Mr A Sheshagiri Rao vs State By Cbi/Spe/Acb
2022 Latest Caselaw 12483 Kant

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    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 14TH DAY OF OCTOBER, 2022

                         BEFORE

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

           CRIMINAL APPEAL NO.293 OF 2011

BETWEEN:

MR A SHESHAGIRI RAO
S/O LATE MR.ASHWATHA NARAYANA RAO
63 YEARS,
NO.1, MEENAKSHI NILAYA,
NEW BANK COLONY,
2ND CROSS,
KONANAKUNTE,
BANGALORE - 62
                                          ... APPELLANT
(BY SMT. JAYALAXMI SHETTY, ADVOCATE)

AND:

STATE BY CBI/SPE/ACB
BANGALORE
                                         ...RESPONDENT
(BY SRI. T.PRASANNA KUMAR, ADVOCATE)

       THIS APPEAL IS FILED UNDER SECTION 374(2) OF THE
CODE OF CRIMINAL PROCEDURE PRAYING TO SET ASIDE THE
JUDGMENT AND SENTENCE PASSED BY THE XXI ADDITIONAL
CITY CIVIL JUDGE & SESSIONS JUDGE AND SPECIAL JUDGE
FOR CBI CASES, BANGALORE (CCC-4) DATED 26.02.2011 IN
SPECIAL CRIMINAL CASE NO.59/2003, IN THE INTEREST OF
JUSTICE.


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

As per order dated 13.01.2021 in

Crl.A.No.298/2011, learned counsel representing

respondent has produced the death certificate of accused

No.1, according to which accused No.1 has died on

10.05.2011.

In view of the same, appeal as against accused

No.1 abates and accordingly disposed of. However, the

matter would be proceeded so far as accused No.2 is

concerned.

Office is directed to de-link this appeal from

Crl.A.No.298/2011.

Sd/-

JUDGE

RR