Sri Sanmathi vs Sri Puttaswamy @ Puttaswamappa
2024 Latest Caselaw 19297 Kant

Karnataka High Court

Sri Sanmathi vs Sri Puttaswamy @ Puttaswamappa on 1 August, 2024

                                               -1-
                                                           NC: 2024:KHC:30461
                                                       CRL.A No. 1304 of 2021




                        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. 1304 OF 2021 (A)
                   BETWEEN:

                   1.    SRI SANMATHI
                         S/O MAHADEVAPPA
                         AGED ABOUT 31 YARS,
                         R/O ADAHALLY VILLAGE,
                         CHAKKUR POST,
                         H.D.KOTE TALUK,
                         MYSURU DISTRICT - 571 114
                                                                 ...APPELLANT
                   (BY SRI. SUDHARSHAN L., ADVOCATE)

                   AND:

                   1.    SRI PUTTASWAMY @ PUTTASWAMAPPA
                         S/O LATE MUDDEGOWDA
                         AGED ABOUT 71 YEARS,

                   2.    SRI.SIDDARAMU
Digitally signed
by SWAPNA V              S/O PUTTASWAMY
Location: high           AGED 42 YEARS,
court of
karnataka                BOTH ARE R/AT ADAHALLY VILLAGE,
                         CHAKKUR POST,
                         H.D.KOTE TALUK,
                         MYSURU DISTRICT - 571 114
                                                              ...RESPONDENTS

                        THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   378(4) OF CR.P.C. PRAYING TO SET ASIDE THE JUDGMENT
                   DATED 07.01.2021 PASSED BY THE VIII ADDITIONAL
                   DISTRICT AND SESSIONS JUDGE, MYSURU SITTING AT
                   HUNSUR    IN   CRL.A.NO.240/2015     -ACQUITTING    THE
                   RESPONDENT/ACCUSED FOR OFFENCES PUNISHABLE UNDER
                   SECTIONS 323, 326, 506 READ WITH SECTION 34 OF IPC.
                               -2-
                                         NC: 2024:KHC:30461
                                    CRL.A No. 1304 of 2021




    THIS APPEAL, COMING ON FOR ADMISSION, 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