Sri Byregowda vs Sri S K Nagaraj
2024 Latest Caselaw 19889 Kant

Karnataka High Court

Sri Byregowda vs Sri S K Nagaraj on 7 August, 2024

                                              -1-
                                                          NC: 2024:KHC:31497
                                                       CRL.A No. 606 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. 606 OF 2023
                   BETWEEN:

                       SRI. BYREGOWDA
                       S/O LATE VENKATESHAPPA,
                       AGED ABOUT 46 YEARS,
                       R/AT SINGONDANAHALLI VILLAGE,
                       BEGLI HOSAHALLI POST,
                       KOLAR TALUK 563 101.
                                                                ...APPELLANT
                   (BY SRI. M. SHIVAPRAKASH, ADVOCATE (ABSENT))

                   AND:

                       SRI. S.K. NAGARAJ
                       S/O KRISHNAPPA,
Digitally signed       AGED ABOUT 34 YEARS,
by YAMUNA K            R/O SINGONDANAHALLI VILLAGE,
L
                       BEGLI HOSAHALLI POST,
Location: High
Court of               KOLAR TALUK 563 101.
Karnataka                                                     ...RESPONDENT
                        THIS CRL.A. IS FILED U/S.378(4) OF CR.P.C PRAYING TO
                   TO SET ASIDE THE JUDGMENT AND ORDER DATED 26.11.2020
                   PASSED BY THE PRINCIPAL DISTRICT AND SESSIONS JUDGE
                   AT   KOLAR    IN    CRL.A.NO.34/2019    ACQUITTING    THE
                   RESPONDENT FOR AN OFFENCE P/U/S.138 OF NI ACT AND BE
                   PLEASED TO CONFIRM THE JUDGMENT AND ORDER OF II
                   ADDITIONAL     SENIOR     JMFC,    KOLAR     PASSED    IN
                   C.C.NO.1186/2018 DATED 08.03.2019 CONVICTING THE
                   RESPONDENT FOR AN OFFENCE P/U/S.138 OF NI ACT
                   ORDERING TO PAY FINE OF RS.4,90,000/- IN DEFAULT TO
                                -2-
                                               NC: 2024:KHC:31497
                                           CRL.A No. 606 of 2023




UNDERGO SI FOR SIX MONTHS AND IF FINE AMOUNT IS PAID
TO PAY RS.4,80,000/- TO THE APPELLANT AS COMPENSATION
AND TO APPROPRIATE RS.10,000/- TO THE GOVERNMENT.

    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 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