S M Ravi vs K Rishnakumar
2024 Latest Caselaw 661 Kant

Karnataka High Court

S M Ravi vs K Rishnakumar on 8 January, 2024

                                              -1-
                                                           NC: 2024:KHC:879
                                                      CRL.A No. 148 of 2018



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 8TH DAY OF JANUARY, 2024

                                           BEFORE
                             THE HON'BLE MS JUSTICE J.M.KHAZI
                              CRIMINAL APPEAL NO.148 OF 2018
                   BETWEEN:

                      S.M.RAVI,
                      S/O MOGANNAGOWD,
                      AGED ABOUT 45 YEARS,
                      RESIDING AT HEMAVATHI EXTENSION,
                      K.R.PET TALUK, MANDYA DISTRICT
                      PIN CODE - 580 001.
                                                               ...APPELLANT
                   (BY SRI. C N RAJU, ADVOCATE)
                   AND:

                      K. KRISHNAKUMAR,
                      S/O B.KALACHAR,
                      AGED ABOUT 52 YEARS,
                      RESIDING AT C/O RAJU MUTTHURAYA SWAMY,
                      EXTENSION, HEMAGIRI ROAD,
                      K.R. PETE TOWN,
                      MANDYA DISTRICT - 580 001
Digitally signed
by REKHA R            AND ALSO RESIDING AT:
Location: High
Court of
Karnataka             RESIDING AT 1ST CROSS
                      GAYATHRI EXTENSION,
                      NEAR SRI. RAGHAVENDRA CONVENTION HALL,
                      CHANANRAYAPATNA,
                      HASSAN - 580 021
                                                         ...RESPONDENT

                        THIS CRL.A IS FILED UNDER SECTION 378(4) OF CR.P.C
                   PRAYING TO SET ASIDE THE JUDGMENT OF ACQUITTAL
                   PASSED IN C.C.NO.701/2008 PASSED BY THE PRINCIPAL CIVIL
                   JUDGE AND JMFC, HASSAN DATED 27.06.2015 AND CONVICT
                             -2-
                                           NC: 2024:KHC:879
                                     CRL.A No. 148 of 2018



THE RESPONDENT BY        ALLOWING   THIS   APPEAL   IN   THE
INTEREST OF JUSTICE.

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

                         JUDGMENT

Inspite of granting sufficient opportunity appellant

has not furnished correct address of the respondent to

issue notice on respondent. Hence, appeal is dismissed for

default.

Sd/-

JUDGE

ASN