K Rudramuni vs O Hemanna
2024 Latest Caselaw 22521 Kant

Karnataka High Court

K Rudramuni vs O Hemanna on 4 September, 2024

                                           -1-
                                                       NC: 2024:KHC:36111
                                                   CRL.A No. 1138 of 2013




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 4TH DAY OF SEPTEMBER, 2024

                                         BEFORE
                            THE HON'BLE MRS JUSTICE M G UMA
                            CRIMINAL APPEAL NO. 1138 OF 2013
                 BETWEEN:

                    K. RUDRAMUNI,
                    S/O KALADI KARIYAPPA,
                    AGED ABOUT 58 YEARS,
                    #64, 4TH MAIN, 1ST PHASE,
                    MANJUNATHA NAGAR,
                    WEST OF CHORD ROAD,
                    BANGALORE 560 010
                                                              ...APPELLANT
                 (BY SRI. RAJAKUMAR C., ADVOCATE (ABSENT))

                 AND:

                    O. HEMANNA,
                    S/O LATE OBLAPPA,
Digitally
signed by           3RD CROSS, RAJENDRA NAGARA,
YAMUNA K L          JOGIMATTI ROAD,
Location: High      CHITRADURGA 577 522
Court of
Karnataka                                                    ...RESPONDENT



                      THIS CRL.A IS FILED U/S 378(4) OF CR.P.C PRAYING TO
                 SET ASIDE THE ORDER OF ACQUITTAL DATED 19.09.2013
                 PASSED BY THE XV ACMM, BANGALORE IN CC NO.30770/2001
                 ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
                 P/U/S 138 OF N.I.ACT.

                     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
                 JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                   -2-
                                               NC: 2024:KHC:36111
                                           CRL.A No. 1138 of 2013




CORAM:     HON'BLE MRS JUSTICE M G UMA

                        ORAL JUDGMENT

Learned counsel for the appellant is absent. No

representation.

2. Learned counsel for the appellant has filed a memo

seeking permission to retire from the case.

3. Notice issued to the appellant with postal receipt

and postal acknowledgment are produced. Inspite of that, the

appellant is absent.

4. It is noticed that the process fee for issuance of

notice to respondent is not paid even though notice was

ordered on 31.08.2023.

5. It appears, the appellant is not interested in

prosecuting the appeal.

The appeal is dismissed for non-prosecution.

Sd/-

(M G UMA) JUDGE ss