Paste Traders Ranebennur vs Savanur Halappa @ Haleshappa
2021 Latest Caselaw 418 Kant

           IN THE HIGH COURT OF KARNATAKA
                  DHARWAD BENCH

       DATED THIS THE 7TH DAY OF JANUARY 2021

                      BEFORE

      THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

               CRL. A. NO.100130/2014


BETWEEN:

PASTE TRADERS RANEBENNUR
R/BY ITS PARTNER
GANESH S/O. SHIVAPPA PASTE
AGE: 40 YEARS,
RANEBENNUR
DIST: HAVERI
NOW R/O. ANVATTI, TQ: SORAB
DIST: SHIMOGA.                           ... Appellant

(BY SRI. MAHESH WODEYAR, ADV.)

AND

SAVANUR HALAPPA @ HALESHAPPA
AGE: 45 YEARS,
OCC: CONTRACTOR
R/O. BOVI COLONY, SHIRALKOPPA
SHIKARIPUR,
DIST:SHIMOGA.

                                        ...RESPONDENT
                                2




(BY SRI.: N. P.VIVEKMEHTA, ADV.)

     THIS APPEAL IS FILED UNDER SECTION 378(4) OF
CR.P.C. SEEKING TO SET ASIDE THE JUDGMENT AND ORDER
OF ACQUITTAL DATED 31/1/2014 PASSED BY THE II ADDL.
DIST & SESSIONS JUDGE, SITTING AT RANEBENNUR, IN
CRL.A NO.58/2008 AND CONSEQUENTLY RESTORE THE
JUDGMENT AND ORDER OF CONVICTION DATED 25/7/2008
PASSED BY THE ADDL. CIVIL JUDGE (JR.DN). & II ADDL.
JMFC COURT, RANEBENNUR IN CC NO.291/2005.

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

                          JUDGMENT

Learned counsel for the appellant Sri. Mahesh Wodeyar

submits that on account of death of accused, appeal abates.

Appeal is ordered to be abated as a consequence of law.

Sd/-

JUDGE

Vmb