H P Mudlappa vs H Narayana B E (Civil)
2021 Latest Caselaw 6315 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 16TH DAY OF DECEMBER, 2021

                        BEFORE:

       THE HON'BLE MR.JUSTICE MOHAMMAD NAWAZ

           CRIMINAL APPEAL No.784 OF 2010

BETWEEN:

H.P. MUDLAPPA
S/O LATE PUTTEGOWDA
AGED ABOUT 72 YEARS
ADVOCATE: HIGH COURT
KUVEMPU KRUPA, NO.720
11TH MAIN ROAD, 5TH BLOCK
RAJAJINAGAR, BANGALORE-560010.                ...   APPELLANT

 [BY SRI. M.S. RAJENDRA PRASAD, SENIOR COUNSEL FOR
SRI. S. KEERTHIKAR, ADVOCATE-PH ]

AND:

H. NARAYANA, B.E. (CIVIL)
S/O HANUMANTHAIAH
AGED ABOUT 40 YEARS
CORPORATION CONTRACTOR & ENGINEER
R/AT NO.1635, 14TH CROSS
CHANDRA LAYOUT
BANGALORE-560040.                         ...     RESPONDENT

[BY SRI. BHOOTAIAH.R, ADVOCATE]

                          ***
     THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
OF CR.P.C, PRAYING TO SET ASIDE THE ORDER DATED 13.05.10
PASSED BY THE II ADDL. CMM., BANGALORE IN C.C.
NO.6966/2006-ACQUITTING THE RESPONDENT/ACCUSED FOR THE
OFFENCE P/U/S 406 & 380 OF IPC.

     THIS CRIMINAL APPEAL COMING ON FOR FINAL HEARING
THROUGH VIDEO CONFERENCE/PHYSICAL HEARING, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
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                       JUDGMENT

The learned counsel for the appellant has filed a

memo, reporting the death of the appellant/complainant

along with a copy of the Death Certificate.

2. The memo is placed on record.

The sole appellant is no more. In view of the

memo, the appeal is dismissed as abated.

Sd/-

JUDGE

Ksm*