Sethu vs The State Of Karnataka
2022 Latest Caselaw 1284 Kant

                                   Crl.A.No.1339/2017

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   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 28TH DAY OF JANUARY 2022

                       BEFORE

        THE HON'BLE MRS JUSTICE K.S.MUDAGAL

          CRIMINAL APPEAL No.1339/2017

BETWEEN:

SETHU
AGED ABOUT 41 YEARS
S/O BALA
R/AT NO.148 (OLD NO.165)
5TH CROSS, NEAR SHIVA TEMPLE
ANANDAPURA, MYSURU ROAD
BENGALURU - 560 026                     ...APPELLANT

(BY SRI M.R.C.MANOHAR, ADVOCATE)

AND:

THE STATE OF KARNATAKA BY
CHAMARAJPET POLICE STATION
CHAMARAJPET, BANGALORE
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT COMPLEX
BENGALURU - 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 28.01.2016 PASSED BY THE LIII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BANGALORE
IN SPL.C.C.NO.395/2015 CONVICTING THE APPELLANT FOR
THE OFFENCES PUNISHABLE UNDER SECTION 354A, 354B OF
IPC AND UNDER SECTION 9(m) R/W SECTION 10 OF the
PROTECTION OF CHILDREN FROM SEXUAL OFFENCES ACT,
2012.
                                        Crl.A.No.1339/2017

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

                    JUDGMENT

Learned Counsel for the appellant submits memo

reporting that the appellant has already been released on

serving sentence, therefore he does not press the appeal.

Recording the memo, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE KSR