State Of Karnataka vs Veeran S/O Keshava
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Karnataka High Court

State Of Karnataka vs Veeran S/O Keshava on 7 February, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                   -1-
                                                                NC: 2024:KHC:5255
                                                          CRL.A No. 300 of 2013




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 7TH DAY OF FEBRUARY, 2024

                                               BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                  CRIMINAL APPEAL No. 300 OF 2013
                      BETWEEN:

                            STATE OF KARNATAKA
                            RANGE FOREST OFFICER
                            TARIKERE.
                                                                 ...APPELLANT

                      (BY SRI CHANNAPPA ERAPPA, HCGP)

                      AND:

                      1.    VEERAN S/O KESHAVA
                            AGED ABOUT 47 YEARS
                            R/O B GURUPURA
                            BARAGENAHALLI POST
                            TARIKERE TALUK
                            CHIKKAMAGALUR DISTRICT - 577 228.

                      2.    SYED MOHAMMED
Digitally signed by         S/O IBRAHIM SAB
LAKSHMINARAYANA             AGED ABOUT 42 YEARS
MURTHY RAJASHRI
Location: HIGH              R/O RANGENHAHALLI POST
COURT OF
KARNATAKA                   TARIKERE TALUK
                            CHIKKAMAGALUR DISTRICT - 577 228.
                                                                 ...RESPONDENTS

                      (BY SRI ADINARAYAN, ADVOCATE FOR R1 & R2)

                           THIS CRL.A. IS FILED UNDER SECTIION 377 OF Cr.P.C
                      PRAYING TO MODIFY THE ORDER DATED 21.12.2012 PASSED
                      BY THE C.J. AND ADDITINAL J.M.F.C., TARIKERE IN
                      C.C.No.396/2011 AND IMPOSE MAXIMUM SENTENCE ON THE
                      RESPONDENTS/ACCUSED FOR THE OFFENCE P/U/S 24(e), 50
                              -2-
                                          NC: 2024:KHC:5255
                                      CRL.A No. 300 of 2013




OF FOREST ACT R/W RULE 144 PUNISHABLE UNDER RULE 165
OF KARNATAKA FOREST RULES AND ETC.,

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

                         JUDGMENT

1. Learned HCGP files memo seeking permission

to withdraw the appeal with liberty to file an appeal before

the appropriate Court. The memo is placed on record.

2. In view of the memo, appeal is dismissed as

withdrawn with liberty to file appeal before the appropriate

Court.

Sd/-

JUDGE

LRS