Sri.Gangadhar.N vs B.Narayanappa
2024 Latest Caselaw 25929 Kant

Karnataka High Court

Sri.Gangadhar.N vs B.Narayanappa on 23 October, 2024

                                                 -1-
                                                                  NC: 2024:KHC:42670
                                                          CRL.A No. 1020 of 2014




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 23RD DAY OF OCTOBER, 2024

                                               BEFORE
                                 THE HON'BLE MRS JUSTICE M G UMA
                              CRIMINAL APPEAL NO. 1020 OF 2014 (A)

                   BETWEEN:
                   SRI. GANGADHAR .N
                   S/O NANJAPPA,
                   RESIDING AT NO.2,
                   SREE KALABYRESHWARANAGAR,
                   YESHWANTHPURA,
                   BANGLORE - 22
                                                                         ...APPELLANT
Digitally signed   (BY SRI. SARAVANA .S., ADVOCATE (ABSENT))
by SWAPNA V
Location: high
court of           AND:
karnataka          B. NARAYANAPPA
                   S/O LATE ANNAYYAPPA,
                   RESIDING AT BALLAGERE VILLAGE,
                   DODDABELE POST, NELAMANGALA
                   TALUK, BANGALORE RURAL
                   DISTRICT - 562 132
                                                                       ...RESPONDENT
                   (BY SRI. B NARAYANAPPA, RESPONDENT
                   SERVED AND UNREPRESENTED)

                          THIS CRL.A. FILED U/S.378(4) CR.P.C PRAYING TO SET ASIDE
                   THE JUDGMENT DATED: 9.11.2013 PASSED BY THE XVIII ADDL.
                   CMM,    BANGALORE,    IN   C.C.NO.228/13   -    ACQUITTING    THE
                   RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I. ACT.

                          THIS CRL.A., COMING ON FOR ORDERS, THIS DAY, JUDGMENT
                   WAS DELIVERED THEREIN AS UNDER:

                   CORAM:     HON'BLE MRS JUSTICE M G UMA
                                  -2-
                                              NC: 2024:KHC:42670
                                          CRL.A No. 1020 of 2014




                         ORAL JUDGMENT

Learned counsel for the appellant is absent. No

representation even when the matter is passed over twice and

again called at 3.15pm.

NBW was issued against the respondent through the

Jurisdictional Police. As per the police report, NBW returned

unexecuted as the respondent had expired on 27.11.2017. The

copy of the death certificate is produced.

In view of the same, the appeal is dismissed as abated.

Sd/-

(M G UMA) JUDGE

SPV