Marlingappa S/O Basavaraj ... vs The State Of Karnataka
2023 Latest Caselaw 1130 Kant

         IN THE HIGH COURT OF KARNATAKA
                KALABURAGI BENCH

       DATED THIS THE 27TH DAY OF JANUARY, 2023

                      PRESENT

  THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

                         AND

THE HON'BLE MR. JUSTICE T.G. SHIVASHANKARE GOWDA

           CRIMINAL APPEAL NO.200083/2021

BETWEEN:

MARLINGAPPA S/O. BASAVARAJ CHIKKABUDUR,
AGE: 34 YEARS, OCC: AGRICULTURE,
BOTH ARE R/O HALGERA, TQ: SHAHAPUR,
DIST: YADGIRI-585 201
                                       ... APPELLANT
(BY SRI CHAITANYA KUMAR C.M., ADVOCATE)

AND:

THE STATE OF KARNATAKA,
THROUGH SHAHAPUR P.S.,
DIST: YADGIRI-585 201
REPRESENTED BY ADDL. SPP
HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
                                      ... RESPONDENTS
(BY SRI GURURAJ V. HASILKAR, HCGP)
                                             W.A.No.200083/2021
                                2




      This Criminal Appeal is filed under Section 374(2) of
Cr.P.C., praying to set aside the order of conviction dated
29.01.2021 passed by the Sessions Judge at Yadgiri in S.C.
No.35/2011 convicting the appellant/accused for the offences
punishable under Sections 498A and 302 of IPC.

       This appeal coming on for Orders, through physical
hearing/video conference, this day SREENIVAS HARISH KUMAR,
J., delivered the following:

                        JUDGMENT

Appellant's counsel has filed a memo stating that the

appellant does not want to proceed further in the matter. It

is submitted by the counsel now that the Government is

likely to grant remising sentence to the appellant and

therefore, appellant wants to withdraw the appeal.

2. The above submission of the counsel is placed on

record. Appeal is accordingly dismissed.

Sd/-

JUDGE

Sd/-

JUDGE SBS*