Sri Munegowda vs State By
2022 Latest Caselaw 3526 Kant

                            1



       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 2ND DAY OF MARCH, 2022

                          BEFORE

           THE HON'BLE MR. JUSTICE H.P. SANDESH

       CRIMINAL REVISION PETITION NO.391/2013

BETWEEN:

SRI MUNEGOWDA
SON OF LATE DODDANANJAPPA,
AGED ABOUT 53 YEARS,
RESIDING AT ARADESHAHALLI
VILLAGE AND POST,
DEVANAHALLI TALUK,
BENGALURU RURAL DISTRICT-562110.          ...PETITIONER

           (BY SRI B.SHARATH KUMAR, ADVOCATE)
AND:

STATE BY
YELAHANKA TRAFFIC POLICE,
BENGALURU-560 064.                        ...RESPONDENT

              (BY SMT. RASHMI JADHAV, HCGP)

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W. SECTION 401 OF CR.P.C PRAYING TO SET
ASIDE THE JUDGMENT AND ORDER OF SENTENCE DATED
28.02.2013 PASSED BY THE P.O., F.T.C.-X, BENGALURU IN
CRL.A.NO.729/2011 AND ALSO JUDGMENT AND ORDER OF
SENTENCE DATED 26.09.2011 PASSED BY THE MMTC-III,
BENGALURU IN C.C.NO.4838/2009 (C.C.475/2009) AND ACQUIT
THE ACCUSED.

     THIS CRIMINAL REVISION PETITION COMING ON FOR
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
                                2




                             ORDER

Learned counsel for the petitioner has filed a memo

reporting the death of petitioner, who has been convicted for the

offences punishable under Sections 279 and 338 of IPC. Hence,

the case abates against the petitioner and the same does not

survive for consideration.

Accordingly, the criminal revision petition is dismissed as

abated.

Sd/-

JUDGE

ST