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Judgment
6 paragraphs · 199 wordsShivashankar Amarannavar, J
Learned counsel for appellant No.1 files a memo. The memo reads thus;
“The appellant submits before this Hon’ble Court that, pleased to permit to withdraw the above said case as not pressed as the conviction period of the appellant is completed, in the ends of justice.”
Learned counsel for appellant No.2 files a withdrawal memo. The said memo reads thus;
“The undersigned counsel appear on behalf of the Appellant No.2 herewith submits that the Appellant No.2 has filed this Appeal challenging the conviction judgment dated:23/01/2017 passed by the 1st Additional Sessions Judge at Shivamogga. The trial court has sentenced him to undergo imprisonment for ten years and shall pay fine of Rs.25,000/-. The Appellant is in judicial custody since from the date of arrest i.e. 01/12/2015, the conviction period of 10 years is yet to be complete with remission. Hence the Appellant intent to not to challenge the conviction judgment and willing to withdraw the Appeal filed by him. Wherefore kindly dismiss the Appeal as withdrawn in the interest of justice and equity.”
In view of the memos filed by learned counsel for appellant Nos.1 and 2, the appeal is dismissed as withdrawn.