Mr. D.A. Rangaswamy vs Mr. Y. B. Annappa Rao
2022 Latest Caselaw 11255 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 2 N D DAY OF AUGUST, 2022

                         BEFORE

THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

        CRIMINAL APPEAL NO.1851 OF 2019

BETWEEN:

Mr. D.A. Rang aswamy
S/o. Annap agowd a
Aged about 53 years
R/at Doddab asavanahalli Villag e
M.H. Kopplu Post
Hassan Taluk.

Present R/at Near Canara Bank
1 s t Cross, Ud ayagiri Extension
Hassan-573201.
                                          ...Appellant
(By Sri P.P. Jayakumara, Ad vocate)

AND:

Mr. Y.B. Annapp a Rao
S/o Y.V. Bhad reg owda
Security Officer KMF
(Karnataka Milk Federation)
Gandhinag ar, H.N. Pura Road
Hassan-573201.

And also residing at
Behind Government High School
Channapatna
H.N.Pura Road
Hassan-573201.
                                        ...Respondent
                               :: 2 ::


      This Criminal Appeal is filed under Section 378(4)
of CR.P.C., praying to set asid e the Judgment dated
21.03.2019, p assed by the VI Additional Civil Judge
and   JMFC,     Hassan   in    C.C.No.254/2013,      acquitting
the respond ent/accused for the offence P/U/S 138 of
the N.I. Act.

      This Criminal Appeal coming on for orders this
day, the Court mad e the following :

                              ORDER

The appellant's counsel submits that the

respondent has passed away. Since the

respondent is the sole accused, this appeal abates.

Therefore abatement of the appeal is recorded.

Sd/-

JUDGE

Kmv/-