Nagaiah vs State Of Karnataka By
2025 Latest Caselaw 9197 Kant

Karnataka High Court

Nagaiah vs State Of Karnataka By on 15 October, 2025

                                                  -1-
                                                              NC: 2025:KHC:40947
                                                         CRL.A No. 426 of 2013


                      HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                           DATED THIS THE 15TH DAY OF OCTOBER, 2025
                                               BEFORE
                               THE HON'BLE MR. JUSTICE G BASAVARAJA
                                CRIMINAL APPEAL NO. 426 OF 2013 (C)
                      BETWEEN:

                      NAGAIAH
                      S/O CHIKKANANJAIAH,
                      AGED ABOUT 42 YEARS,
                      R/AT NO.30/2, 1ST MAIN,
                      MARUTHINAGAR,
                      NAGARABHAVI MAIN ROAD,
                      CHANDRA LAYOUT,
                      BANGALORE-560040.

                      NATIVE PLACE,
                      TAYAPPANADODDI,
                      HOSUR POST, BIDADI HOBLI,
                      RAMANAGAR TALUK,
                      RAMANAGAR DISTRICT.
                                                                    ...APPELLANT
                      (BY SRI. H.V. KRISHNAMURTHY, ADV. FOR
                       SRI. H P LEELADHAR, ADV.)
Digitally signed by
LAKSHMINARAYAN N
Location: HIGH        AND:
COURT OF
KARNATAKA             STATE OF KARNATAKA BY
                      CHANDRA LAYOUT POLICE,
                      BANGALORE-560040
                                                                   ...RESPONDENT
                      (BY SRI. M.R. PATIL, HCGP FOR RESPONDENT.)


                           THIS CRL.A. IS FILED U/S.374(2) CR.P.C PRAYING TO
                      SET ASIDE THE ORDER DATED:30.3.13 PASSED BY THE XLV
                      ADDL. CITY CIVIL AND S.J., BANGALORE (CCH 46) IN
                      S.C.NO.1103/2007 - CONVICTING THE APPELLANT/ACCUSED
                      FOR THE OFFENCE P/U/S 3 AND 4 OF D.P. ACT AND U/S 498(A)
                      AND 304(B) OF IPC AND ETC.
                                -2-
                                            NC: 2025:KHC:40947
                                         CRL.A No. 426 of 2013


 HC-KAR




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

CORAM:      HON'BLE MR. JUSTICE G BASAVARAJA

                          ORAL JUDGMENT

It is submitted by the appellant counsel that, the

accused has already served the sentence and in view of

the submission of the appellant counsel, the appeal is

dismissed as not pressed.

2. Registry is directed to send a copy of this order

along with Trial Court records to the trial Court.

3. In view of dismissal of main appeal, pending

applications if any, also stand disposed of.

Sd/-

(G BASAVARAJA) JUDGE

KBM