Iranna S/O Iswaragouda Patil vs Premanand S/O. Gurusingh Hajeri
2022 Latest Caselaw 7472 Kant

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         IN THE HIGH COURT OF KARNATAKA
                KALABURAGI BENCH

         DATED THIS THE 25TH DAY OF MAY, 2022

                        BEFORE

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

   CRIMINAL REVISION PETITION NO.200006/2016
BETWEEN:

IRANNA S/O. ISWARAGOUDA PATIL
AGE: 35 YEARS
OCC: AGRICULTURE & BUSINESS
R/O. SHASTRI NAGAR, ATHANI ROAD
VIJAYPUR.
                                          ... PETITIONER

(BY SRI: R.S.LAGALI, ADVOCATE)

AND:

PREMANAND S/O GURUSINGH HAJERI
AGE: 39 YEARS, OCC: BUSINESS
R/O C/O. A.P. MARKETING
MAHAVEER NAGAR, VIJAYPUR.
                                        ... RESPONDENT
(BY SRI: BIRADAR VIRANAGOUDA, ADVOCATE)

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 READ WITH SECTION 401 OF CRIMINAL
PROCEDURE CODE, PRAYING TO CALL FOR RECORDS, SET
ASIDE THE JUDGMENT AND ORDER DATED 20.10.2015
PASSED BY THE I ADDL. SESSIONS JUDGE, VIJAYPUR, IN
CRIMINAL APPEAL NO.78/2012 THEREBY DISMISSING THE
APPEAL PREFERRED BY THE APPELLANT HEREIN AND
CONFIRMING THE JUDGMENT AND ORDER OF CONVICTION
DATED 16.11.2012 PASSED BY THE JMFC-I, COURT,
VIJAYPUR IN C.C.NO.1081/2007 & CONSEQUENTLY ACQUIT
THE PETITIONER OF ALL THE CHARGES, IN THE INTEREST OF
JUSTICE.
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     THIS CRIMINAL REVISION PETITION COMING ON FOR
HEARING THIS DAY, THE COURT PASSED THE FOLLOWING:


                          ORDER

Learned counsel for the revision petitioner has filed a

memo along with copy of death certificate of the petitioner -

Sri.Irannagouda Patil, reporting his death on 13.04.2021.

2. In view of the death of the petitioner, the petition

is dismissed as abated.

The amount in deposit is permitted to be withdrawn by

the respondent/complainant on due identification.

Sd/-

JUDGE

*bgn/-