Yallappa vs State Of Karnataka
2025 Latest Caselaw 2283 Kant

Karnataka High Court

Yallappa vs State Of Karnataka on 5 August, 2025

                                            -1-
                                                        NC: 2025:KHC:30272
                                                    CRL.A No. 1937 of 2019


                 HC-KAR


                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 5TH DAY OF AUGUST, 2025

                                          BEFORE
                           THE HON'BLE MR. JUSTICE S RACHAIAH
                           CRIMINAL APPEAL NO. 1937 OF 2019 (C)
                 BETWEEN:

                 YALLAPPA
                 S/O NAGARAJ
                 NOW AGED ABOUT 34 YEARS,
                 R/O THELAGINAKUPPE VILLAGE - 571 107
                 PERIYAPATNA TALUK, MYSURU DISTRICT
                                                               ...APPELLANT

                 (BY JAGADISH HALASHETTI SIDDRAMAPPA, ADVOCATE)

                 AND:

                 STATE OF KARNATAKA
                 R/BY PERIYAPATNA POLICE STATION
                 NOW R/BY STATE PUBLIC PROSECUTOR
                 HIGH COURT BUILDING
                 BENGALURU - 560 001                         ...RESPONDENT
Digitally
signed by
SREEDHARAN       (BY SMT. RASHMI PATEL, HCGP)
BANGALORE
SUSHMA
LAKSHMI               THIS CRIMINAL APPEAL IS FILED UNDER SECTION
Location: High   374(2) CR.PC PRAYING TO SET ASIDE THE JUDGMENT OF
Court of         CONVICTION DATED 07.06.2019 AND SENTENCE DATED
Karnataka
                 11.06.2019, PASSED BY THE VI ADDITIONAL DISTRICT AND
                 SPECIAL JUDGE, MYSURU IN S.C.NO.148/2017, CONVICTING
                 THE   APPELLANT/ACCUSED      FOR   THE  OFFENCE    P/U/S
                 376(2)(f),(i) AND (n) OF IPC AND SECTION 5(l)(m) AND (n)
                 R/W 6 OF POCSO ACT.

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

                 CORAM:     HON'BLE MR. JUSTICE S RACHAIAH
                              -2-
                                          NC: 2025:KHC:30272
                                      CRL.A No. 1937 of 2019


HC-KAR



                        ORAL JUDGMENT

Learned counsel for the appellant filed a memo seeking

permission to withdraw the appeal.

2. The memo is taken on record and the same is

accepted.

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

withdrawn.

SD/-

(S RACHAIAH) JUDGE

JS