Smt. Manjamma vs Smt. Sarojamma
2023 Latest Caselaw 5654 Kant

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                                                        NC: 2023:KHC:28985
                                                     CRL.A No. 657 of 2020




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 16TH DAY OF AUGUST, 2023

                                       BEFORE
                        THE HON'BLE MR JUSTICE S RACHAIAH
                        CRIMINAL APPEAL NO.657 OF 2020 (A)


              BETWEEN:

              SMT. MANJAMMA,
              W/O. T. RAMAIAH,
              AGED ABOUT 45 YEARS,
              R/AT THIPPENAHALLI VILLAGE,
              NAGASANDRA POST,
              YESHWANTHPURA 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 A.C.M.M., AT
              BENGALURU.,    IN   CC.NO.15049/2016    AND    FURTHER   BE
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                                           NC: 2023:KHC:28985
                                      CRL.A No. 657 of 2020




PLEASED TO CONVICT THE RESPONDENT FOR THE OFFENCE
P/U/S 138 OF NEGOTIABLE INSTRUMENTS 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