Prabhakar S/O Arjunappa Bhasker vs The State Of Karnataka
2022 Latest Caselaw 8887 Kant

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           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

        DATED THIS THE 15TH DAY OF JUNE, 2022

                         BEFORE

           THE HON'BLE MRS.JUSTICE M.G. UMA

         CRIMINAL APPEAL NO.200009/2014


Between:

Prabhakar S/o Arjunappa Bhaskar,
Age: 48 years,
Occ: Office Asst. K.S.F.C., Bidar.
                                               ... Appellant
(By Sri Rajesh G. Doddamani, Amicus Curiae;
 Sri Shivanand V. Pattanshetti, Advocate)


And:

The State of Karnataka,
Through the Police Lokayukta,
Bidar
                                             ... Respondent
(By Sri Gurudev I. Gachinamath, Spl. PP)

      This Criminal Appeal is filed under Section 374(2) of
Cr.P.C., praying to allow the appeal by setting aside the
judgment and order dated 02.01.2014 passed by the Prl.
Sessions Judge, Bidar in Spl. Case. (P.C. Act) No.04/2009
convicting and sentencing the appellant for the offences
under Sections 7, 13(1)(d) R/w Section 13(2) of
Prevention of Corruption Act and acquit the appellant
accused of all the allegations.
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      This appeal coming on for Hearing, this day, the
Court delivered the following:

                       JUDGMENT

Even though Sri Rajesh G. Doddamani, learned

counsel is appointed as Amicus Curiae, Sri Shivanand V.

Pattanshetti, learned counsel for the appellant has filed a

memo reporting the death of the appellant enclosing copy

of the death certificate. As per the death certificate,

appellant-Prabhakar Bhaskar died on 19.10.2021.

The memo is placed on record.

Accordingly, the appeal is dismissed as abated.

Sd/-

JUDGE

NB*