Maharudrayya Mahadevayya Mathad ... vs Basavaraj S/O Murigeppa Bandi
2021 Latest Caselaw 3375 Kant

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            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

       DATED THIS THE 22ND DAY OF SEPTEMBER, 2021

                         BEFORE

      THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR

                CRL.A.NO.100178 OF 2019
BETWEEN
MAHARUDRAYYA MAHADEVAYYA
MATHAD @ HIREMATH
AGE: 52 YEARS, OCC: BUSINESS,
R/O: BANAHATTI, TQ: JAMAKHANDI,
DIST: BAGALKOTE.
                                             ...APPELLANT

(BY SRI. CHETAN T LIMBIKAI, ADVOCATE)

AND
BASAVARAJ S/O MURIGEPPA BANDI
AGE: 41 YEARS, OCC: BUSINESS,
R/O: BANAHATTI, TQ: JAMAKHANDI,
DIST: BAGALKOTE.
                                           ...RESPONDENT

      THIS CRIMINAL APPEAL IS FILED U/S 378(4) OF CR.P.C.
SEEKING TO SET ASIDE THE JUDGMENT AND ACQUITTAL
ORDER DATED 16.01.2019 PASSED BY THE I-ADDL. DIST. &
SESSIONS JUDGE, BAGALKOT SITTING AT JAMAKHANDI, IN
CRL.A.NO.39/2016   AND   CONSEQUENTLY     CONFIRM    THE
JUDGMENT AND CONVICTION ORDER DATED 30.07.2016 IN
C.C.NO.191/2019 PASSED BY THE CIVIL JUDGE & JMFC COURT,
BANAHATTI AND FURTHER TO CONVICT THE ACCUSED OF THE
CHARGES LEVELED AGAINST HIM.
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          THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:


                              ORDER

Learned counsel for appellant called out, absent.

It is noticed that since last four adjournments, the

office objections have not been complied with. Even there

is a delay in filing the appeal and application for

condonation of delay is also not filed, which is the main

office objection. It appears that the appellant is not

interested in prosecuting the appeal. Hence, the appeal

stands dismissed for non-compliance of office objections.

Sd/-

JUDGE

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