Smt. Ramaseethamma vs State Of Karnataka
2022 Latest Caselaw 7687 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 30TH DAY OF MAY, 2022

                           BEFORE

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

             CRIMINAL APPEAL NO.452 OF 2018
BETWEEN

SMT. RAMASEETHAMMA,
W/O. LATE SATHYANARAYANA,
AGED ABOUT 73 YEARS,
HOUSE NO.17/40, KUMBUM (PT),
PRAKASHAM (DT),
ANDRAPRADESH - 523 333.                          ... APPELLANT

[BY SRI. KALYAN KRISHNA BANDARU, ADVOCATE (ABSENT)]

AND

1.    STATE OF KARNATAKA,
      BY R.T. NAGAR POLICE STATION,
      BANGALORE, REP. BY PUBLIC PROSECUTOR,
      HIGH COURT OF KARNATAKA,
      BANGALORE - 560 001.
2.    P. VENKATARAMAIAH,
      S/O. PULAYYA B.,
      AGED ABOUT 33 YEARS,
      R/O. ASC (S) ADM (bn), M.1 LANE,
      NO.38/1, HEBBALA,
      BANGALORE - 560 024.                ... RESPONDENTS
[BY SRI. KRISHNAKUMAR K.K., HCGP FOR R1/STATE]

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 372 OF
CR.P.C., PRAYING TO SET ASIDE THE JUDGMENT DATED
16.10.2017 PASSED BY THE LXXI ADDITIONAL CITY CIVIL AND
SESSIONS    JUDGE,    BANGALORE     IN  S.C.NO.1249/2013-
ACQUITTING THE RESPONDENT / ACCUSED FOR THE OFFENCE
P/U/S 498(A), 306 OF IPC AND SEC.3 AND 4 OF DOWRY
PROHIBITION ACT.
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     THIS CRIMINAL APPEAL COMING ON FOR ADMISSION,
THROUGH VIDEO CONFERENCE/PHYSICAL HEARING, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                            JUDGMENT

This appeal is preferred by complainant/PW.3

against the judgment and order dated 16.10.2017

passed by the Court of LXXI Additional City Civil and

Sessions Judge, Bengaluru in S.C. No.1249/2013,

wherein the accused/respondent No.2 was acquitted of

the charged offences punishable under Sections 498A

and 306 of IPC and Sections 3 and 4 of Dowry Prohibition

Act.

2. It is pertinent to mention that against the

impugned judgment, criminal appeal No.243/2018 was

preferred by the State and this Court after considering

the evidence and material on record dismissed the said

appeal holding that the appeal is devoid of merits, vide

judgment dated 05.09.2019.

3. In the above judgment, this Court has re-

appreciated the entire evidence and material on record

and judgment was passed confirming the acquittal of the

accused, on merits. In that view of the matter, this

appeal does not survive for consideration. Hence, the

appeal stands dismissed.

Sd/-

JUDGE

HB/-