Smt. Laskhmidevi vs Smt. Sarojamma
2023 Latest Caselaw 5430 Kant

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                                                         NC: 2023:KHC:27904
                                                     CRL.A No. 606 of 2020




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 8TH DAY OF AUGUST, 2023

                                        BEFORE
                        THE HON'BLE MR JUSTICE S RACHAIAH
                        CRIMINAL APPEAL NO. 606 OF 2020(A)


              BETWEEN:

              SMT. LAKSHMIDEVI,
              W/O. M. MANJUNATH,
              AGED ABOUT 27 YEARS,
              R/AT KANTAPURA,
              LAKSHMIPURA POST,
              DASANAPURA HOBLI,
              BENGALURU - 73.
                                                               ...APPELLANT
              (BY SRI. SRINIVASA R., ADVOCATE)

              AND:


Digitally
              SMT. SAROJAMMA,
signed by N   W/O. KEMPAIAH,
UMA
Location:     AGED ABOUT 65 YEARS,
HIGH
COURT OF      R/AT THIPPANAHALLI VILLAGE
KARNATAKA     NAGASANDRA POST,
              YESHWANTHPURA HOBLI,
              BENGALURU - 73.
                                                             ...RESPONDENT


                     THIS CRL.A IS FILED U/S 378(4) OF CR.PC PRAYING TO
              SET-ASIDE THE JUDGMENT DATED 21.08.2019 PASSED BY THE
              JUDGE, COURT OF SMALL CAUSES AND XXVI ADDL.C.M.M.,
              BENGALURU     IN   C.C.NO.16875/2016   -   ACQUITTING    THE
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                                           NC: 2023:KHC:27904
                                      CRL.A No. 606 of 2020




RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I.
ACT

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


                        JUDGMENT

On perusal of the order sheet, it appears that, the

learned counsel for the appellant has not complied the

office objections even though sufficient time has been

granted, which shows that he is not interested to proceed

with the case. Hence, the criminal appeal stands dismissed

for non-compliance of office objections.

Sd/-

JUDGE

SNC