Smt Shashikala S Kulkarni vs Shrinivas Acharya S/O Gopala Acharya ... on 6 August, 2009

[Cites 2, Cited by 0]

Karnataka High Court

Smt Shashikala S Kulkarni vs Shrinivas Acharya S/O Gopala Acharya ... on 6 August, 2009

Bench: Jawad Rahim

BETWEEN

W,'

IN THE HIGH COURT OF' KARNATAKA

CIRCUIT BENCH AT DHARWAD

DATED THIS THE 61"" DAY OF AUGUST, 200_9»L

BEFORE

THE HON'BLE MRJUSTICE JAWAD*RI'~\H:IM"'~V:  Q"

CRIMINAL APPEAL No.25'42/~2QC>3'¢/iiv;*--- 4'   V

3. SMT SHASHIKALA S..KULKARNI~_ 
AGE:53 YEARS  ._ 5 _  '
R/O INDIRA NIVAS,  ~  '--  .
BEHIND DATTATREYA 'I'EVMP_LI'{3
NEKAR NAGA*R,_OLD"HUBLI, ' 

HUBLI. '~ A  . ..APPELLANT

 TTTT    A  (common)

(BY SR1 ARAVII~IIIj"'a:iifIiIJTLI§ARN~I ADVOCATE)

AND

'-SHRiINIV~A.S ACHARYA
, I A. _s /on GOPALA ACHARYA ADVANI
" Que'-vR_ETI3.I_R'AILwAY EMLOYEE,
._ "A_I,£AL*.KrADI,jc:HAwL
I NEAR RAILWAY STATION,
MIALMADIDI
DH'ARwAD_ ...RESPONDENT
T '  (Common)

 A.(I3I("sMT. ASHA S KOPPAR, ADVOCATE)

R5"

CRIMINAL API>EAL_._I§I0.2S£%,;;2008"'T'H'    3



--

THESE CRIMINAL APPEALS ARE FILED U/S. 378(1) 81. (3) OF CR.P.C BY THE ADVOCATE FOR THE APPELLANT PRAYING THAT THIS HONBLE COURT MAY BE PLEAS-ED_TQ

(a) GRANT LEAVE To APPEAL AGAINST THE JUDOIvIE.NT_jA'N.D~. % ORDER OF ACQUITTAL DATED 16.7.2008 PASS.ED,IBY~ '1'HE LEARNED JMFC., HUBLI IN CC No.1052f~2Q}3.EI'~A.&<--ACC NO. 1054/2005 RESPECTIVELY THEREBY. ACQUI'_I"I'I_E*!G' RESPONDENT/ ACCUSED OF THE=..1O1«"EE;~?'s'CE.PUNISHA_BI;E UNDER SECTION 138 OF THE_NEOOTIA.BLE INSTRUMEN1TS~--.,% ACT;(b) SET ASIDE THE JUDf;';MEN'T AND; O§E{'D.E?.--' OF=f ACQUITTAL DATED 16.7.2008 PASSED BY 'THE LEARNED Jrv'iF'C., HUBL1 IN CC No.I0s2%/_2Ca5"A..& CC"'Nq.1_ris4/2005 RESPECTIVELY BY ALLQWYINGI: TI_-HS..._ CRIMINAL APPEAL (c) CONVICT THE RESPONDEi'€T;'A AQ(3L?SE'D?_ EOBTHE OFFENCE PUNISHABLE U/S138 OETHE NEé}OT'i.AB~LE"INSTRUMENTS ACT AND THIS .}}ION'BI;;E VCQUR"FJ'MAY":BE PLEASED TO DIRECT THE R?.ESI%iONDENT*;_/ A_CCUS'ED'TO PAY DOUBLE THE CHEOUE 'AI;'¢I-OD'-NT__ AS.;COM_P'ENSATION 85 ETC. THESE .:CRINfigN'AIj;'~.fAPI$EA'LS COMING ON FOR ADMISSION VREPORTINOI-A.SETI*LEMENT THIS DAY, THE COURT DELIV_ERED'«TIJE' EOLLQWING:

I-JUDGMENT V V' are filed by the Complainant against W Ly)

2. The appeElant/ complainant and the respondent--accused with their respective counsel are present.

3. They have filed application of the Negotiable Instruments Cr.P.C. seeking permission; to cornpoundV.v*--?he offence"s, punishable under Section of Negotiable Instruments Act, Exirhich:'prosecution was launched againstpthe resp,o:nde1itfacei1sed;_ ~

4. Along thee'-ap};ilication, they have appended Memo of Undeirstanvdirig between the parties, which is the

-"'~gene.;-ifs an atternpt--«to compound the offence. I satisfied on perusal of the memo of V'..._iu.nderstanC1ing between the parties to grant the request to the offence punishable under Section 138 of K the Negotiable Instruments Act.

<9?

6. Hence, application under Section 147 the Negotiabie Irlstmmemis Act is aﬂowed.

7. The Memo of Understanding...is'V_u_:"p1£§ee€i_ record.

8. The offence the » Negotiabie Ir1strun3e11t$'"Ag:t iseweedznpotingied. '

9. The appeals V(ii.$pOsed 6f"ir1 terms of the above 0rcier.__ 4' ' ' e JUDGE vrp/--

Unlock Advanced Research with PRISMAI

Karnataka High Court