M/S Rajagopal & Company vs A.S. N Kumar
2023 Latest Caselaw 10570 Kant

Karnataka High Court

M/S Rajagopal & Company vs A.S. N Kumar on 14 December, 2023

                                              -1-
                                                         NC: 2023:KHC:45524
                                                      CRL.A No. 815 of 2013




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 14TH DAY OF DECEMBER, 2023

                                           BEFORE
                          THE HON'BLE MR JUSTICE G BASAVARAJA
                              CRIMINAL APPEAL NO. 815 OF 2013
                   BETWEEN:

                   M/S RAJAGOPAL & COMPANY,
                   NO.80, ARUNA MARKET,
                   C.T.STREET, BANGALORE-560 002.
                   REP. BY ITS PROPRIETOR,
                   V.R.NAGENDRA GUPTA,
                   AGED 58 YEARS,
                   S/O LATE V.RAJAGOPAL SETTY,
                   R/AT NO.655/2, BURUGALMUTT
                   CROSS ROAD, V.V.PURAM,
                   BANGALORE-560 004.
                                                               ...APPELLANT
                   (BY SRI. N.S.ANAND, ADVOCATE)

                   AND:

                   A.S.N.KUMAR,
                   AGED ABOUT 46 YEARS,
Digitally signed   S/O A.N.SRINIVASA SETTY,
by SANDHYA S
                   NO.93/2, I FLOOR,
Location: High
Court of           2ND MAIN ROAD,
Karnataka          SESHADRIPURAM,
                   BANGALORE-560 020.
                   PRESENTLY R/AT NO.1263,
                   4TH MAIN, E BLOCK,
                   2ND STAGE, RAJAJINAGAR,
                   BANGALORE-560 010.
                                                             ...RESPONDENT
                   (BY SRI. A.KUMARVEL, ADVOCATE)

                        THIS CRL.A. FILED U/S 378(4) CR.P.C. PRAYING TO SET
                   ASIDE THE JUDGMENT/ORDER DATED 20.07.2013 PASSED BY
                   THE XV ADDL.C.M.M., BANGALORE CITY IN C.C.NO.5837/2004
                              -2-
                                              NC: 2023:KHC:45524
                                           CRL.A No. 815 of 2013




- ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
PUNISHABLE UNDER SECTION 138 OF N.I.ACT.

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

                        JUDGMENT

Police have submitted a report as to the death of

respondent/accused-Sri.A.S.N.Kumar, who died on

13.05.2021.

2. A copy of the death certificate of the

respondent/accused is also produced herewith.

In view of the death of respondent/accused, the

appeal stands abated.

Sd/-

JUDGE

PGG