Sri Mohanram vs Sri K R Kannan
2022 Latest Caselaw 12658 Kant

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    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 28TH DAY OF OCTOBER, 2022

                         BEFORE

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

           CRIMINAL APPEAL NO.1122 OF 2018

BETWEEN:

SRI MOHANRAM
S/O LATE T D B NAIDU
AGED ABOUT 68 YEARS,
R/AT NO.64, 4TH MAIN
A.D.BLOCK, SRIRAMPURAM
BANGALORE - 560 021
                                ... COMPLAINANT/APPELLANT

(BY SRI. S.BALAN & B.M.SUNILKUMAR, ADVOCATE)

AND:

SRI K R KANNAN
S/O LATE K S RAGHUNATHAN
AGED ABOUT 58 YEARS,
"PANKAJ" R/AT NO.14,
4TH CROSS, 8TH MAIN
CENTRAL EXCISE LAYOUT,
VIJAYANAGAR,
BANGALORE - 560 040
                                  ...ACCUSED/RESPONDENT

(BY SRI.IAN LEWIS & VEENA H.R., ADVOCATES)

       THIS APPEAL IS FILED UNDER SECTION 378(4) OF THE
CODE OF CRIMINAL PROCEDURE PRAYING TO SET ASIDE THE
JUDGMENT OF ACQUITTAL PASSED BY THE XIII ADDL. CHIEF
METROPOLITAN      MAGISTRATE    AT    BENGALURU,   DATED
24.04.2018   IN   C.C.NO.19959/2016   AND   CONVICT   THE
RESPONDENT, IN THE ENDS OF LAW AND JUSTICE.
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       THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                      JUDGMENT

Learned counsel for the respondent has filed a

memo reporting the death of respondent along with

photocopy of his death certificate.

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

Sd/-

JUDGE

Mds.