Shri. Balappa S/O. Yallappa Bhajantri vs The State Of Karnataka
2023 Latest Caselaw 10310 Kant

Karnataka High Court

Shri. Balappa S/O. Yallappa Bhajantri vs The State Of Karnataka on 12 December, 2023

                                                     -1-
                                                                   NC: 2023:KHC-D:14526
                                                            CRL.RP No.100215 of 2023




                           IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                  DATED THIS THE 12TH DAY OF DECEMBER, 2023

                                                   BEFORE

                            THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR

                             CRIMINAL REVISION PETITION NO.100215 OF 2023 (397)


                           BETWEEN:
                           SHRI. BALAPPA S/O. YALLAPPA BHAJANTRI
                           AGE: 35 YEARS, OCC: SHEEP BUSINESS,
                           R/O: BETAGERI-591233, TQ: GOKAK,
                           DIST: BELAGAVI.
                                                                         ...PETITIONER
                           (BY SRI. ASHOK R. KALYANSHETTY, ADVOCATE)


                           AND:
                           THE STATE OF KARNATAKA
                           BY ITS STATE PUBLIC PROSECUTOR,
                           OFFICE OF ADVOCATE GENERAL,
                           HIGH COURT PREMISES, DHARWAD.
                                                                        ...RESPONDENT

           Digitally
                           (BY SRI.M.B.GUNDAWADE, ADDL.STATE PUBLIC PROSECUTOR)
           signed by K M
           SOMASHEKAR
KM
SOMASHEKAR Date:
           2023.12.13
           12:16:47
           +0530
                                THIS CRIMINAL REVISION PETITION IS FILED UNDER
                           SECTION 397 R/W 401 OF CR.P.C. FOR SEEKING TO SET
                           ASIDE THE JUDGMENT OF HIS CONVICTION DATED 25.06.2019
                           AND ORDER OF SENTENCE DATED 26.06.2019 PASSED BY
                           JMFC RAMDURG IN C.C.NO.364/2017 FOR THE OFFENCE
                           PUNISHABLE UNDER SECTION 392 IPC AS CONFIRMED BY THE
                           JUDGMENT/ORDER DATED 14.02.2023 PASSED BY THE IX
                           ADDITIONAL SESSIONS JUDGE, BELAGAVI IN CRIMINAL
                           APPEAL   NO.203/2019   AND   ACQUIT   HIM   OF    THE
                           CHARGE/OFFENCE PUNISHABLE UNDER SECTION 392 OF IPC.

                               THIS CRIMINAL REVISION PETITION, COMING ON FOR
                           ORDERS, THIS DAY, THE COURT MADE THE FOLLOWING:
                              -2-
                                         NC: 2023:KHC-D:14526
                                   CRL.RP No.100215 of 2023




                           ORDER

Counsel for the petitioner has filed a memo, dated

22.11.2023, reporting death of the petitioner. It is stated

that, the petitioner died on 03.10.2023. A copy of the

Death Certificate is also produced along with the memo.

In view of the death of the petitioner, petition stands

abated. Close the file.

Sd/-

JUDGE

KMS