Shri T D Narasimhaiah S/O Dasappa T ... vs The State Of Karnataka
2022 Latest Caselaw 3039 Kant

                                        CRL.A.No.560/2011

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 22ND DAY OF FEBRUARY 2022

                         BEFORE

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

         CRIMINAL APPEAL NO.560/2011
BETWEEN:

SHRI.T.D.NARASIMHAIAH
S/O DASAPPA T V
AGE: 60 YEARS
R/O 'SURUDAYA' GARDEN HOUSE
MARUTJINAGAR, TUMKUR - 572 102            ... APPELLANT

(BY SRI.SHANKAR P HEGDE, ADV.)

AND:

THE STATE OF KARNATAKA
BY THE LOKAYUKTA POLICE
MYSORE                                  ... RESPONDENT

(BY SRI.B.S.PRASAD, SPL.P.P.)

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 374(2)
CR.P.C PRAYING TO SET ASIDE THE ORDER DATED 02.05.2011
PASSED BY THE III ADDITIONAL DISTRICT AND SESSIONS
JUDGE, MYSORE IN SPL.C.NO.27/2008 CONVICTING THE
APPELLANT/ACCUSED FOR THE OFFENCE PUNISHABLE UNDER
SECTIONS 7, 13(1)(d) READ WITH SECTION 13(2) OF
PREVENTION OF CORRUPTION ACT AND ETC.

      THIS CRIMINAL APPEAL COMING ON FOR ORDERS THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
                                       CRL.A.No.560/2011

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                    JUDGMENT

Learned counsel for the appellant has submitted

memo with death certificate of the appellant. As per

the said certificate, appellant died on 13.03.2021.

Therefore, the appeal is abated and disposed of

accordingly.

Sd/-

JUDGE

pgg