B Srinivas Naik vs B Thammaiah
2023 Latest Caselaw 10571 Kant

Karnataka High Court

B Srinivas Naik vs B Thammaiah on 14 December, 2023

                                              -1-
                                                          NC: 2023:KHC:45526
                                                       CRL.A No. 58 of 2014




                        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. 58 OF 2014
                   BETWEEN:

                   B.SRINIVAS NAIK,
                   S/O LATE AITHU NAIK,
                   AGED ABOUT 75 YEARS,
                   R/AT NO.423/70, 10TH G MAIN,
                   6TH BLOCK , RAJAJINAGAR,
                   BANGALORE-10.
                                                                ...APPELLANT
                   (BY SMT. SANDHYA U.PRABHU, ADVOCATE)

                   AND:

                   1.    B.THAMMAIAH,
                         AGED 70 YEARS,
                         R/AT NO.341, PANTHARAPALYA,
                         NAYANDAHALLI, MYSORE ROAD,
                         BANGALORE-39.
Digitally signed
by SANDHYA S       2.    KEMPANNA,
Location: High           S/O B. THAMMAIAH,
Court of                 AGED 45 YEARS,
Karnataka
                         R/AT NO.341, PANTHARAPALYA,
                         NAYANDAHALLI, MYSORE ROAD,
                         BANGALORE-39.
                                                             ...RESPONDENTS
                   (BY SRI. A.N.RADHAKRISHNA, ADVOCATE)

                        THIS CRL.A. FILED U/S 378(4) CR.P.C. PRAYING TO SET
                   ASIDE THE JUDGMENT DATED 20.06.2013 PASSED BY THE III
                   A.C.M.M., BANGALORE IN C.C.NO.19732/2007 ACQUITTING
                   THE RESPONDENTS/ACCUSED FOR THE OFFENCE PUNISHABLE
                   UNDER SECTION 500 OF IPC.
                                 -2-
                                                      NC: 2023:KHC:45526
                                                 CRL.A No. 58 of 2014




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

                           JUDGMENT

Learned counsel for the respondents has filed a

memo dated 14.12.2023 reporting the death of

appellant/complainant-B.Srinivas Naik, who died on

15.04.2019. A copy of death certificate of

appellant/complainant is also produced herewith.

2. The legal representatives of the deceased

appellant are not brought on record till date. Hence, the

appeal stands dismissed.

In view of dismissal of main appeal, pending

applications, if any, stand disposed of.

Sd/-

JUDGE

PGG