Sri B Krishnappa S/O Sri Boraiah vs Srimathi Manjushree W/O ...
2023 Latest Caselaw 1511 Kant

                                                   -1-
                                                            CRL.A No. 670 of 2012




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 22ND DAY OF FEBRUARY, 2023

                                                 BEFORE
                                  THE HON'BLE MR JUSTICE P.N.DESAI
                                 CRIMINAL APPEAL NO. 670 OF 2012 (A)
                      BETWEEN:

                      SRI B.KRISHNAPPA,
                      S/O SRI BORAIAH,
                      AGED ABOUT 52 YEARS,
                      NO. 28/A, V MAIN,
                      KATHRIGUPPA EAST,
                      BANASHANKARI III STAGE,
                      BANGALORE - 560 085.

                                                                       ...APPELLANT
                      (BY SRI. H.V. KUMARA SWAMY.,ADVOCATE- ABSENT)

                      AND:

                      SRIMATHI MANJUSHREE
                      W/O NINGARAJE GOWDA T.K,
                      NO.71, BHEL LAYOUT,
                      NEAR MARAMMA TEMPLE,
Digitally signed by
NAGARATHNA M          RAJARAJESWARINAGARA,
Location: HIGH
COURT OF              BANGALORE - 560 098.
KARNATAKA
                                                                      ...RESPONDENT
                      (BY SMT. VIDYASRI.P. FOR SRI. PRAKASH T. HEBBAR., ADVOCATE)

                                                  ----

                            THIS CRL.A. IS FILED U/S.378(4) CR.P.C BY THE ADV. FOR
                      THE APPELLANT PRAYING TO SET ASIDE THE JUDGMENT DATED
                      28.03.2012 IN C.C.NO.5463/2009 PASSED BY THE XVI A.C.M.M.,
                      BANGALORE - ACQUITTING THE RESPONDENT/ACCUSED FOR THE
                      OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.ACT.
                                   -2-
                                             CRL.A No. 670 of 2012




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

It is seen that on several dates, learned counsel for the

appellant is absent. On 04.01.2023 also, learned counsel for

the appellant was absent and learned counsel Smt. Vidhyasri.

P. appearing on behalf of Sri. Prakash T. Hebbar, for the

respondent submitted that the matter is likely to be settled and

sought time till 24.01.2023. But till today, there is no

representation for the appellant, which shows that the

appellant is not interested in prosecuting the case.

2. Hence, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE

MN