Sri K B Nanjappa vs Sri Manjegowda
2023 Latest Caselaw 10442 Kant

Karnataka High Court

Sri K B Nanjappa vs Sri Manjegowda on 13 December, 2023

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                       -1-
                                               CRL.A No. 1126 of 2019
                                                   NC: 2023:KHC:45283




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                 DATED THIS THE 13TH DAY OF DECEMBER, 2023

                                     BEFORE
                THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                    CRIMINAL APPEAL NO. 1126 OF 2019 (A)
             BETWEEN:

             SRI. K.B. NANJAPPA,
             S/O LATE BASAPPA,
             AGED ABOUT 76 YEARS,
             BECHANAHALLI GRAMA, HALEKOTE HOBLI,
             HOLENARASIPURA TALUK - 573 211,
             HASSAN DISTRICT.
                                                         ...APPELLANT
             (BY SRI. RAJARAMA S, ADVOCATE)

             AND:

             SRI. MANJEGOWDA,
             S/O NANJEGOWDA,
             AGED ABOUT 46 YEARS
             MARASHETTY HALLI GRAMA,
Digitally    HALEKOTE HOBLI,
signed by
SOWMYA D     HOLENARASIPURA TALUK - 573 211.
                                                       ...RESPONDENT
Location:
High Court   (BY SRI. SOMASHEKARA K.M, ADVOCATE)
of
Karnataka         THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
             SET ASIDE THE JUDGMENT DATED 15.04.2019, PASSED BY
             THE CIVIL JUDGE AND 1ST JMFC, HOLENARASIPURA, IN
             C.C.NO.71/2018, ACQUITTING THE RESPONDENTS/ACCUSED
             FOR THE OFFENCE P/U/S 138 OF THE N.I ACT.
                                  -2-
                                        CRL.A No. 1126 of 2019
                                             NC: 2023:KHC:45283




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

The counsel for the appellant is absent.

2. On 16.08.2023 learned counsel for the

appellant has taken time to bring the legal representatives

of the deceased appellant on record. The same submission

was made on 31.08.2023 and 22.09.2023. However, no

steps were taken subsequently by the legal

representatives, so as to prosecute the matter by coming

on record as legal representatives.

Hence, the appeal stands abated.

Sd/-

JUDGE

URN

CT: BHK