Lohith Naika vs The State Of Karnataka
2022 Latest Caselaw 1485 Kant

                              1            Crl.A.1292/2021




      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 01ST DAY OF FEBRUARY, 2022

                         BEFORE

        THE HON'BLE Mrs .JUSTICE K S MUDAGAL

            CRIMINAL APPEAL NO.1292/2021


BETWEEN:

LOHITH NAIKA
S/O LAKSHMANA NAIKA
AGED 29 YEARS
BUS CONDUCTOR
R/O HOSALLI THANDYA
TARIKERE TALUK-577 228
CHIKKAMAGALURU DISTRICT.

                                            ...APPELLANT
(BY SRI CHAKRAVARTHY T.S., ADVOCATE)

AND

THE STATE OF KARNATAKA
BY THE STATION HOUSE OFFICER
AJJAMPURA POLICE STATION
TARIKERE RURAL CIRCLE
CHIKKAMAGALURU-577 547
NOW REPRESENTED BY
THE STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA BUILDING,
BENGALURU-560 001.

                                        ...RESPONDENT
(BY SRI: SHANKAR H.S.,HCGP)


     THIS APPEAL IS FILED UNDER SECTION 374(2) CR.PC
PRAYING TO SET ASIDE THE JUDGMENT AND ORDER OF
CONVICTION DATED 30.11.2019 AND SENTENCE DATED
                               2                 Crl.A.1292/2021




06.12.2019  PASSED BY THE PRINCIPAL DISTRICT AND
SESSIONS JUDGE, CHIKKAMAGALURU IN S.C.NO.59/2018,
CONVICTING THE APPELLANT/ACCUSED FOR THE OFFENCE
PUNISHABLE UNDER SECTIONS 376, 506 AND 392 OF IPC,
ETC.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT THROUGH VIDEO CONFERENCE DELIVERED THE
FOLLOWING:

                         JUDGMENT

Recording the memo filed by the learned counsel for the

appellant for withdrawal of the appeal, appeal is dismissed as

withdrawn.

Sd/-

JUDGE

*sp