K Manmohan Rao vs The State By S P Lokayuktha Udupi
2022 Latest Caselaw 1791 Kant

                                       Crl.A.No.820/2011
                           1




IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 4TH DAY OF FEBRUARY, 2022

                        BEFORE

    THE HON'BLE MRS.JUSTICE K.S.MUDAGAL

           CRIMINAL APPEAL No.820/2011

BETWEEN:

K. MANMOHAN RAO,
S/O K GANGADHAR,
AGED ABOUT 48 YEARS
R/O KACHCHOORU VILLAGE
AND POST, Via:HEBRI,
KARKALA TALUK,
VILLAGE ACCOUNTANT,
BALKOORU VILLAGE
KUNDAPURA TALUK.
                                            ..APPELLANT
(BY SRI R B DESHPANDE., ADVOCATE-THROUGH VC)
AND:

THE STATE BY S.P LOKAYUKTHA
UDUPI.
                                          ...RESPONDENT

(BY SRI VENKATESH S ARBATTI, SPL.P.P
THROUGH VC)

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 374(2)
OF CR.P.C. PRAYING TO SET ASIDE THE ORDER DATED
26.07.2011 PASSED BY THE SESSIONS/SPL. JUDGE, UDUPI IN
SPL.C.NO.12/07 CONVICTING THE APPELLANT/ACCUSED FOR
THE OFFENCE PUNISHABLE UNDER SECTION 7, 13(1)(D) READ
WITH 13 (2) OF PREVENTION OF CORRUPTION ACT, 1988.
                                           Crl.A.No.820/2011
                              2




     THIS CRIMINAL APPEAL COMING ON FOR ORDERS THIS
DAY,  THROUGH    VIDEO   CONFERENCING,  THE  COURT
DELIVERED THE FOLLOWING:

                       JUDGMENT

The learned counsel for the appellant has submitted

the Death Certificate of the appellant.

2. As per the said document, the appellant died on

13-12-2020.

3. Both the counsel submit that the appeal stood

abated. Therefore, the appeal is disposed of as abated.

Sd/-

JUDGE

tsn*