Sri Chetan Gowdru vs State By N R Pura Police
2022 Latest Caselaw 5128 Kant

                            1

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 21ST DAY OF MARCH, 2022

                         BEFORE

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

              CRIMINAL APPEAL NO.10 OF 2022

BETWEEN:
SRI CHETAN GOWDRU
S/O NAGESH GOWDRU
SHANKARAPURA
MUTHIN KOPPA (P)
NR PURA (TH)
CHIKKAMANGALORE (D)                         ... APPELLANT
(BY SRI.CHETAN GOWDRU, PARTY-IN-PERSON)

AND:

STATE BY N R PURA POLICE
REPRESENTED BY THE ADVOCATE GENERAL AT
BANGALORE, HIGH COURT             ... RESPONDENT

(BY SRI.R.D.RENUKARADHYA-HCGP)

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION
374(2) CR.P.C BY THE PARTY-IN-PERSON PRAYING THAT THIS
HONOURABLE COURT MAY BE PLEASED TO PRAYER IS NOT
FORTHCOMING.


      THIS CRIMINAL APPEAL IS COMING ON FOR ORDERS
THROUGH VIDEO CONFERENCE/PHYSICAL HEARING, THIS
DAY, THE COURT DELIVERED THE FOLLOWING;

                        JUDGMENT

Learned High Court Government Pleader takes notice

for respondent-State.

2. The appellant/party-in-person is present before

the Court. He is aggrieved by the concurrent findings

recorded by the Courts below, wherein, he has been

convicted and sentenced by the Court of Principal Senior

Civil Judge and C.J.M., Chikkamagaluru in

C.C.No.1322/2020 vide judgment dated 30.01.2021, for

offences punishable under Sections 271, 447, 353, 506

and 189 of IPC, confirmed by the Court of II Additional

District and Sessions Judge, Chikkamagaluru in

Crl.A.No.144/2021, vide judgment dated 10.11.2021.

3. Since the accused/party-in-person has already

exhausted his remedy of appeal before the Sessions Court,

this appeal is not maintainable.

4. Hence, reserving liberty for him to take

recourse to the remedy available under law, this appeal is

dismissed.

Sd/-

JUDGE

BH