The State Of Karnataka vs Sri Pradeepa
2023 Latest Caselaw 2576 Kant

                                                   -1-
                                                             CRL.A No. 663 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 24TH DAY OF MAY, 2023

                                               PRESENT
                    THE HON'BLE MR JUSTICE SREENIVAS HARISH KUMAR
                                                  AND
                             THE HON'BLE MR JUSTICE G BASAVARAJA
                                CRIMINAL APPEAL NO. 663 OF 2023


                   Between:

                   The State of Karnataka
                   By Tumakuru Rural Police Station,
                   Represented by State Public Prosecutor,
                   O/o. High Court Building,
                   Bengaluru-560001.
                                                                        ...Appellant
                   (By Sri K.S.Abhijith, HCGP)

                   And:

Digitally signed   1.    Sri Pradeepa
by SRIDEVI S             S/o. Mallikarjunaiah,
Location: HIGH           Aged about 40 years,
COURT OF
KARNATAKA                Resident at Siddagiri Nagara,
                         Yellapura Village, Kasaba Hobli
                         Tumakuru-572101

                   2.    Sri Sathisha
                         S/o. Prabhanna,
                         Aged about 40 years,
                         R/at No.Goodshed Colony,
                         Shanthi Nagara,
                         Tumakuru-572101.
                                                                     ...Respondents
                               -2-
                                        CRL.A No. 663 of 2023




      This Criminal Appeal filed u/s 378(1) and (3) Cr.P.C.,
praying to a) grant leave to file an appeal against the judgment
and order of acquittal dated 11.04.2022 passed by the I
Additional District and Sessions Judge, Tumakuru in
S.C.No.02/2019 acquitting the respondent - accused no.1 and 2
for the offence p/u/s 120B, 341, 504, 506, 307 r/w 34 of IPC.

     This Criminal Appeal coming on for orders, this day,
Sreenivas Harish Kumar J., made the following:

                           ORDER

Learned Government Pleader submits that he wants

to withdraw this appeal as one more appeal has been filed

against the same judgment. His submission is placed on

record. Appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

SD