Sri Umesha vs State Of Karnataka
2023 Latest Caselaw 6789 Kant

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                                                             NC: 2023:KHC:34793
                                                         CRL.A No. 1654 of 2018




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 25TH DAY OF SEPTEMBER, 2023

                                               BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL NO. 1654 OF 2018
                      BETWEEN:

                          SRI UMESHA
                          S/O RAJANNA
                          AGED ABOUT 21 YEARS
                          RESIDENT OF GEDDALAHALLI VILLAGE
                          TUMKUR TALUK
                          TUMKUR DISTRICT - 572 101.
                                                                    ...APPELLANT

                      (BY SRI IQBAL AHAMED KHAN, ADVOCATE)

                      AND:
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI           STATE OF KARNATAKA
Location: HIGH
COURT OF
                          BY TUMKUR RURAL POLICE
KARNATAKA                 TUMKUR - 572 101.

                          REPRESENTED BY
                          STATE PUBLIC PROSECUTOR
                          HIGH COURT OF KARNATAKA
                          BANGALORE - 560 001.
                                                                  ...RESPONDENT

                      (BY SRI RANGASWAMY R, HCGP)

                           THIS CRL.A. IS FILED U/S.374(2) CR.P.C PRAYING TO SET
                      ASIDE THE JUDGMENT OF CONVICTION AND SENTENCE DATED
                      01.09.2018 PASSED BY THE PRINCIPAL SESSIONS JUDGE,
                      TUMAKURU    IN    S.C.No.149/2017    -   CONVICTING    THE
                      APPELLANT/ACCUSED No.1 FOR THE OFFENCE P/U/S 397 OF
                      IPC.
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                                                 NC: 2023:KHC:34793
                                          CRL.A No. 1654 of 2018




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

                           JUDGMENT

Learned counsel for the appellant files a memo. The

memo reads thus;

"The under signed counsel on behalf of the appellant in this case submits that in the above case the appellant was already gave imprisonment of 7 years. Hence, may kindly be pleased to permit to withdraw this appeal in the interest of justice."

In view of the memo, the appeal is dismissed as not

pressed.

Sd/-

JUDGE

GH