Smt Sukanya R vs Smt Myrtle Rachel M
2023 Latest Caselaw 3761 Kant

                                         -1-
                                                 CRL.A No. 1320 of 2012
                                                     NC: 2023:KHC:22238




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 27TH DAY OF JUNE, 2023

                                       BEFORE
                         THE HON'BLE MS JUSTICE J.M.KHAZI
                         CRIMINAL APPEAL NO.1320 OF 2012
                BETWEEN:

                   SMT. SUKANYA R
                   WIFE OF D. RAMACHANDRA
                   AGED ABOUT 40 YEARS,
                   RESIDING AT D.NO.MIG-8, 10TH CROSS,
                   SHARADADEVINAGAR,
                   MYSORE
                                                          ...APPELLANT
                (BY SMT. SANDHYA JAMADAGNI, ADVOCATE - ABSENT)

                AND:

                    SMT. MYRTLE RACHEL M,
                    WIFE OF SAMUEL JOHN BENEDICT,
                    WORKING AS TEACHER AT DASANAKOPPALU,
                    RESIDING AT HIG 30, 9TH MAIN,
Digitally           RECREATION CLUB ROAD,
signed by           SHARADADEVINAGAR,
REKHA R
                    MYSORE
Location:
High Court of                                           ...RESPONDENT
Karnataka       (BY SRI. K A CHANDRA SHEKARA, ADVOCATE)

                     THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                378(4) OF CR.P.C PRAYING TO SET ASIDE THE JUDGMENT AND
                ORDER DATED 30.01.2012 PASSED BY THE HON'BLE I ADDL.
                DISRICT & SESSIONS JUDGE, MYSORE IN CRL.A.NO.108/2011
                AND FURTHER CONFIRM AND UPHOLD THE JUDGMENT AND
                ORDER DATED 30.01.2012 PASSED BY THE FIRST ADDITIONAL
                FIRST CIVIL JUDGE (JR. DN.) AND JMFC, MYSORE IN
                C.C.NO.1476 OF 2009 AND PASS AN ORDER OF CONVICTION
                AGAINST THE RESPONDENT / ACCUSED AFTER CHECKING THE
                PROPRIETY VALIDITY, CORRECTNESS AND LEGALITY OF THE
                               -2-
                                         CRL.A No. 1320 of 2012
                                             NC: 2023:KHC:22238




ORDER OF THE FIRST APPELLATE COURT, BY ALLOWING THIS
REVISION AND IN THE BEST INTEREST OF JUSTICE.

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

                         JUDGMENT

No representation for appellant.

However, learned counsel for respondent present.

No representation for appellant even in the afternoon

session.

On 08.06.2023, a conditional order was passed that if

appellant fails to address arguments on the next date of

hearing, necessary orders would be passed for dismissal of

appeal.

It appears appellant is not interested in prosecuting the

appeal.

Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE RR