Sri Mahadevaswamy vs State By T Narasipura Police
2022 Latest Caselaw 10907 Kant

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   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 18TH DAY OF JULY 2022

                        BEFORE

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

            CRIMINAL APPEAL NO.626 OF 2011

BETWEEN:
SRI. MAHADEVASWAMY,
SON OF CHAMI BASAVAIAH,
AGED ABOUT 29 YEARS,
RESIDING AT MUGUR VILLAGE,
T. NARASIPURA TALUK,
MYSORE DISTRICT.
                                      ... APPELLANT
(BY SRI. C. M. JAGADEESH, ADVOCATE)

AND:

STATE BY T. NARASIPURA POLICE ,
T. NARASIPURA,
REPRESENTED BY
PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BANGALORE .
                                      ... RESPONDENT
(BY SRI. R.D. RENUKARADHYA, HCGP)


      THIS CRIMINAL APPEAL IS FILED UNDER SECTION
374(2) CR.P.C., PRAYING TO SET ASIDE THE ORDER
DT:11.04.2011 PASSED BY THE IV ADDL.DIST., AND S.J.,
MYSORE      IN  S.C.NO.72/08  -   CONVICTING   THE
APPELLANT/ACCUSED FOR THE OFFENCE P/U/S 498-A, 306
OF IPC.

     THIS APPEAL IS COMING ON FOR ORDERS THROUGH
VIDEO CONFERENCE/PHYSICAL HEARING, THIS DAY, THE
COURT DELIVERED THE FOLLOWING;
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                       JUDGMENT

The learned HCGP has filed a memo stating that the

appellant died on 09.07.2015. A copy of the Death

Certificate is also enclosed.

2. Memo is placed on record.

3. No application has been filed seeking leave to

continue the appeal. Hence, In view of the death of

appellant/accused, the appeal stands abated.

Accordingly, appeal is dismissed as abated.

Sd/-

JUDGE VS