A V Govinda Reddy vs Sri. T S Venkateshappa
2023 Latest Caselaw 6192 Kant

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                                                     NC: 2023:KHC:31070
                                                  CRL.A No. 199 of 2018




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 30TH DAY OF AUGUST, 2023

                                       BEFORE
                          THE HON'BLE MR JUSTICE S RACHAIAH
                          CRIMINAL APPEAL NO.199 OF 2018 (A)


              BETWEEN:

              A.V. GOVINDA REDDY,
              S/O. LATE CHIKKA VENKATA SWAMY,
              AGED ABOUT 49 YEARS,
              RESIDING AT ALAMBAGIRI VILLAGE,
              KALLUR POST, KASABA HOBLI,
              SRINIVASPURA TALUK,
              KOLAR DISTRICT.
                                                            ...APPELLANT
              (BY SRI. BABU M., ADVOCATE)

              AND:


Digitally
              SRI. T.S. VENKATESHAPPA,
signed by N   S/O. SWAMINATHAPPA,
UMA
Location:     AGED ABOUT 59 YEARS,
HIGH          R/O V.V. EXTENSION,
COURT OF
KARNATAKA     HOSAKOTE TOWN,
              BANGALORE RURAL DISTRICT.
                                                           ...RESPONDENT


                     THIS CRIMINAL APPEAL IS FILED UNDER SECTION
              378(4) OF CODE OF CRIMINAL PROCEDURE PRAYING TO SET-
              ASIDE THE JUDGMENT OF ACQUITTAL DATED 26.10.2016 BY
              THE     I   ADDITIONAL   SESSIONS   JUDGE,     KOLAR   IN
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                                         NC: 2023:KHC:31070
                                     CRL.A No. 199 of 2018




CRL.A.NO.73/2013 AND TO CONFIRM THE JUDGMENT OF THE
LOWER COURT DATED 16.07.2013 PASSED BY THE PRINCIPAL
CIVIL JUDGE AND J.M.F.C., SRINIVASPURA IN C.C.NO.55/2009
REGARDING CONVICTION OF ACCUSED U/S 255(2) OF CR.P.C.
- ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFEFNCE
PUNISHABLE UNDER SECTION 138 OF THE NEGOTIABLE
INSTRUMENTS ACT.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

In spite of sufficient time granted to the appellant,

the steps have not been taken with regard to service of

notice and furnishing of fresh process fee along with

appeal papers to issue notice to the respondent. Hence,

the Criminal Appeal stands dismissed for non taking of

steps and non furnishing of fresh process fee.

Sd/-

JUDGE

SNC