Karnataka High Court
N M Appaji vs M N Murthy on 7 April, 2017
Author: Anand Byrareddy
Bench: Anand Byrareddy
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 7TH DAY OF APRIL 2017
BEFORE
THE HON'BLE MR. JUSTICE ANAND BYRAREDDY
CRIMINAL APPEAL NO.571/2016
BETWEEN:
M N Appaji
S/o M Narayana Swamy
Aged 54 years
Madivala Village
Kasaba Hobli
Malur Taluk
Kolar District-563 101. ... APPELLANT
(By Smt Neeraja Karanth, Adv.)
AND:
M N Murthy
S/o A Narayanappa
Aged 56 years
Madivala Village
Kasaba Hobli
Malur Taluk
Kolar District-563 101. ...RESPONDENT
(By Sri N Amaresh, Adv.)
2
This Criminal Appeal is filed under Section 378(4)
Cr.P.C. praying to set aside the judgment and acquittal order
dated 07.07.2014 passed by the II Addl. Civil Judge and
J.M.F.C. at Malur in C.C.No.214/2010 - acquitting the
respondent/accused for the offence punishable under Section
138 of N.I. Act.
This Criminal Appeal coming on for Orders this
day, the Court delivered the following:
JUDGMENT
Learned counsel for the appellant has filed a Memo seeking to dismiss the appeal as settled out of Court.
The Memo is placed on record.
Accordingly, appeal is dismissed as not pressed.
Sd/-
JUDGE bkp