Shri. Kallappa S/O. Yallappa ... vs State Of Karnataka
2021 Latest Caselaw 2414 Kant

       IN THE HIGH COURT OF KARNATAKA
               DHARWAD BENCH

   DATED THIS THE 25TH DAY OF JUNE, 2021

                         BEFORE

       THE HON'BLE MS. JUSTICE J.M.KHAZI

       CRIMINAL APPEAL NO.100305/2018

BETWEEN:

Shri. Kallappa, S/o. Yallappa Talawar
Aged about 65 years, Occ: Agriculture
Residing at : Malali
Tq. Mudhol, Dist: Bagalkot.
                                               ... Appellant
(By Sri. Basavaraj S. Satannavar, Advocate)

AND:

State of Karnataka
Through Mudhol Police Station
Tq: Mudhol, Dist: Bagalkot
Represented by SPP
High Court of Karnataka
Dharwad Bench, Dharwad.
                                            ... Respondent
(By Sri. V. M. Banakar, Addl. SPP)

      This Criminal Appeal is filed under Section 374(2) of
Cr.P.C., praying to set aside the judgment and order passed
in S.C.No.27/2016 dated 20.06.2017 passed by the learned
1st Addl. District and Sessions Judge, Bagalkot, sitting At:
Jamkhandi, punishable under Sections 326, 307, 504 and
506 of IPC.
                                            Crl.A.No.100305/2018

                               2




     This appeal coming on for admission this day, the Court
made the following:

                           ORDER

Learned counsel for the appellant/accused has filed a

memo stating that the accused has died and as such, the

appeal has become infructuous.

Learned Addl. SPP has produced the death certificate of

the accused.

In view of this, the appeal is dismissed as abated.

Sd/-

JUDGE gab