Jubeda W/O Allabhaksh Nadaf vs The State Of Karnataka
2022 Latest Caselaw 8786 Kant

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                                      CRL.A No. 100038 of 2014


     IN THE HIGH COURT OF KARNATAKA, DHARWAD
                           BENCH

       DATED THIS THE 14TH DAY OF JUNE, 2022

                          BEFORE
       THE HON'BLE MR JUSTICE V.SRISHANANDA
      CRIMINAL APPEAL NO. 100038 OF 2014 (C-)
BETWEEN:

1.    SMT.JUBEDA W/O ALLABHAKSH NADAF
      AGE: 35 YEARS,
      OCC: AGRICULTURE,
      R/O. HALLIKERI,TQ: NAVALGUND
      NOW AT ADAVISOMAPUR, TQ AND DIST: GADAG

                                                   ...APPELLANT

(BY SRI. K L PATIL, ADVOCATE)

AND:

1.    THE STATE OF KARNATAKA
      REP.BY STATE PUBLIC
      PROSECUTOR, HIGH COURT OF KARNATAKA

                                                 ...RESPONDENT

(BY SRI. RAMESH CHIGARI, HCGP)

       THIS CRIMINAL APPEAL IS FILED U/S 374(2) OF CR.P.C.
SEEKING TO ALLOW THIS CRIMINAL APPEAL BY SETTING ASIDE THE
JUDGMENT AND ORDER OF CONVICTION DATED 30.12.2013 PASSED
BY THE DIST. & SESSIONS JUDGE, GADAG, IN S.C.NO.23/2011 FOR
THE OFFENCES P/U/S 306 OF IPC AND ACQUIT THE APPELLANT OF
THE OFFENCES P/U/S 306 OF IPC.

       THIS APPEAL COMING ON FOR FINAL HEARING THIS DAY,
COURT DELIVERED THE FOLLOWING:
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                                            CRL.A No. 100038 of 2014


                             JUDGMENT

1. Learned counsel for the appellant has filed a

memo. The memo reads as under:

"In this the advocate for the appellant submits as under:

That, the appellant Smt. Jubeda W/o Aadimsab Nadaf died on 05.11.2021 in a road accident. Hence, the appeal filed by the appellant Smt. Jubeda Nadaf may be abated, in the interest of justice.

The death certificate of Smt.Jubeda Nadaf and the receipt of the fine amount of Rs.5,000/- paid in S.C.No.23/2011 are enclosed with this memo."

2. In view of the same, the appeal is disposed of.

The fine amount deposited by the appellant is

appropriated to the State in terms of the judgement of the

Hon'ble Apex Court in the case of Ramesan (Dead)

Through LR. Girija A. vs. State of Kerala reported in

AIR 2020 SC 559.

SD/-

JUDGE

SH