The State Of Karnataka vs Sri P C Thandavamurthy
2023 Latest Caselaw 5822 Kant

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                                                     NC: 2023:KHC:29534
                                                 CRL.A No. 1326 of 2012




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 21ST DAY OF AUGUST, 2023

                                       BEFORE
                        THE HON'BLE MR JUSTICE S RACHAIAH
                       CRIMINAL APPEAL NO. 1326 OF 2012 (A)


              BETWEEN:

              THE STATE OF KARNATAKA
              BY THE POLICE INSPECTOR,
              KARNATAKA LOKAYUKTHA POLICE,
              BANGALORE CITY.
                                                           ...APPELLANT
              (BY SRI. B.S. PRASAD, SPL. PP)

              AND:

              SRI. P.C. THANDAVAMURTHY,
              AGED ABOUT 47 YEARS,
              S/O. M. CHOWAIAH,
              SECOND GRADE SURVEYOR,
Digitally
signed by N   O/O. TAHASILDAR, EAST TALUK,
UMA
Location:     K.R. PURAM,
HIGH
COURT OF      BANGALORE.
KARNATAKA
              RESIDENTIAL ADDRESS:
              NO.J-12, 17TH MAIN ROAD,
              MUNESHWARA BLOCK,
              B.S.K. I STAGE,
              BANGALORE.
                                                         ...RESPONDENT
              (BY SRI. PHANIRAJ KASHYAP, ADVOCATE)

                     THIS CRL.A. IS FILED U/S.378(1) AND (3) OF CR.P.C
              PRAYING TO APPEAL AGAINST THE JUDGEMENT AND ORDER
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                                            NC: 2023:KHC:29534
                                       CRL.A No. 1326 of 2012




DATED 04.07.2011 PASSED BY THE SPL. JUDGE, PREVENTION
OF   CORRUPTION          ACT,   BANGALORE   URBAN   DISTRICT,
BANGALORE CITY IN SPL.C.C.NO.163/2006-ACQUITTING THE
RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S.7, 13(1)(d)
R/W 13(2) OF THE P.C.ACT.

      THIS APPEAL, COMING ON FOR FINAL HEARING, THIS

DAY, THE COURT DELIVERED THE FOLLOWING:


                            JUDGMENT

1. Learned counsel for the respondent has filed a memo

along with Death Certificate reporting the death of the

respondent, who died on 06.05.2021.

2. Considering the same, the Criminal Appeal does not

survive for consideration, disposed of accordingly.

Sd/-

JUDGE snc