Smt.Bhagyamma vs Sri.R.Vishwanath
2023 Latest Caselaw 5557 Kant

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                                                      NC: 2023:KHC:28626
                                                   CRL.A No. 563 of 2022




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 11TH DAY OF AUGUST, 2023

                                        BEFORE
                        THE HON'BLE MR JUSTICE S RACHAIAH
                        CRIMINAL APPEAL NO.563 OF 2022(A)


              BETWEEN:

              SMT. BHAGYAMMA,
              W/O. MUNICHINNAPPA,
              AGED ABOUT 50 YEARS,
              R/AT NO.155/Y, 3RD BLOCK,
              15TH MAIN ROAD,
              RAJAJINAGAR,
              BENGALURU - 560 010.
                                                            ...APPELLANT
              (BY SRI. HARISHA A.S., ADVOCATE)

              AND:

              SRI. R. VISHWANATH,
Digitally
signed by N   (R.K VINDHEY)
UMA
Location:
              S/O. RANGANATH,
HIGH          AGED ABOUT 48 YEARS,
COURT OF
KARNATAKA     R/AT NO.15, 5TH MAIN ROAD,
              AGRAHARA DASARAHALLI,
              BENGALURU - 560 079.
                                                          ...RESPONDENT

                     THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
              SET-ASIDE THE JUDGMENT DATED 20.01.2021 PASSED BY THE
              LXIII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE (CCH-
              64), BENGALURU IN CRL.A.NO.386/2016 BY CONFIRMING THE
                              -2-
                                          NC: 2023:KHC:28626
                                      CRL.A No. 563 of 2022




JUDGMENT, CONVICTION AND ORDER OF SENTENCE DATED
29.02.2016 PASSED ON COMMON JUDGMENT BY THE LEARNED
XVIII ADDL.C.M.M., BENGALURU IN C.C.NO.6385/2007 AND
14046/2007.

      THIS APPEAL, COMING ON FOR DISMISSAL, 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.

2. This Court vide its' Order dated 10.07.2023, has

passed the peremptory order. Today, the matter is posted

for 'Non compliance of office objections' for the 7th time.

But, there is no representation for the appellant, 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