Smt.Mahadevi W/O Suresh Goudar vs Smt.Shivaleela W/O Suresh Goudar
2024 Latest Caselaw 22347 Kant

Karnataka High Court

Smt.Mahadevi W/O Suresh Goudar vs Smt.Shivaleela W/O Suresh Goudar on 3 September, 2024

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                                                             NC: 2024:KHC-D:12667
                                                         CRL.A No. 100018 of 2017




                           IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                              DATED THIS THE 3RD DAY OF SEPTEMBER, 2024
                                               BEFORE
                                  THE HON'BLE MS. JUSTICE J.M.KHAZI
                               CRIMINAL APPEAL NO.100018 OF 2017 (A)

                      BETWEEN:

                      SMT. MAHADEVI W/O. SURESH GOUDAR,
                      AGE: 40 YEARS, OCC: HOUSEHOLD WORK,
                      R/O: AT POST BAILWAD VILLAGE, TAL:
                      BAILHONGAL,
                      DIST: BELAGAVI, PIN:591121.
                                                                  ...APPELLANT
                      (BY SRI HARISH S.MAIGUR, ADV. FOR APPELLANT)

                      AND:

                      1.   SMT. SHIVALEELA W/O. SURESH GOUDAR,
                           AGE: 42 YEARS, OCC: HOUSE WIFE,
                           R/O: PARTY LOMO LAY OUT NEAR BUS STAND,
                           SANTRUPTI BUILDING, SHAHAPUR,
                           TQ. AND DIST: KALABURGI, PIN:585223,
                           CLAIMING AS R/O: ITAGI, TQ: KHANAPUR,
                           DIST: BELAGAVI.
Digitally signed by
BHARATHI H M
                      2.   THE STATE OF KARNATAKA,
Location: HIGH
COURT OF                   REPRESENTED BY,
KARNATAKA                  THE SPL. PUBLIC PROSECUTOR,
                           HIGH COURT OF KARNATAKA,
                           DHARWAD BENCH.
                                                                  ...RESPONDENTS

                      (BY SRI ABHISHEK MALIPATIL, HCGP FOR RESPONDENT NO.2;
                           RESPONDENT NO.1 SERVICE HELD SUFFICIENT)

                           THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                      378(4) OF CR.P.C., SEEKING TO SET ASIDE THE ORDER
                      PASSED IN CRIMINAL APPEAL NO.21/2016 DATED 29.08.2016
                      ON THE FILE OF THE XI ADDL. DISTRICT AND SESSIONS
                      JUDGE, BELAGAVI AND CONFIRM THE CONVICTION AND
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                                         NC: 2024:KHC-D:12667
                                    CRL.A No. 100018 of 2017




SENTENCE ORDER PASSED IN C.C.NO.894/2006 ON THE FILE
OF THE I ADDITIONAL CIVIL JUDGE AND JMFC, BAILHONGAL
DATED 18.01.2016, BY ALLOWING THIS APPEAL IN THE
INTEREST OF JUSTICE AND EQUITY.

     THIS CRIMINAL APPEAL, COMING ON FOR HEARING,
THIS DAY, THE COURT DELIVERED THE FOLLOWING:

CORAM:     THE HON'BLE MS. JUSTICE J.M.KHAZI

                         ORAL JUDGMENT

(PER: THE HON'BLE MS. JUSTICE J.M.KHAZI)

Learned counsel for the appellant filed memo

seeking permission to withdraw the appeal as the

matter is settled out of the Court. In view of the

same, appeal is dismissed as settled out of court.

Sd/-

(J.M.KHAZI) JUDGE

CKK, CT: UMD