Sri S H Siddalinga Swamy vs Sri K T Sannaswamy
2023 Latest Caselaw 10942 Kant

Karnataka High Court

Sri S H Siddalinga Swamy vs Sri K T Sannaswamy on 18 December, 2023

                                            -1-
                                                          NC: 2023:KHC:46032
                                                     CRL.A No. 209 of 2014




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 18TH DAY OF DECEMBER, 2023

                                          BEFORE
                          THE HON'BLE MR JUSTICE G BASAVARAJA
                              CRIMINAL APPEAL NO. 209 OF 2014
                   BETWEEN:

                   SRI. S.H.SIDDALINGA SWAMY,
                   S/O S.H.BASAVARAJAIAH,
                   AGED ABOUT 55 YEARS,
                   R/AT SAMPIGE VILLAGE,
                   DANDINASHIVARA HOBLI,
                   TURUVEKERE TALUK,
                   TUMKUR DISTRICT - 572 215.
                                                                ...APPELLANT
                   (BY SRI. MADHUSUDHAN M.N., ADVOCATE)

                   AND:

                   SRI. K.T.SANNASWAMY,
                   S/O THAMMANNAGOWDA,
                   AGED ABOUT 55 YEARS,
                   R/AT AMMANAHALLI GARDEN HOUSE
                   D-TUMKUR POST, HIRISAVE HOBLI,
Digitally signed   CHANNARAYAPATTANA TALUK,
by SANDHYA S
Location: High
                   HASSAN DISTRICT - 573 124.
Court of                                                      ...RESPONDENT
Karnataka          (BY SRI. K.A.CHANDRASHEKARA, ADVOCATE)

                        THIS CRL.A. FILED U/S 378(4) OF CR.P.C PRAYING TO
                   SET ASIDE THE IMPUGNED ORDER OF ACQUITTAL DATED
                   25.02.2013 IN CRL.A.NO.119/2012 PASSED BY THE FAST
                   TRACK COURT, TIPTUR.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                              -2-
                                          NC: 2023:KHC:46032
                                       CRL.A No. 209 of 2014




                        JUDGMENT

Learned counsel for the respondent is present.

2. The legal representatives of deceased appellant

are not brought on record till date.

Hence, the appeal stands dismissed.

Sd/-

JUDGE PGG