Sri Venkatappa vs Sri Arun Kalyan
2023 Latest Caselaw 5463 Kant

                                           -1-
                                                     NC: 2023:KHC:28190
                                                 CRL.A No. 1267 of 2019




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 9TH DAY OF AUGUST, 2023

                                      BEFORE
                      THE HON'BLE MR JUSTICE S RACHAIAH
                      CRIMINAL APPEAL NO. 1267 OF 2019(A)


              BETWEEN:

              SRI. VENKATAPPA,
              S/O. CHIKKAMUNIYAPPA,
              AGED ABOUT 70 YEARS,
              R/AT SAMPIGEHALLI VILLAGE,
              JAKKUR POST, BANGALORE CITY.
                                                           ...APPELLANT
              (BY SRI. MANJUNATH V., ADVOCATE)

              AND:

              SRI. ARUN KALYAN,
              S/O. LATE MUNIYAPPA,
              AGED ABOUT 48 YEARS,
Digitally     R/AT SAMPIGEHALLI VILLAGE,
signed by N
UMA           JAKKUR POST,
Location:
HIGH          BANGALORE CITY.
COURT OF
KARNATAKA                                                ...RESPONDENT
                   THIS CRL.A IS FILED U/S.378(2)(B) OF CR.P.C PRAYING
              TO (1) SET ASIDE THE JUDGMENT/FINAL ORDER OF
              ACQUITTAL DATED 16.10.2018 PASSED BY THE TRIAL COURT
              IN       C.C.NO.19921/2018         (2)CONVICT        THE
              RESPONDENT/ACCUSED IN ACCORDANCE WITH LAW BY
              AWARDING THE ADEQUATE COMPENSATION TO THE
              APPELLANT.

                  THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
              COURT DELIVERED THE FOLLOWING:
                             -2-
                                           NC: 2023:KHC:28190
                                     CRL.A No. 1267 of 2019




                        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

CT:STK