Sri Ramanna Gowda vs State Of Karnataka
2024 Latest Caselaw 18760 Kant

Karnataka High Court

Sri Ramanna Gowda vs State Of Karnataka on 26 July, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

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                                                             NC: 2024:KHC:29391
                                                         CRL.A No. 450 of 2022




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 26TH DAY OF JULY, 2024

                                              BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                  CRIMINAL APPEAL No. 450 OF 2022


                      BETWEEN:

                            SRI RAMANNA GOWDA
                            S/O LATE ATTAPPA
                            CURRENTLY AGED ABOUT 64 YEARS
                            No.144, 11TH CROSS
                            MALLESHWARAM
                            BENGALURU - 560 003.
                                                                 ...APPELLANT

                      (BY SRI T SESHAGIRI RAO, ADVOCATE - ABSENT)

                      AND:


                      1.    STATE OF KARNATAKA
                            REP. BY SOLADEVANAHALLI
                            POLICE STATION
Digitally signed by         BENGALURU.
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH        2.    SRI S VENKAT RAJU
COURT OF
KARNATAKA                   S/O MUNIVENKATAPPA
                            CURRENTLY AGED ABOUT 42 YEARS.

                      3.    SRI NAGARAJ
                            S/O MUNIVENKATAPPA
                            CURRENTLY AGEED ABOUT 40 YEARS

                      4.    SMT. THIMMAKKA
                            W/O MUNIVENKATAPPA
                            CURRENTLY AGED ABOUT 61 YEARS.
                              -2-
                                         NC: 2024:KHC:29391
                                      CRL.A No. 450 of 2022




5.   SMT. AKKAYAMMA
     W/O SRINIVAS
     CURRENTLY AGED ABOUT 43 YEARS

6.   SMT. THAYAMMA
     D/O MUNIVENKATAPPA
     CURRENTLY AGED ABOUT 70 YEARS

     RESPONDENT Nos. 2 TO 6 ARE RESIDENTS
     OF No.195, JANATA COLONY
     CHIKKASANDRA
     BENGALURU - 560 057.
                                         ...RESPONDENTS

(BY SRI RANGASWAMY R, HCGP FOR R1)


      THIS CRL.A IS FILED UNDER SECTION 378(4) OF Cr.P.C
PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT PASSED BY
THE DISTRICT AND SESSIONS JUDGE IN CRL.A.No. 30/2019
DATED 21.12.2021 AND CONSEQUENTLY CONFIRM THE
JUDGMENT PASSED BY THE TRIAL JUDGE, THE HONOURABLE
C.J.M., BENGALURU RURAL DISTRICT IN C.C.No.148/2017
DATED 05.02.2019 AND ETC.,


    THIS APPEAL COMING ON FOR ORDERS THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:     HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR


                    ORAL JUDGMENT

1. None appears for the appellant. None appeared

for the appellant on 20.01.2024 and 20.02.2024. Inspite of

granting sufficient time office objections are not complied.

NC: 2024:KHC:29391

It appears, that the appellant has no interest in prosecuting

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

Sd/-

(SHIVASHANKAR AMARANNAVAR) JUDGE

LRS