K R Rajanna vs N Gopi
2023 Latest Caselaw 8958 Kant

Karnataka High Court

K R Rajanna vs N Gopi on 29 November, 2023

                                           -1-
                                                      NC: 2023:KHC:43078
                                                   CRL.A No. 100 of 2013




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 29TH DAY OF NOVEMBER, 2023

                                       BEFORE
                       THE HON'BLE MR JUSTICE G BASAVARAJA
                           CRIMINAL APPEAL NO. 100 OF 2013
                BETWEEN:

                K.R.RAJANNA,
                S/O LATE RAMEGOWDA,
                AGED ABOUT 58 YEARS,
                R/A NO.18/26, 6TH CROSS ROAD,
                GANESHA BLOCK,
                NANDINI LAYOUT POST,
                BANGALORE-560 096.
                                                            ...APPELLANT
                (BY SMT. P.V.KALPANA, ADVOCATE [ABSENT])

                AND:

                N.GOPI,
                S/O B. VARADARAJU NAIDU,
                AGED ABOUT 48 YEARS,
                NO.106, 2ND MAIN ROAD,
Digitally
signed by       III CROSS, L.C.RAMANNA
SANDHYA S
                LAYOUT, LAGGERE,
Location:
High Court of   BANGALORE-560 058.
Karnataka
                                                        ...RESPONDENT
                (BY SRI. SHANKARA NAIK, ADVOCATE [ABSENT])

                     THIS CRL.A. FILED U/S 378(4) CR.P.C PRAYING TO SET
                ASIDE THE JUDGMENT OF ACQUITTAL DATED 16.11.2012
                PASSED BY THE XXI ADDL. SMALL CAUSES JUDGE & XIX ADDL.
                CHIEF METROPOLITAN MAGISTRATE, BANGALORE CITY IN
                C.C.NO.25955/2007        -        ACQUITTING        THE
                RESPONDENT/ACCUSED FOR THE OFFENCE PUNISHABLE
                UNDER SECTION 138 OF N.I. ACT.

                    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                COURT DELIVERED THE FOLLOWING:
                                -2-
                                             NC: 2023:KHC:43078
                                          CRL.A No. 100 of 2013




                            JUDGMENT

None present.

2. Steps not taken to bring the legal

representatives of deceased appellant on record.

Hence, the appeal stands dismissed.

Sd/-

JUDGE

PGG