Sri. A.M. Kumara vs Sri. Devaraj
2022 Latest Caselaw 12341 Kant

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      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 11TH DAY OF OCTOBER, 2022

                           BEFORE

             THE HON'BLE MS.JUSTICE J.M.KHAZI

           CRIMINAL APPEAL NO.1469 OF 2016

BETWEEN:

SRI. A.M. KUMARA
S/O LATE MARILINGAIAH,
AGED ABOUT 49 YEARS,
R/A NO.161, MATHRUKRUPA,
IST FLOOR, III CROSS,
SATHYANARAYANA LAYOUT,
BASAVESHWARANAGARA,
BENGALURU - 560 079.
                                                ...APPELLANT

(BY SRI. SOMASHEKARA K.M., ADVOCATE)

AND

SRI. DEVARAJ
S/O SRI FAKIRAPPA ARALIKATTI,
AGED ABOUT 66 YEARS,
R/A NO.28, 1ST FLOOR,
S.T. GUDI BUI LDING,
INDIRA COLONY,
NAGASHETTY KOPPA,
KESHWAPURA,
HUBLI - 580 023.

ALSO HAVING OFFICE AT
NO.89, ANKUSH ARCADE,
OPP:TO GIRIVASA PICTURE
STATION ROAD,
HUBLI - 560 020.
                                            ...RESPONDENT
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      THIS CRIMINAL APPEAL FILED U/S 378(4) CR.P.C PRAYING TO
SET ASIDE THE IMPUGNED JUDGMENT DATED 28.06.2016 PASSED BY
THE LII ADDL. CITY CIVIL AND S.J., BANGALORE CITY (CCH-53) IN
CRL.A.NO.791/2014, CONSEQUENTLY CONFIRM THE JUDGMENT OF
CONVICTION DATED 30.06.2014 PASSED BY THE XIII ACMM,
BANGALORE IN C.C. NO.519/2011.


      THIS CRIMINAL APPEAL COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:




                        JUDGMENT

The police report states that the respondent/ accused has

expired. The death certificate is also produced.

In view of the same, appeal is dismissed as abated.

Sd/-

JUDGE

LL