Shanthamma vs State Of Karnataka
2024 Latest Caselaw 26930 Kant

Karnataka High Court

Shanthamma vs State Of Karnataka on 11 November, 2024

Author: K.Somashekar

Bench: K.Somashekar

                                                 -1-
                                                          NC: 2024:KHC:45458-DB
                                                          CRL.A No. 982 of 2019




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 11TH DAY OF NOVEMBER, 2024

                                             PRESENT

                             THE HON'BLE MR JUSTICE K.SOMASHEKAR

                                                 AND

                              THE HON'BLE MR JUSTICE RAJESH RAI K

                              CRIMINAL APPEAL NO. 982 OF 2019 (C)

                      BETWEEN:

                         SHANTHAMMA
                         AGED ABOUT 54 YEARS,
                         W/O MANJAPPA,
                         MANJUNATHANA KOPPALU,
                         BANAVARA HOBLI,
                         ARISIKERE TALUK,
                         HASSAN DISTRICT-573 112.
                                                                   ...APPELLANT
                      (BY SRI. NAGARAJA REDDY D, ADVOCATE)

                      AND:
Digitally signed by
HARIKRISHNA V
Location: HIGH           STATE OF KARNATAKA
COURT OF                 BY BANAVARA POLICE, ARISIKERE,
KARNATAKA
                         REP. BY SPP
                         HIGH COURT BUILDING
                         BANGALORE-560 001.
                                                                 ...RESPONDENT
                      (BY SMT. SOWMYA R, HCGP)

                           THIS CRL.A IS FILED U/S.374(2) OF CR.P.C PRAYING TO
                      SET ASIDE THE JUDGMENT AND ORDER OF CONVICTION AND
                      SENTENCE DATED 05.11.2016, PASSED BY THE III
                      ADDITIONAL DISTRICT AND SESSIONS JUDGE, HASSAN IN
                      S.C.NO.224/2015, CONVICTING THE APPELLANT/ACCUSED
                      FOR THE OFFENCE P/U/S 302 OF IPC.
                                       -2-
                                                 NC: 2024:KHC:45458-DB
                                                 CRL.A No. 982 of 2019




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

CORAM:       HON'BLE MR JUSTICE K.SOMASHEKAR
             and
             HON'BLE MR JUSTICE RAJESH RAI K

                        ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE K.SOMASHEKAR)

Learned counsel Sri Nagaraja Reddy D., for appellant and

learned HCGP Smt.Sowmya R., for respondent-State are

present before the Court physically.

Learned counsel for the appellant presses into

consideration of memo for withdrawal of this appeal.

Keeping in view the submission and memo, we deemed

appropriate to state that the appellant is permitted to withdraw

the appeal as sought for.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

(K.SOMASHEKAR) JUDGE

Sd/-

(RAJESH RAI K) JUDGE