Sri Rama @Dasappa vs The State Of Karnataka
2024 Latest Caselaw 27506 Kant

Karnataka High Court

Sri Rama @Dasappa vs The State Of Karnataka on 15 November, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                    -1-
                                                              NC: 2024:KHC:46412
                                                          CRL.A No. 598 of 2021




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 15TH DAY OF NOVEMBER, 2024

                                                BEFORE
                       THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                CRIMINAL APPEAL NO. 598 OF 2021 (C)
                      BETWEEN:

                      1.    SRI RAMA @DASAPPA
                            S/O HELAVARA THIMMAIAH
                            AGED 32 YEARS
                            R/AT H.NO.109
                            NAGAGONDANA VILLAGE
                            CHIKMANGALURU DISTRICT - 577101

                            ALSO AT NEAR SAGAR HILLS
                            SARIPALLA, PEDAMALE POST
                            NEERUMARGA VILLAGE
                            MANGALURU - 575029

                            PRESENTLY LODGED AT

                            CENTRAL PRISON
                            SHIVAMOGGA
                            KARNATAKA- 577201
Digitally signed by
MOUNESHWARAPPA
NAGARATHNA
                            CTP NO.598.
Location: HIGH
COURT OF
KARNATAKA
                                                                    ...APPELLANT
                      (BY SRI. NITIN R.,ADVOCATE)


                      AND:

                      1.    THE STATE OF KARNATAKA
                            MANGALORE RURAL P.S.
                            MANGALURU D.K.
                            KARNATAKA
                            REPRESENTED BY
                            PUBLIC PROSECUTOR
                                -2-
                                                NC: 2024:KHC:46412
                                           CRL.A No. 598 of 2021




   HIGH COURT OF KARNATAKA
   BANGALORE - 560 001.

                                                    ...RESPONDENT
(BY SRI. K. NAGESHWARAPPA, HCGP)


     THIS CRL.A IS FILED UNDER SECTION 374(2) OF Cr.P.C
PRAYING TO SET ASIDE THE JUDGMENT OF CONVICTION
DATED 02.03.2020 AND ORDER OF SENTENCE DATED
03.03.2020 PASSED BY THE VI ADDITIONAL DISTRICT AND
SESSIONS JUDGE AND MACT, D.K., MANGALORE IN
S.C.NO.204/2018 - CONVICTING THE APPELLANT/ACCUSED
FOR THE OFFENCE PUNISHABLE UNDER SECTIONS 376, 417,
506 OF IPC.

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


CORAM:    HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR


                      ORAL JUDGMENT

1. Learned counsel for appellant has filed a memo

seeking withdrawal of the appeal. Memo reads thus:

"The undersigned counsel for the Appellant submits that he has received intimation & instructions from the Appellant to withdraw the present Appeal as the Appellant has completed the term of his sentence.

Acting on the instructions of the Appellant, the present Appeal is sought to be withdrawn citing the

NC: 2024:KHC:46412

aforesaid instructions of the Appellant regarding completion of his term of sentence.

The copy of the letter of Appellant countersigned by the Jailor, Central Prison, Shivamogga dated 23.05.2024 is annexed herewith.

The present memo may be taken on record in the interest of justice and equity."

2. In view of the memo, appeal is dismissed as

withdrawn.

Sd/-

(SHIVASHANKAR AMARANNAVAR) JUDGE

LRS