Sri Ajith Kumar vs Sri Sampangiramaiah G C
2023 Latest Caselaw 10460 Kant

Karnataka High Court

Sri Ajith Kumar vs Sri Sampangiramaiah G C on 13 December, 2023

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                        -1-
                                                CRL.A No. 1941 of 2018
                                                    NC: 2023:KHC:45304




               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. 1941 OF 2018
             BETWEEN:

             SRI. AJITH KUMAR,
             S/O SRI. DINAKAR,
             OCC.LAB TECHNICIAN,
             R/AT NO.13, 3RD CROSS,
             2ND STAGE, CHANDRA LAYOUT,
             BENGALURU - 560 040
                                                          ...APPELLANT
             (BY SRI. LINGARAJ M, ADVOCATE)

             AND:

             SRI. SAMPANGIRAMAIAH G.C,
             S/O CHIKKANNA,
             AGED ABOUT 65 YEARS,
             OCC. RETIRED BANK EMPLOYEE,
Digitally    R/AT NO.1059, 1ST FLOOR,
signed by
SOWMYA D     AADARSH EXTENSION, 7TH CROSS,
             OPP. OLD SUB-REGISTRAR OFFICE,
Location:
High Court   BASAVESHWARANAGAR,
of           BENGALURU - 560 079.
Karnataka                                               ...RESPONDENT
                   THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
             SET ASIDE THE JUDGMENT DATED 25.08.2018 PASSED BY THE
             XXIII   A.C.M.M.,   BANGALORE     IN   C.C.NO.11132/2016-
             ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
             P/U/S 138 OF N.I ACT.
                               -2-
                                      CRL.A No. 1941 of 2018
                                          NC: 2023:KHC:45304




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

Learned counsel for the appellant is absent.

2. The record discloses that all along process fee is

not paid for issuing notice to the respondent.

Hence, the appeal stands dismissed.

Sd/-

JUDGE

URN

CT: BHK