Sri P K Mallesh Babu Reddy vs Sri H Shankarappa
2021 Latest Caselaw 337 Kant

   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 06TH DAY OF JANUARY, 2021

                        BEFORE

  THE HON'BLE MR.JUSTICE ASHOK G. NIJAGANNAVAR

           CRIMINAL APPEAL NO.1092 OF 2011 (A)
BETWEEN:

SRI P K MALLESH BABU REDDY,
AGED ABOUT 40 YEARS,
S/O KRISHNA REDDY,
NO.47, PUTTAPPA LAYUOUT,
HAL III STAGE,
BANGALORE - 560 075.                        ...APPELLANT

(BY SRI G V DAYANANDA, ADVOCATE)

AND:

SRI H SHANKARAPPA,
AGED 48 YEARS,
175, A, 2ND FLOOR,
BEHIND VIJAYA BANK,
NEW THIPPASANDRA,
BANGALORE - 560 075.                      ...RESPONDENT
                           ****

     THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
CR.P.C PRAYING TO SET ASIDE THE ORDER DT: 28.09.2011
PASSED BY THE XXIII ACMM, BANGALORE IN C.C.NO.28985/08 -
ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
P/U/S 138 OF N.I. ACT.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                                    2


                            JUDGMENT

Learned counsel for the appellant absent, no

representation.

2. The Police report discloses that respondent has

expired on 25.05.2013 and the copy of death certificate is also

enclosed.

3. So far no steps have been taken in respect of

deceased respondent.

4. Hence, appeal is dismissed as abated.

Sd/-

JUDGE

BSR