Sri. Krishna @ Chunguru vs State Of Karnataka By
2025 Latest Caselaw 667 Kant

Karnataka High Court

Sri. Krishna @ Chunguru vs State Of Karnataka By on 3 July, 2025

                                               -1-
                                                         NC: 2025:KHC:23828
                                                      CRL.A No. 862 of 2023


                HC-KAR



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 3RD DAY OF JULY, 2025

                                           BEFORE
                               THE HON'BLE MRS. JUSTICE M G UMA

                           CRIMINAL APPEAL NO. 862 OF 2023 (C)

               BETWEEN:
               SRI. KRISHNA @ CHUNGURU,
               S/O. CHEMBA MAYEELA,
               AGED ABOUT 27 YEARS,
               R/AT: MAIYALA KANNAMGOLU
               COLONY HOUSE, DELAMPADY
               VILLAGE, KASARAGOD DISTRICT
               KERALA STATE - 671 543
               (NOW IN JUDICIAL CUSTODY,
               CENTRAL PRISON, SHIVAMOGGA)
                                                                  ...APPELLANT
               (BY SRI. TEJAS .N., ADVOCATE)

               AND:
               1.   STATE OF KARNATAKA BY
                    CIRCLE INSPECTOR OF POLICE,
                    SULLIA CIRCLE, SULLIA TALUK
Digitally
signed by           D.K. DISTRICT - 574 239
SWAPNA V            (REPRESENTED BY LEARNED
Location:           STATE PUBLIC PROSECUTOR
High Court          HCK, BANGALORE-01)
of Karnataka
               2.   SRI. ANANDA,
                    S/O. KORAGAPPA,
                    AGED ABOUT 56 YEARS,
                    R/AT NEKKILADKA PERAJE HOUSE,
                    MANDEKOLU VILLAGE, SULLIA TALUK
                    DAKSHINA KANNADA - 574 239.
                                                             ...RESPONDENTS
               (BY SRI. HARISH GANAPATHY, HCGP FOR R1
                    R2 - SD)
                                  -2-
                                              NC: 2025:KHC:23828
                                          CRL.A No. 862 of 2023


 HC-KAR



        THIS CRL.A IS FILED U/S 374(2) CR.PC PRAYING TO SET
ASIDE     THE   JUDGMENT   AND   ORDER   OF   CONVICTION   DATED
03.12.2021 AND SENTENCE DATED 07.12.2021 PASSED BY THE V
ADDL.DISTRICT AND SESSIONS AND SPL.JUDGE D.K., MANGALURU
SITTING AT PUTTUR D.K, IN SPL.CASE NO.108/2015, CONVICTING
THE APPELLANT/ACCUSED FOR THE OFFENCE P/U/S 376 OF IPC AND
SEC.4 OF POCSO ACT AND ETC.,

        THIS CRL.A, COMING ON FOR HEARING - INTERLOCUTORY
APPLN, THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:       HON'BLE MRS. JUSTICE M G UMA


                         ORAL JUDGMENT

Learned counsel for the appellant has filed the memo

seeking permission to withdraw the appeal.

Memo is placed on record.

Appeal is dismissed as withdrawn.

In view of dismissal of the appeal, pending I.A.No.2/2023

also stands dismissed.

Sd/-

(M G UMA) JUDGE

MKM CT:VS List No.1 Sl No.9