Sri L Prakash vs Sri P Krishna Reddy
2024 Latest Caselaw 19021 Kant

Karnataka High Court

Sri L Prakash vs Sri P Krishna Reddy on 30 July, 2024

                                             -1-
                                                           NC: 2024:KHC:30044
                                                     CRL.A No. 1292 of 2012




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                            DATED THIS THE 30TH DAY OF JULY, 2024
                                           BEFORE

                              THE HON'BLE MRS JUSTICE M G UMA
                            CRIMINAL APPEAL NO. 1292 OF 2012 (A)
                   BETWEEN:
                   SRI. L. PRAKASH
                   AGED ABOUT 35 YEARS
                   S/O LATE LAKSHMAIAH REDDY
                   R/AT NO.111/1, MUNIKOLALA
                   NEAR DENTAL COLLEGE
                   MARATHAHALLI POST
                   BANGALORE - 560 037.
                                                             ...APPELLANT
                   (BY SRI. DIWAKAR., ADVOCATE (ABSENT))
                   AND:
Digitally signed
by NANDINI B       SRI. P KRISHNA REDDY
G                  S/O SRI. PILLA REDDY
Location: high     R/AT NO.97/3-2
court of
karnataka          1ST FLOOR 13TH CROSS
                   8TH MAIN, WILSON GARDEN
                   BANGALORE - 560 030.
                                                             ...RESPONDENT
                   (BY SRI.VASANTH MADHAV, ADVOCATE (ABSENT))
                         THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
                   CR.P.C PRAYING TO SET ASIDE THE JUDGMENT DATED
                   10.09.2012 PASSED BY THE XIII A.C.M.M., BANGALORE IN
                   C.C.NO.7055/2009 ACQUITTING THE RESPONDENT/ACCUSED
                   FOR THE OFFENCE PUNISHABLE UNDER SECTION 138 OF
                   N.I.ACT.

                        THIS CRIMINAL APPEAL COMING ON FOR FINAL HEARING,
                   THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                   CORAM:    HON'BLE MRS JUSTICE M G UMA
                                   -2-
                                                NC: 2024:KHC:30044
                                            CRL.A No. 1292 of 2012




                         ORAL JUDGMENT

Learned counsel for the appellant is absent. No

representation.

2. Even on the last date of hearing, there was no

representation. Court notice was ordered to be issued to the

appellant. Office note discloses that notice is served on the

appellant. Learned counsel has also not filed the vakalath.

3. The appeal is of the year 2012. I do not find any

reason to adjourn the matter. It appears that the appellant is

not interested in prosecuting the appeal. Hence, the appeal is

dismissed.

Sd/-

(M G UMA) JUDGE

*bgn/-

CT:VS