Smt Siddagangamma vs Sri Ponnappa
2023 Latest Caselaw 2188 Kant

                                               -1-
                                                        CRL.A No. 547 of 2012




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 12TH DAY OF APRIL, 2023

                                            BEFORE
                              THE HON'BLE MR JUSTICE P.N.DESAI
                             CRIMINAL APPEAL NO.547 OF 2012 (A)


                   BETWEEN:

                   1.    SMT. SIDDAGANGAMMA
                         W/O. K. BACHAPPA
                         AGED ABOUT 57 YEARS
                         R/AT HOSAHALLI VILLAGE, JALA HOBLI
                         BANGALORE NORTH TALUK.

                                                                 ...APPELLANT
                   [BY SRI P.M. SIDDAMALLAPPA, ADVOCATE (ABSENT)]

                   AND:

                   1.    SRI PONNAPPA
                         AGED ABOUT 42 YEARS
                         SWAMY'S DREAMLAND PRIVATE LTD.
                         HOSAHALLI VILLAGE
Digitally signed         JALA HOBLI-560 027
by V
MANJUSHA BAI             BANGALORE NORTH TALUK.
Location: High
Court of                                                    ...RESPONDENT
Karnataka
                   [BY SRI K. MUNIRAJAPPA, ADVOCATE (ABSENT)]

                        THIS CRL.A. IS FILED U/S.378(4) OF CR.P.C., PRAYING
                   TO SET ASIDE THE IMPUGNED ORDER OF ACQUITTAL DATED
                   09.10.2009 PASSED BY THE LEARNED JUDICIAL MAGISTRATE
                   FIRST CLASS, DEVANAHALLI IN C.C. NO.518/2005 AND
                   THEREBY CONVICT THE RESPONDENT/ACCUSED NO.2 FOR THE
                   OFFENCE UNDER SECTIONS 447, 324, 506 READ WITH
                   SECTION 34 OF IPC AND ETC.

                       THIS APPEAL COMING ON FOR HEARING, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                                 -2-
                                         CRL.A No. 547 of 2012




                           JUDGMENT

It is seen from the order dated 14.03.2023 passed by

this Court that the appellant is stated to be no more and there

was no representation for the appellant on that day. Even on

27.03.2023, the learned counsel for the parties submit that the

appellant is stated to be no more. This Court has also made it

clear on 27.03.2023 that if proper records are not produced on

the next date of hearing, the matter would be dismissed.

There is no representation either for the appellant or the

respondent today. Therefore, no purpose would be served in

keeping this matter pending. Hence, the appeal is dismissed

for non-prosecution.

Sd/-

JUDGE

hkh.