Kengalaiah @ Thimmaiah vs State Of Karnataka
2022 Latest Caselaw 1895 Kant

                                       CRL.A.No.167/2022

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 7TH DAY OF FEBRUARY 2022

                        BEFORE

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

         CRIMINAL APPEAL NO.167/2022

BETWEEN:

KENGALAIAH @ THIMMAIAH
S/O LATE THIMMAIAH
AGED ABOUT 76 YEARS
(AGED 88 YEARS AS PER RATION CARD)
R/AT HALEBUDANURU VILLAGE
MANDYA TALUK & DISTRICT - 571 405
                                          ... APPELLANT
(BY SRI M.Y.SREENIVASAN, ADVOCATE)
AND:

STATE OF KARNATAKA BY
MANDYA RURAL POLICE STATION
REP. BY SPP, HCK, BENGALURU
BANGALORE CITY - 560 001
                                        ... RESPONDENT
(BY SRI SHANKAR H.S., HCGP)

     THIS CRIMINAL APPEAL IS FILED UNDER SECTION 374(2)
OF CR.P.C. PRAYING TO SET ASIDE THE ORDER OF
CONVICTION AND ORDER OF SENTENCE DATED 24.08.2020
PASSED BY THE C/C I ADDITIONAL DISTRICT AND SESSIONS
JUDGE, MANDYA IN SPL.C.(POCSO) NO.60/2016, CONVICTING
THE APPELLANT/ACCUSED FOR THE OFFENCES PUNISHABLE
UNDER SECTIONS 376(2)(I) AND 506 OF IPC AND SECTIONS 6,
10 AND 12 OF POCSO ACT.

      THIS CRIMINAL APPEAL COMING ON FOR ADMISSION
THIS DAY, THE COURT DELIVERED THE FOLLOWING:
                                           CRL.A.No.167/2022

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                       JUDGMENT

Learned counsel for the appellant submits memo

reporting that the appellant died on 04.02.2022.

2. Due to death of the appellant, the appeal

abated and disposed of accordingly.

Pending I.As. stood disposed of.

Sd/-

JUDGE pgg