Shivareddy @ Shivaramireddy vs State Of Karnataka
2022 Latest Caselaw 10258 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 4TH DAY OF JULY, 2022

                         BEFORE

       THE HON'BLE MR.JUSTICE MOHAMMAD NAWAZ

           CRIMINAL APPEAL No.1565 OF 2019


BETWEEN:

SHIVAREDDY @ SHIVARAMIREDDY,
S/O. RAMAKRISHNA,
AGED ABOUT 31 YEARS,
R/AT DOOR NO. NOT KNOWN,
AVALAHALLI MAIN ROAD,
HIRENDAHALLI, OLD MADRAS ROAD,
BENGALURU - 560 049.                          ...   APPELLANT

[BY SRI. NATARAJ D., ADVOCATE FOR
      SRI. RANGANATH K., ADVOCATE]

AND:

STATE OF KARNATAKA
BY AUDUGODI P.S.,
REPRESENTED BY STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BENGALURU - 560 001.                    ...     RESPONDENT

[BY SRI. R.D. RENUKARADHYA, HCGP.]

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      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 374(2)
OF CR.P.C., PRAYING TO SET ASIDE THE JUDGMENT AND ORDER
OF CONVICTION AND SENTENCE DATED 08.09.2017 PASSED IN
S.C. NO.1394/2013 ON THE FILE OF THE LVI ADDITIONAL CITY
CIVIL AND SESSIONS JUDGE AT BENGALURU CCH-57 FOR THE
OFFENCES PUNISHABLE UNDER SECTION 392 READ WITH 397 OF
IPC, REGISTERED BY THE AUDUGODI POLICE IN CRIME
NO.318/2012 AND CONSEQUENTLY, THE APPELLANT MAY BE
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ACQUITTED FROM ALL THE CHARGES LEVELLED AGAINST HIM AND
MAY BE SET AT LIBERTY IN THE ENDS OF JUSTICE.

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



                          JUDGMENT

The learned counsel for the appellant has filed a

memo seeking withdrawal of the appeal for the reasons

stated therein. The learned counsel further submits that

the appellant may be permitted to pay the fine amount

before the trial Court.

2. The memo is placed on record.

Appeal is dismissed as withdrawn.

The registry is directed to send back the trial Court

records forthwith to enable the appellant to deposit the fine

amount before the trial Court.

Sd/-

JUDGE

Ksm*