Karnataka High Court
Mr. B.N. Narayanaswamy vs Mr. Gowdarangappa on 29 May, 2024
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
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NC: 2024:KHC:17979
CRL.A No. 740 of 2013
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 29TH DAY OF MAY, 2024
BEFORE
THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL APPEAL NO.740 OF 2013
BETWEEN:
MR. B.N. NARAYANASWAMY
S/O. NARAYANAPPA
AGED ABOUT 41 YEARS
ADIKARNATAKA BY CASTE
RESIDENT OF #E 449
JYOTHI BAPULE NAGARA
KANNAMANGALA POST
BIDARAHALLI HOBLI
BANGALORE EAST TALUK
BANGALORE-560067.
...APPELLANT
(BY SRI B.R. SATENAHALLI, ADVOCATE - ABSENT)
AND:
1. MR. GOWDARANGAPPA
Digitally signed by S/O. SANNAVEERAPPA
LAKSHMINARAYANA
MURTHY RAJASHRI AGED ABOUT 40 YEARS
Location: HIGH R/O PUTTASWAMAIAHNA PALYA
COURT OF
KARNATAKA THAMMAIAH BUILDING
SIRA GATE, TUMKUR-572 101.
2. MR. LAKSHMINARASIMHA REDDY
S/O. SANJEEVAREDDY
AGED ABOUT 46 YEARS
R/AT HULIRAMAIAH'S HOUSE
R/O ANTHARASANAHALLI
ARAKERE POST, TUMKUR-572 101.
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NC: 2024:KHC:17979
CRL.A No. 740 of 2013
3. MR. SOMASHETTAPPA
S/O. JAYANNA
AGED ABOUT 43 YEARS
BASAVESHWARA EXTENSION
SIDDAGANGA MUTT ROAD
KYATASANDRA, TUMKUR-572 101.
4. MR. L.T. VENKATESHAIAH
S/O. THIMMAPPA
AGED ABOUT 39 YEARS
R/O LAKKANAHALLI
NAGAVALLI POST, HEBBUR HOBLI
TUMKUR TALUK-572 101.
5. MR. B.S. HARISH
S/O C. NANJAPPA
AGED ABOUT 41 YEARS
NEW EXTENSION
DEVARAYAPATTANA TUMKUR-572 101.
6. THE STATE OF KARNATAKA
BY TUMKUR RURAL POLICE STATION
REPRESENTED BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BANGALORE-560 001.
...RESPONDENTS
(BY SRI. CHETHAN B., ADVOCATE FOR R-1 TO R-5(ABSENT);
SRI B. LAKSHMAN, H.C.G.P., FOR R-6(PH)
***
THIS CRIMINAL APPEAL IS FILED UNDER SECTION 372
CR.P.C PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT
DATED 23.03.2013 PASSED BY THE III ADDITIONAL SESSIONS
JUDGE AND SPECIAL COURT FOR TRIAL OF CASES UNDER
SC/ST (POA) ACT, 1989, TUMKUR IN SPL.C.NO.276/2011,
CONSEQUENTLY TO CONVICT THE RESPONDENTS/ACCUSED
NOS.1 TO 5 FOR THE OFFENCES THEY COMMITTED AND ETC,.
THIS CRIMINAL APPEAL IS COMING ON FOR
ARGUMENTS, THIS DAY, THE COURT DELIVERED THE
FOLLOWING:
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NC: 2024:KHC:17979
CRL.A No. 740 of 2013
JUDGMENT
None appears for the appellant. Even none
appeared for appellant on 29.11.2023, 06.12.2023,
20.03.2024. On 20.03.2024 Court has issued Court notice
to the appellant. Court notice has been served on the
appellant. Inspite of service of Court notice appellant did
not appeared on 23.04.2024.
2. On 23.04.2024, the Court passed the
following order
"No representation for the appellant.
Learned counsel for the respondent is
present.
As there was consistently no
representation for the appellant, vide order
dated 20.03.2024, Court notice was issued to
appellant.
Despite service of the same, neither the
appellant nor his counsel have appeared.
As a last chance, re-list this matter on
29.05.2024.
If on that day, either the appellant nor
learned counsel for the appellant fails to
proceed with the matter, necessary orders
would be passed."
NC: 2024:KHC:17979
3. Today also there is no appearance either of
appellant or his counsel. Hence, appellant is not
interested in prosecuting this appeal.
4. Therefore, the appeal is dismissed for non
prosecution.
Sd/-
JUDGE
DSP
