Shriram Transport vs Ramangouda S/O Hanamantangouda ...
2021 Latest Caselaw 3076 Kant

             IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

           DATED THIS THE 30TH DAY OF JULY, 2021

                          BEFORE

       THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR

             CRIMINAL APPEAL NO.100187/2015

BETWEEN:

SHRIRAM TRANSPORT
FINANCE CO. LTD.
GADAG BRANCH
REP. BY ITS GPA HOLDER
SRI. SHARADKUMAR MOHANRAO BOMMANAGI
AGE: 36 YEARS
OCC: ASSISTANT MANAGER,
R/O. GADAG
                                               ...APPELLANT
(BY SRI. R.H. ANGADI, ADVOCATE)

AND:

RAMANGOUDA
S/O. HANAMANTANGOUDA PATIL
AGE: MAJOR, OCC: BUSINESS
R/O. ASUNDI ROAD,
BINKADAKATTI, GADAG.
                                              ...RESPONDENT
(BY SRI. ADAVIND D. KULKARNI, ADVOCATE)

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
OF CR.P.C. SEEKING TO ALLOW THE APPEAL AND TO SET ASIDE
THE IMPUGNED JUDGMENT AND ORDER OF ACQUITTAL PASSED
IN CC NO.1203/2014 DATED 01.08.2015 PASSED BY THE 1ST
ADDITIONAL CIVIL JUDGE AND JMFC-I COURT, GADAG AND
THEREBY CONVICT THE RESPONDENT/ACCUSED ACCORDINGLY
FOR THE OFFENCE PUNISHABLE UNDER SECTION 138 OF THE N.I.
ACT, ETC.
                                2


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

                          JUDGMENT

This appeal is filed by the complainant against the

respondent/accused. The sole respondent/accused herein is

reported to be dead. Hence, the appeal is abated.

Accordingly, the appeal is dismissed as abated.

Sd/-

JUDGE

KGR*