Sri C D Thimmaiah vs Sri K G Chandrashekar
2023 Latest Caselaw 4285 Kant

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                                                   CRL.A No. 2257 of 2018
                                                       NC: 2023:KHC:23970




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 11TH DAY OF JULY, 2023

                                          BEFORE
                            THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO.2257 OF 2018
                   BETWEEN:

                      SRI C D THIMMAIAH
                      S/O LATE DEVAIAH
                      AGED 55 YEARS,
                      R/O KIRGOOR VILLAGE AND POST,
                      PONNAMPET NAD, VIRJPET TALUK,
                      S.KODAGU-577 022.
                                                              ...APPELLANT
                   (BY SRI. C.D.THIMMAIAH, ADVOCATE)

                   AND:

                      SRI K G CHANDRASHEKAR
                      S/O GURU MALLAPPA (BELLAPPA)
                      AGED 50 YEARS,
Digitally signed
by REKHA R            R/AT HANGALAPURA VILLAGE AND POST,
Location: High        GUNDLUPET TALUK,
Court of
Karnataka             CHAMRAJAPET DISTRICT-572 102.
                                                            ...RESPONDENT
                   (BY SRI.MUNIYAPPA, ADVOCATE)

                        THIS CRIMINIAL APPEAL FILED UNDER SECTION 378(4)
                   CODE OF CRIMINAL PROCEDURE PRAYING TO SET ASIDE THE
                   JUDGMENT     OF   ACQUITTAL    DATED   02.11.2018  IN
                   C.C.NO.3/2013 PASSED BY THE COURT OF CIVIL JUDGE AND
                   JMFC, PONNAMPET AND CONVICT THE RESPONDENT IN THE
                   INTEREST OF LAW AND JUSTICE.

                       THIS APPEAL, COMING ON FOR ORDERS THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
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                                         CRL.A No. 2257 of 2018
                                               NC: 2023:KHC:23970




                            JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission to retire from the case.

The aforesaid memo is taken on record.

In view of the same, learned counsel for the

appellant is permitted to retire from the case.

It appears that appellant is not interested in

prosecuting the appeal.

Hence, appeal is dismissed for non prosecution.

Sd/-

JUDGE

URN