Sri D R Shivashankar Reddy vs Sri V Narayanaswamy
2022 Latest Caselaw 12998 Kant

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    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 14TH DAY OF NOVEMBER, 2022

                             BEFORE

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

            CRIMINAL APPEAL NO.919 OF 2021

BETWEEN:

SRI D R SHIVASHANKAR REDDY
S/O LATE RAJA REDDY
AGED ABOUT 48 YARS
R/O DINNAHALLI
THIRUMANI POST
GUDIBANDA TALUK
CHIKKABALLAPURA
                                   ... COMPLAINANT/APPELLANT

(BY SRI. VENKATARAMAN K, ADVOCATE - ABSENT)

AND:

SRI V NARAYANASWAMY
S/O VENKATARAMAPPA
AGED ABOUT 53 YEARS
R/O SOMENAHALLI VILLAGE
AND POST, GUDIBANDA TALUK
CHIKKABALLAPURA DISTRICT

                                      ...ACCUSED/RESPONDENT

       THIS APPEAL IS FILED UNDER SECTION 378(4) OF THE
CODE OF CRIMINAL PROCEDURE PRAYING TO SET ASIDE THE
ORDER      OF    ACQUITTAL   PASSED    BY    THE   XVIII   ACMM
BANGALORE        IN   C.C.NO.3505/2017      IN   ORDER     DATED
13.10.2020 AND PASS SUITABLE ORDERS IN INTEREST OF
JUSTICE.
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      THIS APPEAL COMING ON FOR DISMISSAL OF APPEAL
THIS DAY, THE COURT DELIVERED THE FOLLOWING:


                     JUDGMENT

In the morning session, matter was passed over at

the request of learned counsel for the appellant for

compliance of office objections.

2. However, there is no representation for the

appellant in the afternoon session and office objections

are not complied with. It appears that the appellant is

not interested in prosecuting the appeal.

Hence, appeal is dismissed for default of not

complying with the office objections.

Sd/-

JUDGE

MDS