Sri V Shashi Kumar vs Sri R Eagambaram
2023 Latest Caselaw 5854 Kant

                                        -1-
                                                    NC: 2023:KHC:29935
                                                 CRL.A No. 470 of 2012




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                   DATED THIS THE 22ND DAY OF AUGUST, 2023
                                     BEFORE
                      THE HON'BLE MR. JUSTICE S RACHAIAH
                      CRIMINAL APPEAL NO. 470 OF 2012 (A)
              BETWEEN:
                 SRI V SHASHI KUMAR
                 S/O R VENUGOPAL
                 AGED ABOUT 36 YEARS
                 R/AT NO. J 111,
                 'MARUTHI NILAYA', II CROSS
Digitally
signed by N      ANJANEYA BLOCK, SHESHADRIPURAM
UMA
                 BANGALORE - 560 020.
Location:
HIGH
COURT OF
KARNATAKA                                                 ...APPELLANT
              (BY SRI. P NEHRU, ADVOCATE)
              AND:
                 SRI R EAGAMBARAM
                 PROPRIETOR, RAJ AUTO COMPONENTS
                 S/O LATE RAMASWAMY GOWNDER
                 AGED ABOUT 40 YEARS
                 R/AT NO.43, 5TH MAIN, 7TH CROSS
                 LAKSHMINARAYANA PURAM, NEW EXTENSION
                 BANGALORE - 560 021.

                                                         ...RESPONDENT
              (BY SRI. NITHIN GOWDA K C, AMICUS CURIE)


                    THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING
              THAT TO SET ASIDE THE IMPUGNED ORDER AND JUDGMENT
              OF ACQUITTAL PASSED BY THE XVIII ACMM AND XX ASCJ,
              BANGALORE IN C.C. No.5384/2006 DATED 17/02/2012 AND
              ETC.,

                   THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
              DAY, THE COURT DELIVERED THE FOLLOWING:
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                                                NC: 2023:KHC:29935
                                             CRL.A No. 470 of 2012




                              JUDGMENT

Case called out twice both in the morning session and

afternoon session. The learned counsel for the appellant

remained absent. It appears that, the learned counsel is not

interested to proceed with the case. Hence, the criminal appeal

stands dismissed for non prosecution.

Sd/-

JUDGE

UN