Sri Shankar P Revanakar vs Sri V Shankarachari
2022 Latest Caselaw 3267 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 24 T H DAY OF FEBRUARY, 2022

                        BEFORE

THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

CRIMINAL REVISION PETITION NO.1405 OF 2015

BETWEEN:

Sri Shankar P. Revanakar
S/o Late Sri Pad manabha,
Aged about 55 years,
Residing at Jalavala Karki,
Jalavalli Post, Honnavar Taluk,
North Canara District-581341.
                                           ...Petitioner
(By Sri Nagend ra Kumar, Advocate)

AND:

Sri V.Shankarachari,
S/o Sri Veerabhadrachari,
Aged about 53 years,
Rang anath Nilaya,
No.9/1, 28 t h Cross,
Kilari Road , Beng aluru-560053.
                                         ...Respondent
(By Sri V.Vinod Reddy, Advocate)

      This Criminal Revision Petition is filed under
Section 397 read with 401 of Cr.P.C. p raying to set
aside the impug ned judgment dated 21.11.2015 in
Crl.A.No.1414/2014 on the file of LXVI Additional City
Civil and Sessions Judge, CCH-67 at Beng aluru City
and consequently set aside the impugned judg ment
dated 14.11.2014 in C.C.No.5790/2007 on the file of
the XV A.C.M.M., Bengaluru City.

    This Criminal Revision Petition coming on      for
orders this d ay, the Court mad e the following:
                          :: 2 ::


                       ORDER

Counsel for the petitioner wants to produce

the death certificate of the petitioner. Anyway,

the fact that the petitioner died on 23.2.2021 is

not disputed. The petitioner is the accused. In

this view, petition stands abated.

Sd/-

JUDGE

ckl/-