Rakash S/O Nagappa Teradal vs The State Of Karnataka
2023 Latest Caselaw 5120 Kant

                                                -1-
                                                         NC: 2023:KHC-D:8006
                                                         CRL.A No. 100055 of 2023




                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                             DATED THIS THE 1ST DAY OF AUGUST, 2023

                                              BEFORE

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

                             CRIMINAL APPEAL NO. 100055 OF 2023 (C-)

                      BETWEEN:

                      1.   RAKASH S/O. NAGAPPA TERADAL,
                           AGE: 25 YEARS, OCCUPATION: COOLIE,
                           R/O: AKKI-ALUR, TQ: HANGAL,
                           DISTRICT: HAVERI, PIN: 581102.

                      2.   RAHUL S/O. NAGAPPA TEREDAL,
                           AGE: 21 YEARS, OCCUPATION: COOLIE
                           R/O: AKKI-ALUR, TQ: HANGAL,
                           DISTRICT: HAVERI, PIN: 581102.

                      3.   KARTIK S/O. SURESH TEREDAL,
                           AGE: 19 YEARS, OCCUPATION: ELECTRIC WORK,
                           R/O: AKKI-ALUR, TQ: HANGAL,
CHANDRASHEKAR              DISTRICT: HAVERI, PIN: 581102.
LAXMAN
KATTIMANI
                          (NOW THEY ARE IN CENTRAL JAIL DHARWAD)
                                                               ...APPELLANTS
Digitally signed by
CHANDRASHEKAR         (BY SRI. B. ANWAR BASHA, ADVOCATE)
LAXMAN
KATTIMANI
Date: 2023.08.02      AND:
11:41:08 -0700

                      THE STATE OF KARNATAKA,
                      BY HANGAL POLICE,
                      R/BY STATE PUBLIC PROSECUTOR,
                      HIGH COURT OF KARNATAKA,
                      BENCH DHARWAD, PIN: 580011.
                                                                  ...RESPONDENT
                      (BY SRI. PRAVEEN K. UPPAR, HCGP)
                             -2-
                                   NC: 2023:KHC-D:8006
                                   CRL.A No. 100055 of 2023




     THIS CRIMINAL APPEAL IS FILED U/SEC. 374(2) OF
CR.P.C. SEEKING TO SET ASIDE THE JUDGMENT AND ORDER
OF CONVICTION DATED 13.12.2022 PASSED IN S.C.NO.
04/2017 BY THE HON'BLE I ADDITIONAL DISTRICT AND
SESSIONS JUDGE AND SPECIAL JUDGE, AT HAVERI AND
ACQUIT THE APPELLANTS/ACCUSED NO. 1, 3 AND 4 OF THE
OFFENCES PUNISHABLE U/SEC. 143, 147, 148, ,307, R/W SEC.
34 OF IPC AND A-1 AND 4 U/SEC. 324 R/W 34 OF IPC AND A-
3 U/SEC. 326 R/W 34 OF IPC WITH WHICH HE HAS BEEN
CONVICTED AND SENTENCED.

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

                          ORDER

Learned counsel for the appellants have filed memo

seeking permission to withdraw the appeal, on the ground

that their names have been recommended to the higher

authority to release from the jail on their good behavior.

In view of this memo, appeal is dismissed as

withdrawn.

Sd/-

JUDGE

AC