Sri Syed Ali vs State Of Karnataka
2023 Latest Caselaw 2467 Kant

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                                                              CRL.A No. 1838/2019




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 22ND DAY OF MAY, 2023
                                             PRESENT
                         THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                                                AND
                  THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                              CRIMINAL APPEAL NO.1838/2019
                BETWEEN:

                SRI SYED ALI
                S/O NANNESAB
                AGED ABOUT 47 YEARS
                LABOURER
                R/O CHIKKAJAMBURU VILLAGE,
                SHIKARIPURA TLAUK
                SHIVAMOGGA                                              ...APPELLANT

                (BY SRI. SYED MANSOOR AHMED.,ADVOCATE (ABSENT))

                AND:

                STATE OF KARNATAKA
                BY SHIRALAKOPPA POLICE STATION
                REP BY STATE PUBLIC PROSECUTOR
                HIGH COURT OF KARNATAKA
Digitally
signed by K S   BANGALORE 560001                                    ...RESPONDENT
RENUKAMBA
                (BY SMT. RASHMI JADHAV.,HCGP)
Location:
High Court of
Karnataka              THIS CRIMINAL APPEAL IS FILED UNDER SECTION 374(2)
                CR.P.C PRAYING TO SET ASIDE THE JUDGMENT AND SENTENCE
                DATED 04.01.2016 PASSED BY THE III ADDITIONAL SESSIONS
                JUDGE,   SHIVAMOGGA     IN   S.C.NO.35/2015,      CONVICTING      THE
                APPELLANT/ACCUSED      FOR   THE    OFFENCE    PUNISHABLE       UNDER
                SECTION 302 OF IPC.

                       THIS   APPEAL   COMING      ON   FOR    ORDERS    THIS    DAY,
                K.S.MUDAGAL J., DELIVERED THE FOLLOWING:
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                                         CRL.A No. 1838/2019




                          JUDGMENT

No representation for the appellant.

Recording the memo of the appellant for withdrawal of

the appeal, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

PKN