Smt. Ningamma @ Chikkatayamma vs Sri. M. Sathypriyananda
2023 Latest Caselaw 9738 Kant

Karnataka High Court

Smt. Ningamma @ Chikkatayamma vs Sri. M. Sathypriyananda on 7 December, 2023

                                          -1-
                                                       NC: 2023:KHC:44356
                                                   CRL.A No. 137 of 2013




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 7TH DAY OF DECEMBER, 2023

                                        BEFORE
                        THE HON'BLE MR JUSTICE G BASAVARAJA
                         CRIMINAL APPEAL NO. 137 OF 2013 (A)
                BETWEEN:

                SMT. NINGAMMA @ CHIKKATAYAMMA,
                W/O. LATE NINGEGOWDA @ MARIGOWDA,
                BOMMANAHALLI VILLAGE, DIDDA HOBLI,
                MANDYA TALUK AND DISTRICT.
                                                         ...APPELLANT
                (BY SRI SHASHIDHAR BELAGUMBA, ADVOCATE FOR
                    SMT. S THEJASHWINI, ADVOCATE)

                AND:

                SRI M. SATHYPRIYANANDA,
                OWNER OF ANNAPOORNESHWARI TRADERS,
                MERCHANT OF TAILS AND PAINTS,
                OLD M.C ROAD, MANDYA CITY- 571 401.

                RESIDENTIAL ADDRESS:

Digitally       M.SATHYPRIYANANDA,
signed by
SANDHYA S       CHAMMUNDESHWARI NAGAR,
Location:       5TH CROSS, 'MASTHAMMA NILAYA',
High Court of   NO. 1942, MANDYA CITY,
Karnataka
                MANDYA - 571 401.
                                                           ...RESPONDENT
                (BY SRI T P SATISHCHANDRA, ADVOCATE)

                     THIS CRL.A IS FILED U/S. 378(4) CR.P.C BY THE ADV.,
                FOR THE APPELLANT PRAYING THAT THIS HON'BLE COURT MAY
                BE PLEASED TO SET ASIDE THE ORDER DATED 27.8.12
                PASSED BY THE JMFC, MANDYA IN C.C.NO.1042/2008 -
                ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
                P/U/S 138 OF N.I. ACT.
                               -2-
                                             NC: 2023:KHC:44356
                                       CRL.A No. 137 of 2013




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

                          JUDGMENT

Appellant's counsel present.

Steps are not taken to bring the LRs of deceased

Appellant. Hence, the appeal is dismissed.

Sd/-

JUDGE

tsn*