State Of Karnataka vs Naveen Kumar
2023 Latest Caselaw 5853 Kant

                                          -1-
                                                      NC: 2023:KHC:29845
                                                   CRL.A No. 202 of 2021




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 22ND DAY OF AUGUST, 2023

                                         BEFORE
                        THE HON'BLE MR JUSTICE S RACHAIAH
                        CRIMINAL APPEAL NO. 202 OF 2021 (A)


              BETWEEN:

              STATE OF KARNATAKA,
              BY JAYALAKSHMIPURAM POLICE,
              REPRESENTED BY
              STATE PUBLIC PROSECUTOR,
              HIGH COURT BUILDING,
              BENGALURU - 560 001.
                                                            ...APPELLANT
              (BY SRI. RAHUL RAI K., HCGP)

              AND:

              NAVEEN KUMAR,
              S/O. NARASIMHACHARI,
Digitally
signed by N   AGED ABOUT 25 YEARS,
UMA           #2418, III MAIN V CROSS,
Location:
HIGH          VINAYAKANAGARA,
COURT OF
KARNATAKA     MYSURU - 570 001.
                                                          ...RESPONDENT


                     THIS CRL.A IS FILED U/S.378(1)(3) OF CR.PC PRAYING
              TO A. GRANT LEAVE TO FILE THE APPEAL AGAINST THE
              JUDGMENT AND ORDER OF ACQUITTAL DATED 14.03.2019
              PASSED BY THE VII ADDITIONAL SESSIONS JUDGE, MYSURU
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                                          NC: 2023:KHC:29845
                                      CRL.A No. 202 of 2021




IN   SPL.CASE.NO.79/2016,    ACQUITTING   THE   ACCUSED    -
RESPONDENT FOR THE OFFENCE P/U/S 306 OF IPC.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

1. Learned HCGP files a memo along with the Death

Certificate of the respondent, which shows that the

respondent died on 05.07.2021.

2. On perusal of the records, it appears that the matter

pertaining to Section 306 of the Indian Penal Code and the

sole respondent is arrayed as an accused.

3. In view of death of the respondent, the appeal is

abated against respondent.

4. In view of disposal of the appeal, I.A.No.1/2020 does

not survive for consideration. Accordingly disposed of.

Sd/-

JUDGE SNC