Sri Thippeshi @ Thippeswamy vs State Of Karnataka By
2022 Latest Caselaw 6060 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 04TH DAY OF APRIL, 2022

                       BEFORE

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

          CRIMINAL APPEAL NO.425 OF 2011

BETWEEN:
SRI. THIPPESHI @ THIPPESWAMY
S/O HANUMANTHAPPA
NOW AGED ABOUT 33 YEARS
RESIDENT OF BENCHIKATTE VILLAGE
JAGALURU TALUK
DAVANAGERE DISTRICT.
                                       ... APPELLANT
(BY SRI.N.SRINIVAS, ADVOCATE)

AND:

STATE OF KARNATAKA BY
BILICHODU POLICE STATION.
                                    ... RESPONDENT

(BY SRI.R.D.RENUKARADHYA-HCGP)

     THIS CRIMINAL APPEAL IS FILED UNDER SECTION
374(2) OF CR.P.C, PRAYING TO SET ASIDE THE ORDER
DATED 02.02.2011 PASSED BY THE PRL.DISTRICT AND
SESSIONS     JUDGE,    DAVANAGERE      IN S.C.NO.97/08-
CONVICTING THE APPELLANT/ACCUSED FOR THE OFFENCE
P/U/S 504, 448, 354, 306 R/W 34 OF IPC.

      THIS CRIMINAL APPEAL IS COMING ON FOR ORDERS
THROUGH VIDEO CONFERENCE/PHYSICAL HEARING, THIS
DAY, THE COURT DELIVERED THE FOLLOWING;
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                      JUDGMENT

The learned High Court Government Pleader has

filed a memo along with a copy of the death certificate in

respect of the appellant/accused No.1- Thippeswamy.

It is submitted that the appellant has died on

14.01.2017.

In view of the death of appellant, this appeal stands

abated, under Section 394 (1) of Cr.P.C.

Accordingly, the appeal is dismissed as abated.

Sd/-

JUDGE

BH