Dr. B. M. Krishna Reddy vs Sri. N. Sudhakara Reddy
2023 Latest Caselaw 1253 Kant

                                                -1-
                                                        CRL.A No. 614 of 2018




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 9TH DAY OF FEBRUARY, 2023

                                             BEFORE
                                THE HON'BLE MR JUSTICE P.N.DESAI
                                 CRIMINAL APPEAL NO. 614 OF 2018
                      BETWEEN:

                         DR. B. M. KRISHNA REDDY
                         S/O. LATE MUNISWAMY REDDY,
                         AGED ABOUT 70 YEARS,
                         BYAGADADENAHALLI VILLAGE AND POST,
                         KASABA HOBLI, ANEKAL TALUK,
                         BENGALURU DISTRICT,
                         PIN CODE-562 106.
                                                                 ...APPELLANT
Digitally signed by
NAGARATHNA M
Location: HIGH        (BY SRI. B ANAND - ADVOCATE)
COURT OF
KARNATAKA
                      AND:

                         SRI. N. SUDHAKARA REDDY
                         S/O. P. NANJA REDDY,
                         AGED ABOUT 33 YEARS,
                         R/AT BYAGADADENAHALLI VILLAGE AND POST,
                         KASABA HOBLI, ANEKAL TALUK,
                         BENGALURU DISTRICT,
                         PIN CODE-562 106.
                                                             ...RESPONDENT

                      (BY SRI. P. PRASANNA KUMAR - ADVOCATE)

                           THIS CRL.A. IS FILED U/S.378(4) CR.P.C PRAYING TO
                      SET ASIDE THE ORDER OF ACQUITTAL DATED 09.10.2017,
                      PASSED BY THE III-ADDITIONAL DISTRICT AND SESSIONS
                      JUDGE, BANGALORE RURAL DISTRICT, SITTING AT ANEKAL, IN
                      CRL.A.NO.5017/2015.

                           THIS CRIMINAL APPEAL, COMING ON FOR ORDERS, THIS
                      DAY, THE COURT DELIVERED THE FOLLOWING:
                              -2-
                                      CRL.A No. 614 of 2018




                        JUDGMENT

It is seen that there is no representation for the

appellant for nearly more than a year in spite of posting

the matter finally and also as a last chance. Today also,

there is no representation for the appellant.

2. Hence, the appeal is dismissed as the appellant is

not interested in prosecuting the case.

Sd/-

JUDGE

KS