Sri P M Raju vs Smt Govindamma
2023 Latest Caselaw 8767 Kant

Karnataka High Court

Sri P M Raju vs Smt Govindamma on 28 November, 2023

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                          -1-
                                                       NC: 2023:KHC:43006
                                                    CRL.A No. 368 of 2020




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 28TH DAY OF NOVEMBER, 2023

                                       BEFORE
                  THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                          CRIMINAL APPEAL NO. 368 OF 2020
               BETWEEN:

               SRI. P.M. RAJU,
               S/O LATE SRI. PAPAIAH,
               AGED ABOUT 64 YEARS,
               R/AT NO.621, 14TH MAIN,
               GOKULA 1ST STAGE, 1ST PHASE,
               M.S. RAMAIAH MAIN ROAD,
               BANGALORE-560 054.
                                                             ...APPELLANT
               (BY SRI. H.V. SHIVAKUMAR, ADVOCATE(ABSENT))
               AND:

               SMT. GOVINDAMMA,
               W/O SRI.G. SRINIVAS,
               AGED ABOUT 62 YEARS,
               R/A NO.33, 1ST FLOOR,
               15TH 'A' CROSS,
Digitally      MUTHYALAMMA NAGAR,
signed by      JALAHALLI POST,
SOWMYA D       BENGALURU-560 054.
Location:                                                  ...RESPONDENT
High Court
               (BY SRI. SHARANESH .S.V, ADVOCATE)
of Karnataka
                    THIS CRL.A IS FILED U/S 378(4) CR.P.C PRAYING TO SET
               ASIDE THE JUDGMENT AND ORDER DATED 27.01.2020 PASSED
               BY   THE    C/C    XII   ADDL.C.M.M.,     BENGLAURU    IN
               C.C.NO.1187/2018 - ACQUITTING THE RESPONDENT/ACCUSED
               FOR THE OFFENCE P/U/S 138 OF N.I. ACT.
                               -2-
                                              NC: 2023:KHC:43006
                                           CRL.A No. 368 of 2020




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

                          JUDGMENT

There is no representation on behalf of the appellant

even when the matter is called out for the third time.

The appeal is filed against the judgment of acquittal.

It appears that the appellant is not interested in

prosecuting the appeal.

Considering these facts and circumstances, the

appeal stands dismissed for non prosecution.

Sd/-

JUDGE

SS