Sri Chandrakanth R vs Smt. Jyothi Rao
2021 Latest Caselaw 1447 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

  DATED THIS THE 27TH DAY OF JANUARY, 2021

                     BEFORE

THE HON'BLE MR.JUSTICE ASHOK G. NIJAGANNAVAR

       CRIMINAL APPEAL NO. 37 OF 2014 (C)

BETWEEN:

SRI CHANDRAKANTH R,
AGED ABOUT 43 YEARS,
S/O SRI REVANNA,
NO.5/16, 1ST CROSS,
KRISHNA TEMPLE ROAD,
DWARAKANAGAR,
HOSAKEREHALLI,
BANASHANKARI III STAGE,
BENGALURU - 85.                      ...APPELLANT

(BY SRI MOHANADASA N, ADVOCATE - ABSENT)

AND:

SMT. JYOTHI RAO
W/O SRI JANARDHAN RAO
NO.62, 2ND A CROSS
THAMBUCHETTIPALYA,
SONNATHAMMANAHALLI,
KRISHNARAJAPURA,
BENGALURU - 560036.                ...RESPONDENT
                        ****
      THIS CRIMINAL APPEAL IS FILED UNDER SECTION
378(4) CR.P.C PRAYING TO SET ASIDE THE JUDGMENT
AND THE ORDER OF ACQUITTAL DATED 27.04.2013
PASSED BY THE XVI A.C.M.M., BANGALORE IN
C.C.NO.21982/2009      -      ACQUITTING      THE
                           2


RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138
OF N.I.ACT.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:

                       ORDER

Leaned counsel for the appellant is absent. No

representation.

The police report furnished along with the

Death Certificate of respondent Jothi Rao W/o

Janardhana Rao @ George confirms that respondent

has expired on 14.04.2014.

In view of the said report, this appeal is

dismissed as abated.

Sd/-

JUDGE

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