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Judgment
7 paragraphs · 111 wordsShivashankar Amarannavar, J
Learned counsel for the appellant files a memo seeking withdrawal of the appeal.
Memo reads thus;
“Herein the memo on behalf of the appellant is as under.
It is submitted that the appellant has filed the top noted appeal challenging the judgment of conviction and order of sentence passed by the VIII Additional District and Sessions Judge, Belagavi in SC No.53/2018 dated 09.04.2019. Since the sentence remained only for 3 months appellant is not willing to prosecute the appeal.
Therefore petitioner may kindly be permitted to withdraw the appeal in the interest of Justice.”
In view of the memo, the appeal is dismissed as withdrawn.