Karnataka High Court
Sri Lakshmanmurthy R vs Sri Umashankar M on 7 August, 2017
Author: Aravind Kumar
Bench: Aravind Kumar
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 07TH DAY OF AUGUST, 2017
BEFORE
THE HON'BLE MR.JUSTICE ARAVIND KUMAR
CRIMINAL APPEAL NO.391 OF 2014
BETWEEN:
Sri. Lakshmanmurthy R.,
S/o G. Ramaiah, aged about 45 years,
Advocate,
Residing at No.13,
Chirag Nilaya,
8th Cross,
Adithyanagar Layout,
Vidyaranyapura Post,
Bengaluru - 560 097.
...Appellant
(By Sri. C. Vijaya Kumar, Adv. (Absent))
AND:
Sri. Umashankar M,
S/o late Munibyrappa,
Major,
No.85, Pattanagere,
Rajarajeshwari Nagar,
Bengaluru - 560 098. ...Respondent
(By Sri. Chandrashekaran, Adv., (Absent))
This Criminal appeal is filed under Section 411
R/W 397 of Cr.P.C. praying to set aside the judgment
dated 6.1.2014 in Crl.A.No.418/2013 on the file of V
Addl., City Civil and S.J., Bangalore city and that of
judgment and order of conviction dated 27.07.2013 in
2
C.C.No.20323/2010 on the file of XVI A.C.M.M.,
Bangalore city be restored and this petition be allowed in
the ends of justice.
This criminal appeal coming on for Admission, this
day, the Court delivered the following:
JUDGMENT
Order sheet discloses that on 25.07.2017, 20.03.2017, 21.07.2016, 07.06.2016, 28.04.2016 and 20.04.2016, learned counsel for appellant has remained absent. Even today there is no representation. It would only disclose that appellant is not interested in prosecuting this appeal.
Hence, appeal stands dismissed for non- prosecution.
SD/-
JUDGE SB/AG