Smt. Sarasamma vs Smt. G Kamala
2022 Latest Caselaw 12814 Kant

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   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 3RD DAY OF NOVEMBER, 2022

                       BEFORE

           THE HON'BLE MS.JUSTICE J.M.KHAZI

          CRIMINAL APPEAL NO.373 OF 2011

BETWEEN:

SMT. SARASAMMA
W/O THIMMA REDDY
AGED ABOUT 57 YEARS
NO 224, MAHITH NIVAS REDDY COLONY
YEMLUR, (NEAR MARATHALLI)
BANGALORE

                              ... COMPLAINANT/APPELLANT

(BY SRI. D.S.JAYARAJ, ADVOCATE FOR
    SRI. M/S JAYARAJ & ASSOCIATES, ADVOCATES)

AND:

SMT. G KAMALA
W/O SRI H S SHIVAMARIGOWDA
AGED ABOUT 53 YEARS
NO.124, PWD OFFICE ROAD,
ANEKAL TOWN, ANEKAL TALUK
                                ...ACCUSED/RESPONDENT

(BY SRI. S.M.ANEES AHMED, ADVOCATE)

     THIS APPEAL IS FILED UNDER SECTION 378(4) OF THE
CODE OF CRIMINAL PROCEDURE PRAYING TO a) SET ASIDE
THE JUDGMENT DATED 12.01.2011 PASSED BY THE HON'BLE
COURT OF FAST TRACK (SESSIONS) JUDGE-III, (MAYO HALL
UNIT, BANGALORE IN CRIMINAL APPEAL NO.25062/2010,
CONSEQUENTLY, CONFIRM THE ORDER OF CONVICTION
DATED 14.05.2010 PASSED BY THE LEARNED 24TH ACMM,
BANGALORE IN C.C.NO.29672/2008; b) GRANT SUCH OTHER
RELIEF/S AS THIS HON'BLE COURT DEEMS FIT UNDER THE
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FACTS AND CIRCUMSTANCES OF            THE     CASE,   IN   THE
INTEREST OF JUSTICE AND EQUITY.

     THIS APPEAL COMING ON FOR FINAL HEARING THIS
DAY, THE COURT DELIVERED THE FOLLOWING:

                     JUDGMENT

No representation for appellant.

No representation for appellant even in the

afternoon session.

Vide order dated 17.10.2022, a conditional order

was passed to the effect that if today appellant fails to go

on with the matter, appeal would be dismissed for non-

prosecution.

It appears appellant is not interested in prosecuting

the appeal.

Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

RR