOUT 24 YEARS
NO.3, 13 CROSS
PATTEGRAPALYA
VIJAYANAGAR
BENGALURU - 560 040
                                        ...   APPELLANT

[BY SRI. PRADEEP.C.S., ADVOCATE]

AND

STATE OF KARNATAKA
STATE BY VIJAYANAGAR POLICE
REPRESENTED BY STTE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA
BENGALUR - 560 001
                                    ...    RESPONDENT

[BY SRI SHANKAR H.S., HCGP]

                         ***

     THIS CRIMINAL APPEAL IS FILED UNDER SECTION
374(2) OF CR.P.C. PRAYING TO SET ASIDE THE JUDGMENT
AND SENTENCE DATED 16.03.2019, PASSED BY THE LVI
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
CITY CCH-57 IN S.C.No.1380/2016, CONVICTING THE
APPELLANT/ACCUSED FOR THE OFFENCE P/U/S 14 OF
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FOREIGNERS ACT AND SECTION 12(1)(C) OF PASSPORTS
ACT.

       THIS CRIMINAL APPEAL COMING ON FOR ADMISSION
THROUGH PHYSICAL HEARING/VIDEO CONFERENCE, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:


                         JUDGMENT

Learned counsel for the appellant has filed a memo

stating that the appeal has become infructuous.

2. The said memo is placed on record.

Appeal is dismissed as infructuous.

Sd/-

JUDGE HB/-