Sri Javeed vs The State Of Karnataka
2024 Latest Caselaw 3921 Kant

Karnataka High Court

Sri Javeed vs The State Of Karnataka on 8 February, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                   -1-
                                                              NC: 2024:KHC:5356
                                                         CRL.A No. 1383 of 2023




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 8TH DAY OF FEBRUARY, 2024

                                               BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL NO. 1383 OF 2023
                      BETWEEN:

                      1.    SRI JAVEED,
                            S/O ABBAS SAB,
                            AGED ABOUT 44 YEARS,
                            R/A PARK MOHALLA,
                            SIRA-572 137
                            TUMKUR DISTRICT.
                                                                   ...APPELLANT
                      (BY SRI. KHADRI S A.,ADVOCATE)
                      AND:
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI       1.    THE STATE OF KARNATAKA
Location: HIGH
COURT OF
                            REPRESENTED BY ITS HEAD OFFICER
KARNATAKA                   SIRA POLICE STATION
                            SIRA-572 137
                            TUMKUR DISTRICT.
                                                                 ...RESPONDENT

                      (BY SRI. B. LAKSHMAN, HCGP)

                           THIS CRL.A IS FILED U/S 374(3)(a) CR.PC PRAYING TO
                      SET ASIDE THE IMPUGNED JUDGMENT DATED 05.11.2022 AND
                      SENTENCE DATED 10.11.2022 PASSED BY THE ADDL.DISTRICT
                      AND    SESSIONS     JUDGE,   (FTSC-1)    TUMAKURU    IN
                      SPL.C.NO.384/2019, CONVICTING THE APPELLANT/ACCUSED
                      FOR THE OFFENCE P/U/S 363 OF IPC AND SEC.10 R/W SEC.9
                      (m) OF THE POCSO ACT.

                          THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                      COURT DELIVERED THE FOLLOWING:
                                   -2-
                                                      NC: 2024:KHC:5356
                                               CRL.A No. 1383 of 2023




                               JUDGMENT

This matter is listed today for non-compliance of

office objections for 6th time.

2. None appeared for the appellant on

10.08.2023, 30.08.2023 and 03.01.2024. It appears that

the appellant is not interested in prosecuting this appeal.

3. Hence, this appeal is dismissed for non-

compliance of office objections.

Sd/-

JUDGE

DSP