Sri V R Shivaramakrishnan vs Sri Girish J S
2023 Latest Caselaw 1390 Kant

                                                    -1-
                                                            CRL.A No. 1085 of 2022




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 17TH DAY OF FEBRUARY, 2023

                                                 BEFORE
                                  THE HON'BLE MR JUSTICE P.N.DESAI
                                  CRIMINAL APPEAL NO. 1085 OF 2022
                      BETWEEN:

                      1.    SRI. V. R. SHIVARAMAKRISHNAN,
                            S/O. LATE. RAMASWAMY IYER,
                            AGED ABOUT 84 YEARS,
                            R/AT NO. 753, 8TH CROSS,
                            4TH MAIN, M.C.LAYOUT,
                            VIJAYANAGARA,
                            BENGLAURU - 560 040.

                                                                       ...APPELLANT
                      (BY SRI. RAMESH GOWDA M. K., ADVOCATE (ABSENT)
                           NO REPRESENTATION)

                      AND:

                      1.    SRI. GIRISH J. S.,
                            S/O. LATE. SRINIVASAMURTHY,
                            AGED ABOUT 52 YEARS,
Digitally signed by
NAGARATHNA M                RESIDING AT NO.136/1,
Location: HIGH              SINGH BUILDING,
COURT OF
KARNATAKA                   COCONUT AVENUE ROAD,
                            8TH CROSS, AVENUE ROAD,
                            8TH CROSS DOWN, MALLESHWARAM,
                            BENGALURU - 560 003.

                                                                    ...RESPONDENT

                              THIS CRL.A IS FILED U/S.378(4) CR.P.C PRAYING TO SET
                      ASIDE     THE   JUDGMENT    DATED   09.03.2022   PASSED   IN
                      CRL.A.877/2021 BY THE HONOURABLE LV ADDITIONAL CITY
                      CIVIL    AND    SESSIONS JUDGE, BENGALURU (CCH-56) BY
                              -2-
                                       CRL.A No. 1085 of 2022




ALLOWING THE APPEAL FILED BY THE ACCUSED/RESPONDENT
BY NAME GIRISH J.S., BEING AGGRIEVED BY THE JUDGMENT
AND SENTENCE PASSED BY THE XII ADDITIONAL C.M.M.
BENGLURU IN C.C.NO.7441/2018 DATED 22.10.2021 AND
AWARD COST OF THE PROCEEDINGS.

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

                         JUDGMENT

There is no representation for the appellant.

2. On the previous date, it is made clear that if

compliance is not made, the petition shall be dismissed.

Today there is no representation for the appellant. It

shows that the appellant is not interested in prosecuting

the appeal. Hence, the appeal is dismissed for

non-compliance of office objections.

Sd/-

JUDGE

rv