Pachappa @ Abdulla vs State By Kencharlahalli Police
2022 Latest Caselaw 13080 Kant

                           -1-
                                      CRL.A.NO.1454/2016

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 7TH DAY OF DECEMBER 2016

                       PRESENT

        THE HON'BLE MR. JUSTICE H.G.RAMESH

                           AND

  THE HON'BLE MR. JUSTICE JOHN MICHAEL CUNHA

          CRIMINAL APPEAL NO.1454/2016

BETWEEN :

PACHAPPA @ ABDULLA
S/O YADDAPPA @ YEDIYAPPA
AGED ABOUT 55 YEARS
R/AT PULITERUVU STREET
DENKINIKOTE
TAMILNADU                                   ...APPELLANT

(BY SRI SHAIKH SAOUD, ADVOCATE)

AND :

STATE BY KENCHARLAHALLI POLICE
KENCHARLAHALLI
REPRESENTED BY
THE STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA
BENGALURU - 560 001                       ...RESPONDENT

(SPP - SERVED)

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 374(2)
OF CR.P.C. PRAYING TO SET ASIDE THE JUDGMENT AND ORDER
OF SENTENCE DATED 29.02.2016 AND 01.03.2016 PASSED BY
THE II ADDL. DISTRICT AND S.J., CHICKBALLAPUR (SITTING AT
CHINTAMANI) IN S.C.NO.135/2013 - CONVICTING THE
APPELLANT/ACCUSED FOR THE OFFENCE P/U/S 302 OF IPC. THE
APPELLANT/ACCUSED IS SENTENCED TO UNDERGO LIFE
IMPRISONMENT FOR THE OFFENCE P/U/S 302 OF IPC.
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                                             CRL.A.NO.1454/2016

      THIS CRIMINAL APPEAL COMING ON FOR ORDERS, THIS
DAY, H.G.RAMESH J., DELIVERED THE FOLLOWING:

                            JUDGMENT

H.G.RAMESH, J. (Oral):

On 17.10.2016, two weeks' time was granted for

compliance of office objections raised on the appeal failing

which it was ordered that the appeal would stand

dismissed. As the office objections were not complied within

the time granted, the appeal stood dismissed on expiry of

the time granted. Hence, no further order is necessary.

Appeal dismissed.

Sd/-

JUDGE

Sd/-

JUDGE LB