Sheik Biram vs T H Manjunath
2022 Latest Caselaw 11854 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 14 T H DAY OF SEPTEMBER, 2022

                        BEFORE

THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

         CRIMINAL APPEAL NO.845 OF 2018

BETWEEN:

Sheik Biram
S/o Allasha Sab
R/o Honnudike
Honnud ike Post
Gulur Hobli
Tumakuru Taluk - 572104
Since dead by his LRs

1.    Shaheenab i
      W/o Late Shaik Biram
      Aged about 53 years

2.    Babajan
      S/o Late Sheik Biram
      Aged ab ut 32 years

3.    Bibijan
      D/o Late Sheik Biram
      Aged ab ut 30 years

4.    Noorjan
      D/o Late Sheik Biram
      Aged about 28 years

5.    Bashajan
      S/o Late Sheik Biram
      Aged ab ut 24 years

Appellants 1 to 5 are
R/at Honnudike
                                :: 2 ::


Honnud ike Post
Gulur Hobli
Tumakuru Taluk-572104
                                                        ...Appellants

(By Sri R. Channakeshava, Advocate - Absent)

AND:

T.H. Manjunath
S/o Hulluraiah
Aged about 50 years
R/at Hale Henchina Factory
Kothithopu
Tumakuru-572102
                                                    ...Respondent

(By Sri Markand a Setty, Advocate)

       This Criminal Appeal is filed under Section 378(4)
of    Cr.P.C.,    praying     to   set   asid e   the     imp ugned
judgment and          order of acq uittal dated 19.11.2016
passed by the III Add itional Civil Judge and JMFC-IV,
Tumakuru         in    C.C.No.1748/2008,          acquitting    the
respondent/accused for the offence punishab le under
Section 138 of N.I. Act.

       This Criminal Appeal coming on for orders this
day, the Court mad e the following :

                              ORDER

On 08.03.2021 and 20.04.2021, counsel for

the appellants was absent. Today also the

appellants' counsel is absent. It shows that the :: 3 ::

appellants are not interested. The appeal is

preferred against the acquittal judgment.

Therefore appeal is dismissed for non prosecution.

Sd/-

JUDGE

Kmv/-