Hanmanthraya K Kunnur vs Sharnamma B Biradar
2024 Latest Caselaw 4987 Kant

Karnataka High Court

Hanmanthraya K Kunnur vs Sharnamma B Biradar on 19 February, 2024

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                             -1-
                                                   NC: 2024:KHC-K:1617
                                                   CRL.A No. 200302 of 2023




                           IN THE HIGH COURT OF KARNATAKA,

                                    KALABURAGI BENCH

                      DATED THIS THE 19TH DAY OF FEBRUARY, 2024

                                          BEFORE
                    THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR


                      CRIMINAL APPEAL NO.200302 OF 2023 (378)
                   BETWEEN:

                   SRI HANAMANTHRAYA K. KUNNUR
                   AGE: 61 YEARS, OCC: SERVICE,
                   R/O KUVEMPU NAGAR,
                   BEHIND ASIAN MALL,
                   KALABURAGI-585102.

                                                               ...APPELLANT

                   (BY SRI VIKRAM VIJAY KUMAR, ADVOCATE -ABSENT)

                   AND:
Digitally signed
by SHILPA R        SMT. SHARANAMMA B. BIRADAR
TENIHALLI          W/O BASWARAJ S. BIRADAR,
Location: HIGH     AGED ABOUT 45 YEARS, OCC: HOUSEHOLD,
COURT OF
KARNATAKA          R/O HOUSE NO. 9-587/103/2A/24,
                   GDA LAYOUT, MANIKESHWARI COLONY,
                   NEAR MANIKESHWARI TEMPLE,
                   KHADRI CHOWK,
                   KALABURAGI-585101.

                                                             ...RESPONDENT

                   (BY SRI SANTOSH S. PATIL, ADVOCATE)

                        THIS CRL.A. IS FILED U/S. 378 (4) OF CR.P.C PRAYING
                   TO SET ASIDE THE ORDER PASSED BY THE PRINCIPAL CIVIL
                              -2-
                                   NC: 2024:KHC-K:1617
                                   CRL.A No. 200302 of 2023




JUDGE AND JMFC AT KALABURAGI IN C.C.NO.3463/2018
DATED 28.07.2023 AND CONVICT THE RESPONDENT/
ACCUSED UNDER THE PROVISION OF SECTION 200 R/W
SECTIONS 138 AND 141 OF N.I.ACT.

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

                          JUDGMENT

The learned counsel for the appellant is absent even

during the second call.

The appeal is against the judgment of acquittal

passed against the respondent/accused. Initially, when

the time was sought, the costs were imposed and in spite

of imposition of costs and on payment of costs, the

learned counsel for the appellant/complainant has not

taken any interest in prosecuting the appeal.

In view of conduct of learned counsel for the

appellant/complainant, the appeal stands dismissed for

non-prosecution.

Sd/-

JUDGE SRT