Siddesha @ Chandra vs The State Of Karnataka
2023 Latest Caselaw 2347 Kant

                                           -1-
                                                     CRL.A No. 1959 of 2018




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 21ST DAY OF APRIL, 2023

                                         BEFORE
                       THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                            CRIMINAL APPEAL NO.1959 OF 2018
                BETWEEN:

                1.   SIDDESHA @ CHANDRA
                     @ CHANDRASHEKARA @ CHANDRABOVI,
                     S/O HANUMANTHAIAH
                     AGED 32 YEARS,
                     YADAPURA,
                     BOMMENAHALLY,
                     KASABA HOBLI,
                     ARASIKERE TALUK,
                     HASSAN DISTRICT-573103.
                                                              ...APPELLANT
                (BY SRI. KAPIL DIXIT, ADVOCATE)

                AND:
Digitally
signed by       1.   THE STATE OF KARNATAKA,
LAKSHMI T            BY DUDDA POLICE STATION,
Location:            BY SPECIAL PUBLIC PROSECUTOR,
High Court of
Karnataka            HIGH COURT BUILDING,
                     BANGALORE-560001.
                                                           ...RESPONDENT
                (BY SRI. K. NAGESWARAPPA, HCGP)

                       CRL.A. FILED U/S.374(2) CR.P.C BY THE ADVOCATE
                FOR THE APPELLANT/S PRAYING THAT THIS HON'BLE
                COURT MAY BE PLEASED TO SET ASIDE THE JUDGMENT OF
                CONVICTION AND SENTENCE DATED 25.08.2018 PASSED BY
                              -2-
                                     CRL.A No. 1959 of 2018




THE III ADDITIONAL DISTRICT AND SESSIONS JUDGE,
HASSAN           IN     S.C.NO.85/2013-CONVICTING      THE
APPELLANT/ACCUSED FOR THE OFFENCE P/U/S 397 OF IPC
AND ETC.,

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

                          JUDGMENT

The learned counsel for the appellant has filed a

memo praying to withdraw the appeal, for the reasons

stated in the said memo.

Memo is placed on record.

Appeal is dismissed as withdrawn.

Sd/-

JUDGE

MS*