Mrs Sharada vs Mr Sanna Venkatappa
2023 Latest Caselaw 5819 Kant

                                          -1-
                                                      NC: 2023:KHC:29590
                                                   CRL.A No. 794 of 2021




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 21ST DAY OF AUGUST, 2023

                                        BEFORE
                        THE HON'BLE MR JUSTICE S RACHAIAH
                        CRIMINAL APPEAL NO. 794 OF 2021 (A)
              BETWEEN:

              MRS. SHARADA,
              W/O. MR. K.M. VASANTHARAJ,
              AGED ABOUT 61 YEARS,
              RESIDING IN DEVARAJ BUILDING,
              DEVARAJ ROAD, NEAR KARUVINAKATTE CIRCLE,
              CHITRADURGA TOWN - 577 501.
                                                            ...APPELLANT
              (BY SRI. SHIVAKUMAR V., ADVOCATE)

              AND:

              MR. SANNA VENKATAPPA,
              S/O. MR. PUJARI CHINNAPPA,
              AGED ABOUT 61 YEARS,
Digitally
signed by N   WORKING AT NETHRA PARIKSHAKARU,
UMA
Location:     KANNU PARIKSHA KENDRA, ROOM NO.23,
HIGH COURT
OF            CHITRADURGA DISTRICT HOSPITAL,
KARNATAKA
              CHITRADURGA TOWN - 577 501.

              RESIDING BESIDE JNANA BHARATHI SCHOOL,
              DAVALGIRI EXTENSION, HOLALKERE ROAD,
              CHITRADURGA TOWN - 577 501.
                                                          ...RESPONDENT

                     THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
              SET ASIDE THE IMPUGNED ORDER OF ACQUITTAL DATED
                             -2-
                                         NC: 2023:KHC:29590
                                      CRL.A No. 794 of 2021




20.11.2020 PASSED BY THE PRINCIPAL CIVIL JUDGE AND
J.M.F.C., CHITRADURGA , REVERSE THE ORDER OF ACQUITTAL
AND CONVICT THE RESPONDENT IN C.C.NO.625/2018 - 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

In spite of granting sufficient time, the learned

counsel for the appellant has not taken steps. Hence, the

criminal appeal stands dismissed for not taking steps to

issue notice to the respondent.

.

Sd/-

JUDGE

SNC

CT:SNN