The State Of Karnataka By vs Sri J H Narayanaswamy
2023 Latest Caselaw 6000 Kant

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                                                        NC: 2023:KHC:30518
                                                  CRL.A No. 135 of 2014




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 28TH DAY OF AUGUST, 2023

                                       BEFORE
                        THE HON'BLE MR JUSTICE S RACHAIAH
                        CRIMINAL APPEAL NO.135 OF 2014 (A)


              BETWEEN:

              THE STATE OF KARNATAKA BY
              POLICE INSPECTOR,
              LOKAYUKTHA POLICE STATION,
              HASSAN.
                                                              ...APPELLANT
              (BY SRI. B.S. PRASAD, ADVOCATE)

              AND:

              SRI. J.H. NARAYANASWAMY,
              S/O. J.V. HONNAIAH,
              AGED ABOUT 58 YEARS,
              SPECIAL PUBLIC PROSECUTOR,
Digitally     FAST TRACK COURT NO.3,
signed by N
UMA           HASSAN.
Location:
HIGH                                                        ...RESPONDENT
COURT OF
KARNATAKA
              (BY SRI. M. THIMMARAYA SWAMY, ADVOCATE)

                     THIS CRL.A. IS FILED U/S.378(1) AND (3) OF CR.P.C
              PRAYING TO APPEAL AGAINST THE JUDGEMENT AND ORDER
              OF ACQUITTAL DATED 24.07.2013 PASSED BY THE PRL. S.J.,
              AND SPL. JUDGE, HASSAN IN SPL.C.NO.3/2007 -ACQUITTING
              THE    RESPONDENT/ACCUSED     FOR   THE     OFFENCE    P/U/S
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                                              NC: 2023:KHC:30518
                                          CRL.A No. 135 of 2014




7, 13(1),(d) R/W SEC.13(2) OF PREVENTION OF CORRUPTION
ACT, 1988.

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


                           JUDGMENT

1. Learned counsel for the respondent has filed a memo

along with the Death Certificate stating that, the

respondent died on 09.11.2018. The same is taken on

record.

2. Since the respondent died, the Criminal Appeal

stands abated against the respondent. Accordingly, the

Criminal Appeal stands disposed off.

Learned counsel Sri. B.S. Prasad is permitted to file

memo of appearance within four weeks from today.

Sd/-

JUDGE

SNC