Sri. Narayan K. @ Narayanaswamy vs State Of Karnataka
2024 Latest Caselaw 4844 Kant

Karnataka High Court

Sri. Narayan K. @ Narayanaswamy vs State Of Karnataka on 16 February, 2024

                                             -1-
                                                       NC: 2024:KHC:6805-DB
                                                       CRL.A No.1250/2023



                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                       DATED THIS THE 16TH DAY OF FEBRUARY, 2024
                                          PRESENT
                         THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                                             AND
                       THE HON'BLE MR JUSTICE VENKATESH NAIK T
                           CRIMINAL APPEAL NO.1250/2023 (C)
                BETWEEN:

                SRI.NARAYAN K @ NARAYANASWAMY
                AGED ABOUT 40 YEARS
                S/O ERANNA
                R/AT KANTHAIAHNAPALYA
                RAYAGONAHALLY DAKLE
                KOTHAGERE HOBLI
                KUNIGAL TALUK
                TUMAKURU DISTRICT - 572 130                ...APPELLANT

                (BY SRI.PRITHVI RAJ B N., ADVOCATE)
                AND:

                STATE OF KARNATAKA
                BY KUNIGAL POLICE STATION
                TUMAKURU
Digitally       REP. BY STATE PUBLIC PROSECUTOR
signed by K S   HIGH COURT OF KARNATAKA
RENUKAMBA       BANGALORE - 560 001                        ...RESPONDENT
Location:
High Court of
Karnataka       (BY SRI.VIJAYA KUMAR MAJAGE, SPP-II)


                     THIS CRIMINAL APPEAL IS FILED UNDER SECTION 374(2)
                CR.PC PRAYING TO SET ASIDE THE ORDER DATED 24.11.2021 AND
                SENTENCE DATED 30.11.2021 PASSED BY THE VI ADDL. DISTRICT
                AND    SESSIONS   JUDGE,   TUMAKURU   IN   S.C.NO.139/2018
                CONVICTING THE APPELLANT/ACCUSED FOR THE OFFENCE
                PUNISHABLE UNDER SECTIONS 302 AND 201 OF IPC.

                     THIS APPEAL COMING ON FOR ORDERS            THIS   DAY,
                K.S.MUDAGAL J., DELIVERED THE FOLLOWING:
                                         -2-
                                                    NC: 2024:KHC:6805-DB
                                                    CRL.A No.1250/2023



                                  JUDGMENT

Learned Counsel for the appellant submits memo

reporting that the appellant got filed another appeal in

Crl.A.No.1309/2023 through the High Court Legal Services

Committee and that appeal is already admitted. Therefore, he

seeks withdrawal of this appeal.

Recording the memo, the appeal is dismissed as

withdrawn.

Pending IAs stood disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

PKN