Sandeep P Ijanthkar vs Mohammed Obedulla T M
2023 Latest Caselaw 5241 Kant

                                        -1-
                                              NC: 2023:KHC:27321
                                               CRL.A No. 1242 of 2012




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 3RD DAY OF AUGUST, 2023

                                     BEFORE
                      THE HON'BLE MR JUSTICE S RACHAIAH
                       CRIMINAL APPEAL NO. 1242 OF 2012
              BETWEEN:

                 SANDEEP P IJANTHKAR
                 S/O P B IJANTHKAR
                 AGED ABOUT 35 YEARS
                 R/O DOOR NO.272/1,
                 CHARGER STREET,
                 DAVANGERE-2
                                                         ...APPELLANT
              (BY SRI. SANDESH SHETTY T., ADVOCATE)
              AND:

                 MOHAMMED OBEDULLA T M
                 S/O DASTASGEERASAB
                 AGED ABOUT 53 YEARS
                 EMPLOYEE IN TELEPHONE DEPARTMENT
                 NEAR OLD BUS STAND,
Digitally
signed by N      DAVANAGERE.
UMA                                                    ...RESPONDENT
Location:
HIGH
COURT OF          THIS CRL.A. IS FILED U/S.378(4) CR.P.C PRAYING TO
KARNATAKA
              ALLOW THE CRIMINAL APPEAL TO SET ASIDE THE JUDGMENT
              DATED 08.02.2012 PASSED BY I ADDL. DIST. & S.J.,
              DAVANAGERE IN CRL.A.NO.57/2011 AND CONFRIM THE
              JUDGMENT IN CC NO.250/2010 DATED 11.04.2011 PASSED BY
              THE COURT OF PRINCIPAL SENIOR CIVIL JUDGE & CJM,
              DAVANGERE.

                   THIS APPEAL IS COMING ON FOR ORDERS, THIS DAY,
              THE COURT DELIVERED THE FOLLOWING:
                                     -2-
                                              NC: 2023:KHC:27321
                                                CRL.A No. 1242 of 2012




                              JUDGMENT

Case called out.

2. Learned counsel for the appellant absent.

3. Office has raised objection with regard to non-filing

application for impleading the legal representatives of the

deceased respondent vide order 28.02.2020. Inspite of

sufficient opportunity having been given to the appellant,

application was not filed. Considering the death of

respondent/accused, it is appropriate to dismiss the appeal.

4. Accordingly, the appeal stands dismissed for

non-compliance of the order dated 28.02.2020.

Sd/-

JUDGE

TL