Sri K N Lokesh vs Sri Thimmadas
2023 Latest Caselaw 4026 Kant

                                          -1-
                                                CRL.A No. 886 of 2018
                                                     NC: 2023:KHC:23173




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 5TH DAY OF JULY, 2023

                                       BEFORE
                       THE HON'BLE MS JUSTICE J.M.KHAZI
                       CRIMINAL APPEAL NO.886 OF 2018
              BETWEEN:

                  SRI. K N LOKESH
                  S/O NANJUNDAPPA
                  AGE 47 YEARS,
                  RESIDING AT NO.14,
                  1ST FLOOR, S.R.R.BUILDING,
                  9TH CROSS, BENGALURU - 560 002.
                                                            ...APPELLANT
              (BY SRI. N SURESHA, ADVOCATE - ABSENT)

              AND:

                  SRI THIMMADAS
                  S/O ERAPPA
                  AGE 53 YEARS,
                  R/AT T.NO.26/08,
                  QAW ASSEMBLY
Digitally signed  HMT WF-4,
by REKHA R
                  TUMKUR - 572 102.
Location: High
Court of                                                  ...RESPONDENT
Karnataka        (BY SRI. MANJUNATH B.R, ADVOCATE)

                   THIS CRIMINAL APPEAL IS FILED UNDER SECTION
              378(4) OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
              07.02.2018 IN CRIMINAL APPEAL NO.548/2016, PASSED BY
              THE LXIV ADDITIONAL CIVIL AND SESSIONS JUDGE,
              BENGALURU SETTING ASIDE THE JUDGMENT AND SENTENCE
              PASSED    BY    THE   XXI   A.C.M.M.,  BENGALURU   IN
              C.C.NO.43591/2010 DATED 01.04.2016, BY ALLOWING THIS
              APPEAL IN THE INTEREST OF JUSTICE.
                               -2-
                                     CRL.A No. 886 of 2018
                                          NC: 2023:KHC:23173




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

                           JUDGMENT

No representation for appellant.

No representation for appellant even in the afternoon

session.

Learned counsel for respondent is present through

video conferencing.

On 15.06.2023, as a last chance the matter was listed

for today, with a condition that if the appellant fails to

proceed with the matter, necessary orders would be passed

for dismissal of appeal.

Hence, I.A.No.1/2018 and I.A.No.2/2018 are rejected.

Consequently, appeal is dismissed.

Sd/-

JUDGE

RR