Smt. N Gowramma vs Sri K Ravishankar
2023 Latest Caselaw 6923 Kant

                                       -1-
                                                     NC: 2023:KHC:35709
                                                  CRL.A No. 924 of 2018




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                   DATED THIS THE 3RD DAY OF OCTOBER, 2023
                                     BEFORE
                      THE HON'BLE MR. JUSTICE S RACHAIAH
                      CRIMINAL APPEAL NO. 924 OF 2018 (A)
              BETWEEN:
                 SMT. N GOWRAMMA
                 W/O LATE LAKSHMANA
                 AGED ABOUT 50 YEARS
                 OCCUPATION: HOUSE WIFE
                 R/AT CHANNASANDRA VILLAGE
Digitally
signed by N      KADUGODI POST, BIDARAHALLI HOBLI
UMA              BANGALORE - 67.
Location:
HIGH
COURT OF                                                   ...APPELLANT
KARNATAKA
              (BY SRI. M D BASAVANNA, ADVOCATE)

              AND:
                 SRI K RAVISHANKAR
                 S/O R.KANNAPPA
                 OCCUPATION: BUSINESS
                 R/AT NO.2, 2ND MAIN
                 NEW RAMAIAH BUILDING
                 UDAYANAGARA
                 DOORAVANI NAGARA POST
                 BANGALORE - 16.

                                                         ...RESPONDENT
              (BY SRI. P MAHESHA, ADVOCATE) (PRESENT)

                   THIS CRL.A. IS FILED U/S.378(4) CR.P.C PRAYING TO
              SET ASIDE THE JUDGMENT DATED 03.10.2016 PASSED BY THE
              ADDITIONAL CHIEF JUDICIAL MAGISTRATE AT BANGALORE, IN
              C.C.NO.1355/2012 AND ETC.,

                  THIS APPEAL, COMING ON FOR HEARING, THIS DAY, THE
              COURT DELIVERED THE FOLLOWING:
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                                                    NC: 2023:KHC:35709
                                                 CRL.A No. 924 of 2018




                              JUDGMENT

1. Case called out.

2. Learned counsel for the appellant remained absent.

Learned counsel for the respondent present.

3. It appears that the learned counsel for the appellant is

not interested to proceed with the case. Therefore,

the criminal appeal stands dismissed for non

prosecution.

Sd/-

JUDGE

UN