G.M.Thippeswamy S/O ... vs G.Veeresh S/O Late Nagappa
2022 Latest Caselaw 4749 Kant

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              IN THE HIGH COURT OF KARNATAKA
                      DHARWAD BENCH

           DATED THIS THE 14TH DAY OF MARCH, 2022

                          BEFORE

             THE HON'BLE MR. JUSTICE P.N.DESAI

       CRIMINAL REVISION PETITION NO.100122/2014

BETWEEN:

G.M.THIPPESWAMY
S/O G.M.VIRUPAKSHAIAH
AGE: 58 YEARS,
R/O.2ND CROSS, S.N.PET,
BEHIND NAGAMMA SCHOOL,
BALLARI

                                                 ...PETITIONER

(BY SHRI SHIVARAJA HIREMATH, ADVOCATE.)


AND:

G.VEERESH S/O. LATE NAGAPPA
AGE: 56 YEARS,
R/O.BANNAPPABHAVI REDDY STREET
NEAR ANJINEYA SWAMY TEMPLE,
BALLARI

                                             ...RESPONDENT.

(BY SHRI M B GUNDAWADE, ADVOCATE.)

      THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397(1) READ WITH SECTION 401 OF THE CODE OF
CRIMINAL PROCEDURE, 1973, SEEKING TO SET ASIDE THE
JUDGMENT OF CONVICTION AND SENTENCE DATED 27.02.2013
PASSED IN C.C.NO.1171/2008 BY THE I-ADDL. CIVIL JUDGE &
JMFC COURT, BALLARI, AND JUDGMENT AND ORDER DATED
28.12.2013 PASSED IN CRL.A.NO.81/2013 BY THE II-ADDL.
SESSIONS JUDGE, BALLARI AND ACQUIT THE ACCUSED, ETC.,.
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     THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT PASSED THE FOLLOWING:


                            ORDER

The learned counsel for the petitioner files a memo

stating that the revision petitioner by name

G.M.Thippeswamy, died on 1.8.2020. The memo is taken on

record. In view of death of the revision petitioner/accused,

this petition is dismissed as abated.

Sd/-

JUDGE Mrk/-