Tippanna vs The State Of Karnataka
2023 Latest Caselaw 6466 Kant

                                         -1-
                                                NC: 2023:KHC-K:7276
                                                CRL.A No. 200177 of 2018




                            IN THE HIGH COURT OF KARNATAKA
                                  KALABURAGI BENCH

                      DATED THIS THE 12TH DAY OF SEPTEMBER, 2023

                                       BEFORE

                     THE HON'BLE MR. JUSTICE VENKATESH NAIK T.


                          CRIMINAL APPEAL NO.200177/2018


                   BETWEEN:

                      TIPPANNA
                      S/O. LAXUMAN NATIKAR
                      AGE:28 YEARS, OCC:LABOURER
                      R/O. ITGA VILLAGE,
                      TQ.HUMNABAD,
                      DIST. BIDAR.
                                                           ...APPELLANT
                   (BY SRI SHARANABASSAPPA K. BABSHETTY;
                   SMT. RATNA N. SHIVAYOGIMATH, ADVOCATES)
Digitally signed
by SHILPA R        AND:
TENIHALLI
Location: HIGH         THE STATE OF KARNATAKA
COURT OF
KARNATAKA              THROUGH THE CHITAGUPPA POLICE STATION,
                       REPRESENTED BY
                       THE ADDL. STATE PUBLIC PROSECUTOR,
                       HIGH COURT OF KARNATAKA,
                       AT KALABURAGI BENCH.
                                                       ...RESPONDENT
                   (BY SRI J. SHAHABUDDIN, HCGP)
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                                    NC: 2023:KHC-K:7276
                                    CRL.A No. 200177 of 2018




     THIS CRIMINAL APPEAL IS FILED UNDER SECTION
374(2)    OF   CR.P.C.,   PRAYING    TO   SET   ASIDE   THE
JUDGMENT AND SENTENCE DATED: 8-11.09.2017 PASSED
BY THE II ADDL. DISTRICT AND SESSIONS JUDGE AT
BIDAR SITTING AT HUMNABAD, IN SESSIONS CASE
NO.215/2015 AND ACQUIT THE APPELLANT IN THE SAID
CASE.


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



                          JUDGMENT

1. Learned counsel for the appellant has filed

memo stating that since the appellant has already served

07 [seven] years of imprisonment and released on

07.02.2023 the prayer made in the appeal has become

infructuous, hence, he prayed for dismissal of the appeal.

2. Learned High Court Government Pleader for

respondent-State submits no objections.

NC: 2023:KHC-K:7276 CRL.A No. 200177 of 2018

3. In view of the memo filed by the learned

counsel for appellant and the letter furnished by the

learned High Court Government Pleader, the appeal is

disposed of as having become infructuous.

Sd/-

JUDGE

SBS