Sri Shashikala vs Smt C Kaliyamma
2023 Latest Caselaw 8551 Kant

Karnataka High Court

Sri Shashikala vs Smt C Kaliyamma on 27 November, 2023

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                           -1-
                                                       NC: 2023:KHC:42765
                                                    CRL.A No. 291 of 2018




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 27TH DAY OF NOVEMBER, 2023

                                         BEFORE
                  THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                           CRIMINAL APPEAL NO. 291 OF 2018
               BETWEEN:

                  SRI. SHASHIKALA,
                  W/O. RAMESH,
                  AGED ABOUT 43 YEARS,
                  R/O. 1ST FLOOR,
                  SUBRAMANYA NIVAS,
                  6TH CROSS,
                  BASAVANAGUDI,
                  SHIMOGGA.
                                                         ...APPELLANT
               (BY SRI. BHARATH KUMAR V., ADVOCATE(ABSENT))

               AND:

                  SMT. C. KALIYAMMA,
                  W/O. VIJAYA KUMAR,
Digitally         AGED ABOUT 42 YEARS,
signed by         C/O. NANJUNDAPPA-M.C. PARVATHAMMA,
SOWMYA D          10TH MAIN ROAD,M.I.G, 376,
Location:         6TH CROSS,
High Court        HUDCO, KALAHALLI,
of Karnataka
                  SHIMOGGA.
                                                         ...RESPONDENT
               (RESPONDENT SERVED)

                      THIS CRL.A. IS FILED UNDER SECTION 378(4) OF CR.P.C
               PRAYING TO SET ASIDE THE JUDGMENT DATED 18.12.2017
               PASSED BY THE IV ADDITIONAL CIVIL JUDGE AND JMFC,
                                    -2-
                                                 NC: 2023:KHC:42765
                                              CRL.A No. 291 of 2018




SHIVAMOGGA         IN     C.C.NO.        1893/2012   (ANNEXURE-A)-
ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
P/U/S 138 ON N.I ACT.

      THIS APPEAL, COMING ON FOR FINAL HEARING, THIS

DAY, THE COURT DELIVERED THE FOLLOWING:

                             JUDGMENT

Learned counsel for the appellant is absent.

2. The records disclose that all along there is no

representation on behalf of the learned counsel for

appellant. It appears that appellant is not interested in

prosecuting the matter. Hence, the appeal stands

dismissed for non-prosecution.

Sd/-

JUDGE

RAK