Sri. B T Sriram vs Sri B T Raghavendra
2024 Latest Caselaw 19888 Kant

Karnataka High Court

Sri. B T Sriram vs Sri B T Raghavendra on 7 August, 2024

                                              -1-
                                                          NC: 2024:KHC:31498
                                                       CRL.A No. 892 of 2023




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 7TH DAY OF AUGUST, 2024

                                           BEFORE
                             THE HON'BLE MRS JUSTICE M G UMA
                              CRIMINAL APPEAL NO. 892 OF 2023
                   BETWEEN:

                       SRI. B.T. SRIRAM,
                       S/O LATE THIMMAIAH,
                       AGED 52 YEARS,
                       R/AT NO. 224, 4TH CROSS,
                       5TH BLOCK, KORAMANGALA,
                       KHB COLONY, BENGALURU 560 095.
                                                                ...APPELLANT
                   (BY SRI. DEVARAJ N., ADVOCATE)

                   AND:

                       SRI. B.T. RAGHAVENDRA,
                       S/O LATE THIMMAIAH,
Digitally signed       AGED ABOUT 54 YEARS,
by YAMUNA K            R/AT NO. 47, I MAIN ROAD,
L
                       NANJAPPA LAYOUT, ADUGODI,
Location: High
Court of               BENGALURU 560 030
Karnataka                                                     ...RESPONDENT
                        THIS CRL.A. IS FILED U/S.378(4) OF CR.P.C PRAYING TO
                   SET ASIDE THE JUDGMENT AND ORDER DATED 03.09.2022 IN
                   C.C.NO.6244/2018 ON THE FILE OF THE LEARNED XIII
                   ADDITIONAL CHIEF METROPOLITAN MAGISTRATE BENGALURU.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
                   JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                   CORAM:   HON'BLE MRS JUSTICE M G UMA
                               -2-
                                               NC: 2024:KHC:31498
                                           CRL.A No. 892 of 2023




                         ORAL JUDGMENT

Learned Counsel for the appellant is absent.

This appeal is of the year 2023. Office has raised as

many as nine objections. None of these objections are

complied with. More over, there is no representation.

It appears the appellant is not interested in prosecuting

this appeal.

2. Hence, the appeal stands dismissed for

non-prosecution.

Sd/-

(M G UMA) JUDGE

YN