Devaraja vs M. Lakshmana
2024 Latest Caselaw 10005 Kant

Karnataka High Court

Devaraja vs M. Lakshmana on 5 April, 2024

                                               -1-
                                                       NC: 2024:KHC:14232-DB
                                                        CRL.A No.1476/2017



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 5TH DAY OF APRIL, 2024
                                             PRESENT
                          THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                                               AND
                     THE HON'BLE MR JUSTICE T.G. SHIVASHANKARE GOWDA
                            CRIMINAL APPEAL NO.1476/2017 (A)
                BETWEEN:

                DEVARAJA
                S/O THIPPERUDRAPPA
                AGED ABOUT 30 YEARS
                R/O DODDAGHATTA VILLAGE
                HOSADURGA TALUK
                CHITRADURGA DISTRICT-577 527                     ...APPELLANT

                (BY SRI. SATISH R GIRJI., ADVOCATE)
                AND:

                1.     M. LAKSHMANA
                       S/O YOGIMANJAPPA
                       AGED ABOUT 62 YEARS
                2.     R KIRAN
                       S/O RANGAPPA
                       AGED ABOUT 21 YEARS
Digitally
signed by K S   3.     R THIPPAIAH
RENUKAMBA
Location:              S/O LATE K RAMAPPA
High Court of          AGED ABOUT 55 YEARS
Karnataka
                4.     JAYAPPA
                       S/O RAMAPPA
                       AGED ABOUT 47 YEARS
                5.     KOTAPPA
                       S/O BELURAPPA
                       AGED ABOUT 76 YEARS

                6.     HUCHHAPPA
                       S/O RANGAPPA
                       AGED ABOUT 57 YEARS
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                                  CRL.A No.1476/2017



7.   RANGAPPA @ RANGASWAMY
     S/O PAKEERAPPA
     AGED ABOUT 33 YEARS

8.   M. HANUMANTHAPPA
     S/O YOGI MANJAPPA
     AGED ABOUT 47 YEARS

9.   CHANDRAPPA
     S/O YOGIMANJAPPA
     AGED ABOUT 57 YEARS

10. RAMACHANDRAPPA
    S/O YOGIMANJAPPA
    AGED ABOUT 37 YEARS

11. R PARAMESHA
    S/O RANGAPPA
    AGED ABOUT 22 YEARS

12. D CHANDRASHEKAR
    S/O DODDAPPA
    AGED ABOUT 32 YEARS
13. S MALLESHA
    S/O SEETHARAMAPPA
    AGED ABOUT 30 YEARS
14. SHANMUKHA
    S/O LAKSHMANA
    AGED ABOUT 30 YEARS
15. SHANKARAPPA
    S/O JAYAPPA
    AGED ABOUT 32 YEARS

16. NAGARAJA
    S/O JAYAPPA
    AGED ABOUT 30 YEARS

17. K GURUMURTHY
    S/O KOTAPPA,
    AGED ABOUT 47 YEARS

18. EKANTHAPPA
    S/O DASAPPA
    AGED ABOUT 42 YEARS
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                                    NC: 2024:KHC:14232-DB
                                      CRL.A No.1476/2017



19. KIRADI RAMACHANDRAPPA
    S/O RAMAPPA
    AGED ABOUT 54 YEARS

20. N LAKSHMANA
    S/O BUVADI NAGAPPA
    AGED ABOUT 50 YEARS

21. MUKAHANUMANTHAPPA
    S/O KASTURAPPA
    AGED ABOUT 72 YEARS

22. R KUMARAPPA
    S/O KARALAKKAVARA RAMAPPA
    AGED ABOUT 47 YEARS

23. R CHANDRAPPA
    S/O BUDDAJJARA RANGAPPA
    AGED ABOUT 37 YEARS

24. VENKATESHA
    S/O GAVIYAJJARA DASAPPA
    AGED ABOUT 34 YEARS

    AL ARE RESIDING AT DODDAGHATTA VILLAGE
    HOSADURGA TALUK-577527
    CHITRADURGA DISTRICT

25. STATE OF KARNATAKA
    BY HOSADURGA POLICE
    REPRESENTED BY S.P.P
    HIGH COURT BUILDING,
    BANGALORE-560001
                                             ...RESPONDENTS
(BY SMT. DEEKSHA N. AMRUTHESH, ADVOCATE. FOR R.1 TO 6 AND
R8 TO 24:
    SMT. OWMYA.R, HCGP FOR R25.)

      THIS CRIMINAL APPEAL FILED U/S.372 CR.P.C PRAYING TO
SET ASIDE THE JUDGMENT DATED 07.04.2017 PASSED BY THE II
ADDITIONAL DISTRICT AND SESSIONS JUDGE, CHITRADURGA IN
S.C.NO.133/201 AND CONVICT AND ENTECE THE ACCUSED FOR THE
OFFENCES PUNIHABLE UNDER SECTIONS 114, 143, 147, 148, 307,
323, 324, 354A, 504, 506 READ WTH 149 PC.
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                                       NC: 2024:KHC:14232-DB
                                        CRL.A No.1476/2017



     THIS APPEAL, COMING ON FOR ORDERS,           THIS   DAY,
K.S.MUDAGAL J., DELIVERED THE FOLLOWING:


                            JUDGMENT

Registry has placed the vakalat filed by Ms. Deeksha,

learned counsel for respondents No.1 to 6 and 8 to 24. The

same is taken on record.

Learned Counsel for the appellant submits memo seeking

withdrawal of the appeal.

Appellant is also present before the Court. He submits

that he wants to withdraw the appeal. Recording the same, the

appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

PA