Sri. C Vijay Kumar vs Sri. K Subramani
2022 Latest Caselaw 11435 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 17 T H DAY OF AUGUST, 2022

                        BEFORE

THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

        CRIMINAL APPEAL NO.297 OF 2021

BETWEEN:

Sri C. Vijay Kumar
Aged 37 years
S/o Sri Chennareddy
R/at No.1005, 9 t h Cross
Swarna Nag ar, Robertsonp et
KGF-563 122
Kolar District.
                                             ...Appellant
(By Sri D. Prab hakar, Advocate)


AND:

Sri K. Sub ramani
Aged 72 years
S/o Late Gurrapp a
R/at No.851/1, 4 t h Cross
Swarna Nag ar, Robertsonp et
KGF-563 122
Kolar District.
                                          ...Respondent


      This Criminal Appeal is filed under Section 378(4)
of Cr.P.C. praying to set aside the imp ugned judgment
of acq uittal d ated 06.01.2020 passed by the Senior
Civil Judge and Prl. JMFC, K.G.F. in C.C. No.185/2018
and convict the respondent/accused and allow the
complaint.
                           :: 2 ::


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


                         ORDER

It is submitted by the appellant's counsel that

the respondent has died and therefore this appeal

has abated. His submission is placed on record.

Abatement of the appeal is recorded.

Sd/-

JUDGE

ckl/-