Gangayya Channabasayya ... vs The State Of Karnataka
2022 Latest Caselaw 1602 Kant

Citation : 2022 Latest Caselaw 1602 Kant
Judgement Date : 2 February, 2022

Karnataka High Court

Gangayya Channabasayya ... vs The State Of Karnataka on 2 February, 2022

Bench: Dr. H.B.Prabhakara Sastry, S.Rachaiah

          IN THE HIGH COURT OF KARNATAKA
                  DHARWAD BENCH

      DATED THIS THE 2ND DAY OF FEBRUARY, 2022

                      PRESENT

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

                        AND

        THE HON'BLE MR. JUSTICE S. RACHAIAH

               CRL.A.NO.100060/2021

BETWEEN

GANGAYYA CHANNABASAYYA SURAGIMATH,
AGE. 42 YEARS, OCC. AGRICULTURE,
R/O. NEAR KALMESHWAR TEMPLE,
INDUR, TQ. MUNDGOD.
                                       .....APPELLANT
(BY SRI PRAKASH ANDANIMATH, ADV.)


AND

THE STATE OF KARNATAKA
BY R/BY STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BENCH AT DHARWAD.
                                      .....RESPONDENT

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION
374(1) OF CR.P.C. SEEKING TO CALL FOR THE ENTIRE
RECORDS AND PROCEEDINGS IN RESPECT OF IMPUGNED
JUDGMENT AND ORDER OF CONVICTION AND SENTENCE
                                             CRL.A.No.100060/2021
                              2


PASSED BY THE 1ST ADDITIONAL DISTRICT AND SESSIONS
JUDGE, U.K. KARWAR SITTING AT SIRSI IN SESSIONS CASE
NO.5008/2016 DATED 28.01.2021 AND TO QUASH AND SET
ASIDE THE JUDGMENT AND ORDER OF CONVICTION PASSED
BY THE 1ST ADDITIONAL DISTRICT AND SESSIONS JUDGE,
U.K. KARWAR SITTING AT SIRSI IN SESSIONS CASE
NO.5008/2016 DATED 28.01.2021.


      THIS     APPEAL      COMING      ON           FOR ORDERS,
THROUGH       VIDEO       CONFERENCING,             THIS    DAY,
DR.   H.B.    PRABHAKARA          SASTRY,     J.,    MADE   THE
FOLLOWING:


                           ORDER

None appear for the appellant.

No reasons are forthcoming for non-appearance of the

leaned counsel for the appellant.

Perusal of the order sheet would go to show that this

appeal is of the year 2021 and in spite of granting more than

a year accommodation, the learned counsel for the appellant

has not complied the office objections. Since the matter is

not ripened even for its first hearing and still at the

preliminary stage of compliance of office objections raised by CRL.A.No.100060/2021

the scrutiny section of the Registry, the matter can be

dismissed for non-compliance of office objections. Hence,

the appeal stands dismissed for non-compliance of office