Nagaraja K N vs State By Alur Police
2023 Latest Caselaw 4949 Kant

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                                                  NC: 2023:KHC:26116
                                                  CRL.A No. 1606 of 2017




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 27TH DAY OF JULY, 2023

                                       BEFORE
                       THE HON'BLE MR JUSTICE K.NATARAJAN
                        CRIMINAL APPEAL NO. 1606 OF 2017

               BETWEEN:

               NAGARAJA K.N.,
               S/O NANJAIAH,
               AGED ABOUT 28 YEARS,
               R/O KADLURU VILLAGE,
               K. HOSAKOTE HOBLI,
               ALUR TALUK,
               HASSAN DISTRICT - 573 213.
                                                            ...APPELLANT
               (BY SRI. S.G. RAJENDRA REDDY, ADVOCATE)

               AND:

               STATE BY ALUR POLICE,
               REPRESENTED BY
               STATE PUBLIC PROSECUTOR,
Digitally      HIGH COURT OF KARNATAKA,
signed by C    BANGALORE - 560 001.
SOWMYA                                                   ... RESPONDENT
Location:      (BY SRI. S. VISHWA MURTHY, HCGP)
High Court
of Karnataka
                    THIS CRL.A. IS FILED UNDER SECTION 374(2) OF CR.P.C
               PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT AND
               ORDER DATED 24.08.2017 PASSED BY THE ADDITIONAL
               DISTRICT AND SESSIONS AND SPECIAL JUDGE, HASSAN IN
               SPL.C.NO.69/2013 - CONVICTING THE APPELLANT/ACCUSED
               FOR THE OFFENCE P/U/S 448, 376 AND 506 OF IPC AND SEC.
               4 AND 6 OF POCSO ACT AND ETC.,

                   THIS APPEAL, COMING ON FOR HEARING, THIS DAY, THE
               COURT DELIVERED THE FOLLOWING:
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                                         NC: 2023:KHC:26116
                                          CRL.A No. 1606 of 2017




                              JUDGMENT

Learned counsel for the appellant submits that the

appellant has undergone sentence and has already been

released from the jail on 12.08.2022.

2. Learned HCGP also submits the report of the Jail

Authority, Mysore, where the appellant has undergone the

sentence and has already been released from the jail on

12.08.2022 itself. The appellant has already paid the fine

amount imposed by the Court.

3. The report and submission of the learned counsel

for the appellant and learned HCGP are taken on record.

In view of the submission made by both the learned

counsel, the appeal is dismissed as having become

infructuous.

Sd/-

JUDGE

SMC

CT: ABS