Sri. C K Narayanaswamy vs Sri. T Murthy
2024 Latest Caselaw 10489 Kant

Karnataka High Court

Sri. C K Narayanaswamy vs Sri. T Murthy on 16 April, 2024

                                        -1-
                                                   CRL.A No. 1462 of 2023
                                                       NC: 2024:KHC:15099




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 16TH DAY OF APRIL, 2024

                                      BEFORE
                        THE HON'BLE MS JUSTICE J.M.KHAZI
                       CRIMINAL APPEAL NO. 1462 OF 2023
              BETWEEN:

              SRI. C.K.NARAYANASWAMY,
              S/O SRI. KRISHNAPPA,
              AGED ABOUT 55 YEARS,
              R/AT NO.43, 1ST A CROSS
              NEERU BHAVI KEMPANNA LAYOUT,
              HEBBAL, BENGALURU NORTH,
              BENGALURU - 560 024.
                                                             ...APPELLANT
              (BY SRI. RAGHAVENDRA REDDY K V, ADVOCATE - ABSENT)

              AND:

                 SRI. T.MURTHY,
                 S/O. T.THIRUMALAPPA,
                 AGED ABOUT 52 YEARS,
                 R/AT NO. 995/B, BSK I STAGE,
                  TH
Digitally signed 4 CROSS, KATTRIGUPPE MAIN ROAD,
by REKHA R       ASHOK NAGAR, NEAR RAMA TEMPLE,
Location: High BENGALURU SOUTH,
Court of         BENGALURU - 560 050.
Karnataka
              ALSO RESIDING AT:
              SRI. T.MURTHY,
              WARD BOY/BARBAR,
              KIMS HOSPITAL AND RESEARCH CENTRE,
              K.R.ROAD, V.V.PURAM,
              BENGALURU - 560 004.
                                                           ...RESPONDENT
                   THIS CRL.A IS FILED UNDER SECTION 378(4) OF CR.P.C.
              PRAYING TO SET ASIDE THE IMPUGNED ORDER OF ACQUITTAL
              DATED 16.09.2022 AND CONVICT THE ACCUSED FOR THE
                               -2-
                                      CRL.A No. 1462 of 2023
                                           NC: 2024:KHC:15099




OFFENCES PUNISHABLE UNDER SECTION 138 OF N.I. ACT AND
GROUNDS OF JUSTICE AND EQUITY.

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

                         JUDGMENT

Despite order dated 04.04.2024 and giving a week's

time as a last chance, office objections have not complied

with.

2. Hence, appeal is dismissed for default.

Sd/-

JUDGE

CR