Kotesh Alias Koteshappa Yeligar vs The State Of Karnataka
2023 Latest Caselaw 6182 Kant

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                                                       NC: 2023:KHC-D:9756
                                                       CRL.A No. 100417 of 2019




                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                             DATED THIS THE 30TH DAY OF AUGUST, 2023

                                              BEFORE

                                THE HON'BLE MS. JUSTICE J.M.KHAZI

                               CRIMINAL APPEAL NO. 100417 OF 2019

                      BETWEEN:

                      KOTESH @KOTESHAPPA YELIGAR,
                      S/O. MAHESHAPPA YELIGAR,
                      AGE: 29 YEARS, OCC: AGRICULTURE,
                      R/O: BISALAHALLI VILLAGE,
                      TQ: BYADAGI.
                                                                   ...APPELLANT
                      (BY SRI. NAMDEV S. BADIGER, ADVOCATE)

                      AND:

                      THE STATE OF KARNATAKA,
                      BY BYADAGI CIRCLE,
                      POLICE STATION,
                      REPRESENTED BY
CHANDRASHEKAR
LAXMAN                STATE PUBLIC PROSECUTOR,
KATTIMANI             OF DHARWAD BENCH.
                                                                 ...RESPONDENT
                      (BY SMT. GIRIJA S. HIREMATH, HCGP)

                           THIS CRIMINAL APPEAL IS FILED UNDER SECTION 374
Digitally signed by   (2) OF CR.P.C. SEEKING TO CALL FOR RECORDS AND SET
CHANDRASHEKAR
LAXMAN                ASIDE THE JUDGMENT DATED 22.06.2018 AND ORDER OF
KATTIMANI             SENTENCE DATED 25.06.2018 PASSED BY 2ND ADDITIONAL
Date: 2023.08.31      DISTRICT AND SESSIONS JUDGE HAVERI, SITTING AT
11:38:49 +0530        RANEBENNUR IN S.C. NO.29/2012 CONVICTING THE
                      APPELLANT FOR THE OFFENCES 376 OF IPC THEREBY ACQUIT
                      THE ACCUSED IN S.C. NO.29/2012 FOR THE OFFENCE 376 OF
                      IPC.
                           THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                      COURT DELIVERED THE FOLLOWING:
                             -2-
                                  NC: 2023:KHC-D:9756
                                  CRL.A No. 100417 of 2019




                        JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission to withdraw the appeal on the ground

that appellant has already served the sentence.

In the light of this memo, appellant is permitted to

withdraw the appeal as having become infractuous.

Registry is directed to send back the trial Court

records forthwith.

Sd/-

JUDGE

AC