Sri Prasanna Kumar vs Sri Zaiuddin
2024 Latest Caselaw 19296 Kant

Karnataka High Court

Sri Prasanna Kumar vs Sri Zaiuddin on 1 August, 2024

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                                                       NC: 2024:KHC:30398
                                                   CRL.A No. 1332 of 2020




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 1ST DAY OF AUGUST, 2024

                                         BEFORE
                            THE HON'BLE MRS JUSTICE M G UMA
                          CRIMINAL APPEAL NO. 1332 OF 2020 (A)
                   BETWEEN:

                    SRI PRASANNA KUMAR
                    S/O RAVINDRACHARY
                    AGED ABOUT 34 YEARS
                    R/O 32-2, SUSHANTHANAGARA
                    MUDIGERE, MUDIGERE TALUK
                    CHIKKAMAGALUR DISTRICT - 577 132
                                                             ...APPELLANT

                   (BY SRI. KUMBAR SHIVAPUTRAPPA YAMANAPPA, ADVOCATE)

                   AND:

                    SRI ZAIUDDIN
                    S/O K ABUSALI
                    AGED ABOUT 34 YEARS
                    CEMENT SALES AGENCY
Digitally signed
by SWAPNA V         R/O M G ROAD
Location: high      MUDIGERE TOWN AND POST
court of            MUDIGERE TALUK
karnataka
                    CHIKKAMAGALUR DISTRICT - 577 132      ...RESPONDENT

                        THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   378(4) OF CR.P.C. PRAYING TO SET ASIDE THE IMPUGNED
                   JUDGMENT AND ORDER OF ACQUITTAL PASSED BY THE COURT
                   OF THE LEARNED PRINCIPAL DISTRICT AND SESSIONS JUDGE,
                   CHIKKAMAGALURU IN CRL.A.NO.107/2019 DATED 21.11.2020
                   BY ALLOWING THIS APPEAL CONFIRMING THE JUDGMENT AND
                   ORDER OF SENTENCE PASSED BY THE LEARNED SENIOR CIVIL
                   JUDGE AND JMFC, MUDIGERE IN C.C.NO.496/2017 DATED
                   28.03.2019 - ACQUITTING THE RESPONDENT/ACCUSED FOR
                   THE OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I. ACT.
                              -2-
                                         NC: 2024:KHC:30398
                                    CRL.A No. 1332 of 2020




    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:     HON'BLE MRS JUSTICE M G UMA


                        ORAL JUDGMENT

Learned counsel for the appellant has filed a memo

seeking dismissal of appeal as not pressed.

Memo is taken on record.

Accordingly, appeal is dismissed as not pressed.

Sd/-

JUDGE

RR