Smt Boramma vs Smt K Padmavathi Naidu
2022 Latest Caselaw 12146 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 23 R D DAY OF SEPTEMBER, 2022

                          BEFORE

THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

         CRIMINAL APPEAL NO.1812 OF 2016

BETWEEN:

Smt. Boramma
W/o. Late H.N. Kep aiah
Aged about 67 years
R/at No.649
Opp. Ambed kar Colleg e
3 r d Cross, Kengunte
Jnanab harathi Post
Bang alore-560056

Rep. by her GPA Holder
Sri Aditya K. Manjunath
S/o. Late H.N. Kempaiah
Aged about 42 years
Residing at No.649
Opp. Ambed kar Colleg e
3 r d Cross, Kengunte
Jnanab harathi Post
Bang alore-560056.
                                         ...Appellant
(By Smt. Boramma, Served - Unrep resented
    Absent, dead)

AND:

1.    Smt. K. Padmavathi Naidu
      W/o. K. Ravind ra Naidu

2.    Sri K. Ravindra Naidu
      S/o. Not known
                                :: 2 ::


      Both are residing at No.170
      11 t h Main, 3 r d Stag e
      Manjunathnagar
      Bang alore-10.
                                                        ...Respondents

      This Criminal Appeal is filed under Section 378(4)
of   CR.P.C.    praying   to   set       aside    the    judgment      of
acquittal    d ated     16.07.2016         passed        by     the   XVI
A.C.M.M., Bang alore City in C.C. No.28812/2014 -
acquitting     the    respondent/accused           for    the    offence
punishab le und er Section 138 of N.I. Act.

      This Criminal Appeal coming on for orders this
day, the Court mad e the following :

                            ORDER

The police report is that the appellant

Boramma is dead. Therefore appeal abates.

Sd/-

JUDGE

Kmv/-