Mahadevanayaka @ Maadhu vs The State By Badanavalu
2023 Latest Caselaw 4699 Kant

                                                  -1-
                                                         NC: 2023:KHC:25296
                                                          CRL.A No. 1690 of 2018




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                 DATED THIS THE 20TH DAY OF JULY, 2023

                                                BEFORE
                                 THE HON'BLE MR JUSTICE K.NATARAJAN
                                  CRIMINAL APPEAL NO. 1690 OF 2018
                      BETWEEN:

                      1.   MAHADEVANAYAKA @ MAADHU
                           S/O. PUTTANAYAKA,
                           AGED ABOUT 43 YEARS,
                           R/AT TAYURU VILLAGE,
                           BELIGERE HOBLI,
                           NANJANGUD TALUK,
                           MYSURU - 571 129.
                                                                      ...APPELLANT
                      (BY SRI. V M PRASAD.,ADVOCATE)

                      AND:

                      1.   THE STATE BY BADANAVALU
                           POLICE STATION,
                           AT NANJANGUD - 571 312.

                           REPRESENTED BY STATE PUBLIC PROSECUTOR
                           HIGH COURT OF KARNATAKA
Digitally signed by
                           BENGALURU - 560 001.
VEDAVATHI A K                                                       ...RESPONDENT
Location: High
Court of Karnataka    (BY SRI. S. VISHWA MURTHY, HCGP)

                            THIS CRIMINAL APPEAL IS FILED UNDER SECTION 374(2) OF
                      CR.P.C BY THE SPL.P.P. FOR THE STATE PRAYING THAT THIS
                      HON'BLE COURT MAY BE PLEASED TO SET ASIDE THE JUDGMENT OF
                      CONVICTION DATED 16.08.2018 AND ORDER OF SENTENCE DATED
                      20.08.2018 PASSED BY THE VII ADDITIONAL DISTRICT AND
                      SESSIONS JUDGE, MYSURU IN S.C.NO.403/2014 - CONVICTING THE
                      APPELLANT/ ACCUSED FOR THE OFFENCES PUNISHABLE UNDER
                      SECTIONS 450 AND 376(2)(i) OF IPC.

                           THIS APPEAL, COMING ON FOR FINAL HEARING, THIS DAY,
                      THE COURT DELIVERED THE FOLLOWING:
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                                       NC: 2023:KHC:25296
                                       CRL.A No. 1690 of 2018




                          JUDGMENT

Learned counsel for appellant files memo for withdrawing

the appeal and submits the appellant has sent message

through his wife, that he is not pressing the appeal, as he is

already undergone more than 8 years of imprisonment.

The said submission of the learned counsel for the

appellant is placed on record.

Hence, the appeal is dismissed as not pressed.

Office to send the trial court records to the concerned

court.

Sd/-

JUDGE

AKV