Sri. P Krishnappa vs Sri. V Balaraju
2024 Latest Caselaw 15632 Kant

Karnataka High Court

Sri. P Krishnappa vs Sri. V Balaraju on 3 July, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                -1-
                                                             NC: 2024:KHC:24870
                                                        CRL.A No. 1679 of 2018




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 3RD DAY OF JULY, 2024

                                              BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                               CRIMINAL APPEAL No. 1679 OF 2018
                      BETWEEN:

                         SRI P KRISHNAPPA
                         S/O PAPANNA
                         AGED ABOUT 54 YEARS
                         RESIDING AT "SRI. KRISHNA NILAYA"
                         HALASINAMARIDHODDI
                         KANAKAPURA - 562 117.
                                                                   ...APPELLANT

                      (BY SRI. MAHENDRA N, ADVOCATE - ABSENT)
Digitally signed by
LAKSHMINARAYANA       AND:
MURTHY RAJASHRI
Location: HIGH
COURT OF                 SRI V BALARAJU
KARNATAKA                S/O LATE VENKATESH
                         AGED ABOUT 30 YEARS
                         RESIDING AT:
                         BEHIND STATE BANK OF INDIA
                         PUTTADASARA STREET
                         HALASINAMARADHODDI
                         KANAKAPURA - 562 117.
                                                             ...RESPONDENT

                      (BY SRI C N KESHAVAMURTHY, ADVOCATE - ABSENT)

                           THIS CRL.A. IS FILED UNDER SECTION 378(4) OF Cr.P.C
                      PRAYING TO SET ASIDE THE JUDGMENT DATED 28.05.2018
                      PASSED    BY   THE     XXII  A.C.M.M., BANGALORE      IN
                      C.C.No.7919/2017- ACQUITTING THE RESPONDENT/ACCUSED
                      FOR THE OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I
                      ACT AND ETC.,
                                -2-
                                             NC: 2024:KHC:24870
                                       CRL.A No. 1679 of 2018




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

                          JUDGMENT

1. Inspite of service of Court notice the appellant

has not appeared on 04.06.2024. For giving an

opportunity to the appellant, the matter was adjourned to

03.07.2024. Today also the appellant is not present. The

appellant has neither engaged any counsel nor has kept

himself present before the Court to pursue the matter. It

appears that the appellant is not interested in prosecuting

the appeal. Hence, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

LRS