Sri Cheluvaiah vs Sri M K Swamy @ Boraiah
2023 Latest Caselaw 2705 Kant

                                              -1-
                                                    CRL.A No. 185 of 2012




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 29TH DAY OF MAY, 2023

                                          BEFORE
                            THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO. 185 OF 2012


                BETWEEN:

                SRI. CHELUVAIAH,
                S/O. LATE SRI. SANNAIAH,
                AGED ABOUT 61 YEARS,
                R/AT DODDAGADIGANAHALLI,
                BOOKANAKERE HOBLI,
                K.R.PET TALUK,
                MANDYA DISTRICT.

                                                             ...APPELLANT
                (BY SRI. BHARGAV G., ADVOCATE FOR
                    SRI. C.R. GOPALASWAMY AND ASSOCIATES)

                AND:

Digitally
signed by       1.    SRI. M.K. SWAMY @ BORAIAH,
MADHURI S             AGED ABOUT 29 YEARS,
Location:
High Court of         S/O KALAIAH SC,
Karnataka             DRIVER OF TRACTOR.

                2.    SRI. CHELUVARAJU,
                      S/O. SRI. CHELUVAIAH,
                      AGRICULTURIST,
                      MAJOR.

                3.    SMT. BORAMMA,
                      W/O. SRI. CHELUVAIAH,
                      AGED ABOUT 45 YEARS,
                      HOUSE WIFE.
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                                     CRL.A No. 185 of 2012




4.   SRI. CHELUVAIAH,
     S/O. LATE SRI CHELUVAIAH,
     AGRICULTURIST, AGED ABOUT 50 YEARS,
     ALL ARE RESIDENTS OF DODDAGADIGANAHALLI,
     BOOKANAKERE HOBLI, K.R. PET TALUK,
     MANDYA DISTRICT.

                                            ...RESPONDENTS
(BY SRI. D.S. HOSMATH, ADVOCATE FOR R1 TO R4)

      THIS CRL.A. IS FILED U/S.372 CR.P.C PRAYING TO SET
ASIDE THE IMPUGNED JUDGMENT DT.31.10.2011 PASSED BY
THE FTC, SRIRANGAPATNA IN S.C.NO.15/2011-ACQUITTING
THE RESPONDENTS/ACCUSED FOR THE OFFENCE P/U/S 363,
366, 114, 506 R/W SEC. 34 OF IPC AND ETC.,

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

Learned counsel for the appellant has filed a memo

seeking leave of this Court to withdraw the appeal.

2. The aforesaid memo is taken on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

URN