Madiwalappa Hanamantappa Lokur vs The State Of Karnataka
2023 Latest Caselaw 5425 Kant

                                                  -1-
                                                          NC: 2023:KHC-D:8533
                                                           CRL.A No. 2788 of 2012




                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                             DATED THIS THE 8TH DAY OF AUGUST, 2023

                                                BEFORE

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

                                CRIMINAL APPEAL NO. 2788 OF 2012

                      BETWEEN:

                      MADIWALAPPA HANAMANTAPPA LOKUR,
                      AGE: 50 YEARS, OCC: FIRST DIVISION
                      SURVEYOR, ADLR OFFICE,
                      TQ AND DIST: BELGAUM.
                                                                    ...APPELLANT

                      (BY SRI. K.B. NAIK AND
                          SRI. V.K. NAIK, ADVOCATES)

                      AND:

                      THE STATE OF KARNATAKA,
                      DEPUTY SUPERINTENDENT OF POLICE,
                      KARNATAKA LOKAYUKTA, BELGAUM,
                      REPRESENTED BY THE
CHANDRASHEKAR
LAXMAN                SPECIAL PUBLIC PROSECUTOR,
KATTIMANI
                      CIRCUIT BENCH, DHARWAD.
                                                                  ...RESPONDENT
Digitally signed by
CHANDRASHEKAR
LAXMAN KATTIMANI
Date: 2023.08.09
15:14:54 -0700
                      (BY SRI. ANIL KALE, SPECIAL P.P.)

                           THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                      374(2) OF CR.P.C. SEEKING TO CALL FOR RECORDS IN SPL.
                      CASE NO.48/2011 ON THE FILE OF THE SPL. JUDGE (IV-ADDL.
                      SESSIONS JUDGE) BELGAUM AND SET ASIDE THE JUDGMENT
                      OF CONVICTION AND SENTENCES PASSED ON THE APPELLANT
                      DATED 20.07.2012 AND SET THE APPELLANT AT LIBERTY.

                          THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                      COURT MADE THE FOLLOWING:
                              -2-
                                    NC: 2023:KHC-D:8533
                                      CRL.A No. 2788 of 2012




                           ORDER

No representation for appellant. Learned Special

Public Prosecutor for respondent-Lokayukta present and

confirms the death of appellant on 17.07.2022 as per the

report of the concerned police.

2. In view of the same, appeal abates by the

operation of law. Accordingly, it is abated.

Registry to send back the trial Court records.

Sd/-

JUDGE

CLK