The State By C.P.I vs Siddappa
2023 Latest Caselaw 6036 Kant

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                                                   NC: 2023:KHC:30789
                                                CRL.A No. 657 of 2016




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 29TH DAY OF AUGUST, 2023

                                       BEFORE
                        THE HON'BLE MR JUSTICE S RACHAIAH
                        CRIMINAL APPEAL NO.657 OF 2016 (A)


              BETWEEN:

              THE STATE BY C.P.I.,
              BRAHMAVAR CIRCLE,
              REPRESENTED BY
              STATE PUBLIC PROSECUTOR,
              HIGH COURT OF KARNATAKA,
              BANGALORE - 576 213.
                                                         ...APPELLANT
              (BY SRI. RAHUL RAI K., HCGP)

              AND:

              SIDDAPPA,
              S/O. ELLAPPA,
Digitally
signed by N   AGED ABOUT 36 YEARS,
UMA
Location:
              R/O HOLLINA THURADAGA,
HIGH          HUNAGUNDA TALUK,
COURT OF
KARNATAKA     BAGALKOTE DISTRICT,
              C/O. MAHESH HEGDE,
              SHRE SIDDI SUBRAHMANYA ANKADAKATTE,
              KUNDAPURA TALUK,
              UDUPI DISTRICT - 576 201.
                                                       ...RESPONDENT
              (BY SRI. S.S. HAVERI, ADVOCATE)

                     THIS CRIMINAL APPEAL IS FILED UNDER SECTIONS
              378(1) AND (3) OF CODE OF CRIMINAL PROCEDURE PRAYING
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                                        NC: 2023:KHC:30789
                                     CRL.A No. 657 of 2016




TO FILE AN APPEAL AGAINST THE JUDGEMENT AND ORDER OF
ACQUITTAL DATED 04.12.2015 PASSED BY THE ADDITIONAL
CIVIL JUDGE AND JMFC, KUNDAPURA IN C.C.NO.1000/2010
ACQUITTING THE ACCUSED FOR THE OFFENCE PUNISHABLE
UNDER SECTIONS 279, 304(A) OF INDIAN PENAL CODE AND
SECTION 134(A)(B) R/W 187 OF INDIAN MOTOR VEHICLES
ACT.

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

                         JUDGMENT

Learned HCGP produces the Death Certificate of the

respondent, which shows that the respondent died on

04.11.2019. Considering the death of the respondent, the

Criminal Appeal stands disposed off as abated against

respondent.

Sd/-

JUDGE

SNC