Basawaraj S/O Sangappa ... vs The State Of Karnataka And Ors
2021 Latest Caselaw 3397 Kant

          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

     DATED THIS THE 24TH DAY OF SEPTEMBER 2021

                        PRESENT

THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

                           AND

          THE HON'BLE MS. JUSTICE J.M.KHAZI


          CRIMINAL APPEAL NO.200020/2020

BETWEEN:

BASAWARAJ
S/O SANGAPPA DONGARGAON
AGE: 48 YEARS, OCC: AGRICULTURE
R/O TOLANWADI, TQ ALAND
DIST KALABURAGI
                                            ...APPELLANT
(BY SRI. P. VILASKUMAR MARTHAND RAO, ADVOCATE
& SRI. P.NITESH, ADVOCATE)


AND:
1.     THE STATE OF KARNATAKA
       NARONA POLICE STATION
       TQ. ALAND, DIST. KALABURGI

2.     VIJAYALAXMI
       D/O RAJAPPA SEER
       AGE: 40 YEARS, OCC: HOUSE HOLD AND COOLIE
       R/O CHINCHANSUR, TQ. ALAND
       DIST. KALABURGI
                                        Crl.A.No.200020/2020
                          2


3.   MALLAMMA
     W/O RAJAPPA SEER
     AGE: 68 YEARS, OCC: HOUSE HOLD AND COOLIE
     R/O CHINCHANSUR, TQ. ALAND
     DIST. KALABURGI

4.   NAGENDRAPPA
     S/O RAJAPPA SEER
     AGE: 53 YEARS, OCC: AUTO DRIVER
     R/O CHINCHANSUR, TQ ALAND
     DIST. KALABURGI

5.   AMBRISH
     S/O RAJAPPA SEER
     AGE: 20 YEARS, OCC: COOLIE
     R/O CHINCHANSUR TQ: ALAND
     DIST: KALABURGI

6.   MOUNA
     D/O RAJAPPA SEER
     AGE: 28 YEARS, OCC HOUSE HOLD AND COOLIE
     R/O CHINCHANSUR, TQ: ALAND
     DIST KALABURGI

7.   ANASUBAI
     W/O JAGADEVAPPA SAWALAGI
     AGE: 48 YEARS, OCC: HOUSE HOLD AND AGRI
     R/O CHINCHANSUR, TQ. ALAND
     DIST KALABURGI

                                          ...RESPONDENTS

       THIS CRIMINAL APPEAL IS FILED UNDER SECTION 372
CODE OF CRIMINAL PROCEDURE PRAYING TO ALLOW THIS
APPEAL BY SETTING ASIDE THE IMPUGNED JUDGMENT AND
ORDER OF ACQUITTAL PASSED BY LEARNED V-ADDL. DISTRICT
AND SESSIONS JUDGE, KALABURAGI IN S.C.NO.355/2012
DATED 29.12.2017 FOR THE OFFENCES PUNISHABLE UNDER
SECTIONS 147, 498A, 302, 201 READ WITH SECTION 149 OF
I.P.C.
                                              Crl.A.No.200020/2020
                                3


     THIS CRIMINAL APPEAL COMING ON FOR ORDERS
THROUGH PHYSICAL HEARING/VIDEO CONFERENCE, THIS DAY
DR.H.B.PRABHAKARA SASTRY J., DELIVERED THE FOLLOWING:

                          JUDGMENT

Learned counsel for the appellant prays for two weeks

time to comply with the office objections.

Perusal of the order sheet would go to show that in this

appeal of the year 2020, several and sufficient opportunities

even as finally for more than one occasion has been granted.

On 08.09.2021, this Court has specifically observed by passing

the peremptory order that in case the office objections are not

complied within two weeks from the said date, the appeal would

stand dismissed.

In view of the said peremptory order, the appeal stands

dismissed for non-compliance of office objections.

Sd/-

JUDGE

Sd/-

JUDGE sdu