Karnataka High Court
Sri P G Sukandaraj S/O Late Govinda Rao vs Smt Chitra W/O Chandrashekar on 14 October, 2011
(H
x 1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 14"'mAX OF OCTOBER, 2611»,
BEFORE:
THE HON'BLE MR. JUSTICE A.S. PAcHmA§URfi" '%fi
CRIMINAL APPEAL No.734_g§ 2dd6*f;
BETWEEN:
P:Gé
S10.
Sukandaraj,
lata Govinda Rae,
Age: 54 years,
Occ: Tailoring, r
R/at # 37/2, 4th CroS3,T _ i'
Marappa Garden, Church Rdad,?j
Jayachamarajendxa Nagaxg',
Bangalore~56G Q06, ' VV
Present addzéssfiwi
# 57, ii Cr6éé,_a$thn§mma Layout,
Manorayanapalya; x "* "
R.T.NagarVPost;,'
Bangalore4~"5._§G _o3';<_. 47
EBy_S£i; K.Mén§unatha Rae Bhansle; Adv-}
C¥iEh:a§ ",
W/ég Chand$asfiekar,
fiagcz, #*41{1113f I Maia Road,
~_4'.§aya$hama;ajendra Nagar,
'"2$angal&r@m56G 3&6,
'* §;§aeét afidrass:
R" ufiQi2855; Grcund Fiaor,
",VKumaraswamy Layout 2"'Stage,
,'Bangaiore~56O O?8.
{By Sri. N.3»Ramesh; Adv.}
APPELLANT/S
RESPONBE¥T[S
This Crl.A. is filed u/Sectian 378 Cr.P C.
praying to eet aside the Judgment dt. 27.2.86 passed
in C.C. Nb.36801/G1 on the file of the XVIII.eCMM.,
& xx Addl. Small Causes Judge, B'loreVpCity,
acquitting' the respondent/accused, fer thefi.c£fefi¢e
pxu/s. 133 of N.I. Act. " ' 7 V This Crl.A. coming on for Fina1_fieexie§;_tfiie_fl day the Court made the following:__ pRm:R 2__ The learned counsel Eer. the" eppellant is absent. There is no'§epreeegtetienfy_ It eppeare that the appellant hag he iptere$fi"e¢ presecute the appeal.
The ma£tex_ is o£*§§he; year 2006. Renee the appeal ie«dismisee§Vfe:f"3h--prosecutione KSm*'*V