Sri.Rudrayya S/O Andanayya ... vs K P Hombardi
2022 Latest Caselaw 642 Kant

          IN THE HIGH COURT OF KARNATAKA
                  DHARWAD BENCH

      DATED THIS THE 13TH DAY OF JANUARY 2022

                      BEFORE

     THE HON'BLE MR. JUSTICE M.NAGAPRASANNA

          CRIMINAL APPEAL NO.100129/2020

BETWEEN

1.   SRI.RUDRAYYA S/O ANDANAYYA MATHAD
     SINCE DECEASED BY LR'S

1(A) PARVATAMMA W/O LATE RUDRAYYA MATHAD
     AGE.67 YEARS,
     R/O BYADGI, TQ,BYADGI,
     DIST.HAVERI.

1(B) PRABHULINGAYYA S/O LATE RUDRAGOWDA MATHAD
     AGE.47 YEARS,
     R/O BYADGI, TQ,BYADGI,
     DIST.HAVERI.

1(C) GURUSIDDAYYA S/O LATE RUDRAGOWDA MATHAD
     AGE.45 YEARS,
     R/O BYADGI, TQ,BYADGI,
     DIST.HAVERI.

1(D) CHANNABASAYYA S/O LATE RUDRAGOWDA MATHAD
     AGE.40 YEARS,
     R/O BYADGI, TQ,BYADGI,
     DIST.HAVERI.
                                      ...APPELALNTS
     (BY SRI NAGANGOUDA R. KUPPELUR, ADVOCATE)
                             2




AND :

KRISHNAPPA S/O PARAMESHWARAPPA HOMBARDI
AGE. MAJOR, OCC. BUSINESS,
C/O APMC YARD, BYADGI,
DIST. HAVERI, NOW R/O. GUMMANAHALLI,
TQ. BYADAGI, DIST. HAVERI.
                                     ..RESPONDENT

(BY SRI S. A.BEELOPANT AND SRI AVINASH S.MALIPATIL,
ADVOCATES)

     THIS CRIMINAL APPEAL IS FILED U/S 378 OF
CR.P.C., PRAYING TO SET ASIDE JUDGMENT DATED
11/12/2019 PASSED BY THE CIVIL JUDGE AND JMFC,
BYADGI    IN  C.C.NO.40/2015   AND CONSEQUENTLY
CONVICT THE ACCUSED/RESPONDENT FOR THE OFFENCES
PUNISHABLE U/S 138 OF THE NI ACT.

     THIS APPEAL COMING ON FOR ADMISSION THIS
DAY, THE COURT MADE THE FOLLOWING:

                         ORDER

Learned counsel for the respondent submits that the

respondent is no more.

In the light of the death of respondent, this appeal

stands abated.

Sd/-

JUDGE CKK