Sri. Manjunath Reddy. G. S vs Smt. V. Gowri
2023 Latest Caselaw 8146 Kant

Karnataka High Court

Sri. Manjunath Reddy. G. S vs Smt. V. Gowri on 22 November, 2023

                                           -1-
                                                       NC: 2023:KHC:42009
                                                   CRL.A No. 1440 of 2019




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 22ND DAY OF NOVEMBER, 2023

                                        BEFORE
                       THE HON'BLE MR JUSTICE G BASAVARAJA
                         CRIMINAL APPEAL NO. 1440 OF 2019
                BETWEEN:

                SRI. MANJUNATH REDDY G.S.,
                S/O SUBBAREDDY,
                AGED ABOUT 34 YEARS,
                R/AT NO.74, GUNJUR,
                BENGALURU EAST TALUK,
                BENGALURU - 560 087.
                                                             ...APPELLANT
                (BY SRI. N.M. HANDRAL, ADVOCATE [ABSENT])

                AND:

                SMT. V. GOWRI,
                W/O VENKATESH,
                AGED ABOUT 31 YEARS,
                R/AT VINAYAKANAGARE,
                BEHIND SPIRIT ZONE, GUNJUR,
Digitally       BENGALURU EAST TALUK,
signed by       BENGALURU - 560 087.
SANDHYA S
Location:                                                   ...RESPONDENT
High Court of   (RESPONDENT SERVED AND UNREPRESENTED)
Karnataka

                      THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
                SET ASIDE THE IMPUGNED JUDGMENT DATED 19.06.2019,
                PASSED BY II ADDITIONAL CHIEF JUDICIAL MAGISTRATE
                BANGALORE       RURAL      DISTRICT,    BANGALORE      IN
                C.C.NO.3816/2018, ACQUITTING THE RESPONDENT/ACCUSED
                FOR THE OFFENCE PUNISHABLE UNDER SECTION 138 OF THE
                N.I.ACT.

                    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                COURT DELIVERED THE FOLLOWING:
                             -2-
                                          NC: 2023:KHC:42009
                                      CRL.A No. 1440 of 2019




                         JUDGMENT

Case called out. None present.

2. Steps not taken to bring the legal

representatives of deceased appellant on record.

Hence, the appeal is dismissed.

In view of dismissal of main appeal, all pending

applications stand disposed of.

Sd/-

JUDGE

PGG CT: BHK