Karnataka High Court
Shankranna B Malladad, vs Prabhugouda Hanamantagouda ... on 5 July, 2012
Author: N.Ananda
Bench: N.Ananda
P DStflStSt
RD5 555 :St XRDJ St
CRD P .
5
c
CD 55QCD& RD
±
55
RDoi p 0
St RD H
H CLOESH RD St
DHRDCLC C
CLRD •StCLRD RDESICLCES --
p
RDL StRD B CQrCDRDCL :
0
CDt DRDSt H
RD EELaRD St
Pt
0
)L. L5
0
C) RD St CD
o RD RDLx RD .CLRD C St
rtRD CDRD- C
H0ES 0
CRD a St
7 CD z < OCt
H00RD RD RDCD
00 tEl p flRD°RD
1 So 0 HSt*St
OCt CL LCL
Q5 RD RDi CL RDRD
St XC
oCD
St Et3
t St 55552!
RD ESHCLRD CL CD St
BRD St_t 5t. HHC
--
CE t
55
RDoRD
.. 0 --
CD RD ES
£2
CD
CD
CD
Do
CL
I St
ES
P1HZ
2sCE 5! SIRDE5! So El ES St
2oo RD CLCDRD H 01 C c
-' CL RDCD CL
0 rt QRDXZ
CD CD H C
CRDC) CD LCD. Cit StH
0
St
St 55 H St St H 0
CL.
RD RDo P1 HOSt
CLRDRD St EPRD (Ji H:
RD. RDSt 0
CD CLCECL RDCL St >
CD C) CDRD St
RD CDCD 55 ES HZ
. 55! St
CLt St r St
rt CD St
St St
E
CD £2 N)
RD-RD." CD 0 0
CD to St
SooRD St
55 ES t
- RD St
55
St --
55RD
a,r ORD 0 RD
2
JUDGMENT
This appeal is filed against judgement of acquittal of respondent for an offence punishable under secti on 138 of Negotiable Instrument Act.
2. In •icw of amendment to section 372 Cr.P.C.
with effect from 3 1-12-2009 (Act No. 5 of 2009), appe al should have been filed before jurisdictional sessions cour t.
3. Therefore, appeal is dismissed, reserving liber ty to appellant to file an appeal before jurisdictional sessions court subject to Jaw of limitation.
Sd! JUDGE Ssm/