Sri K Belliappa vs Sri K Lokeshappa
2023 Latest Caselaw 11289 Kant

Karnataka High Court

Sri K Belliappa vs Sri K Lokeshappa on 20 December, 2023

                                                 -1-
                                                             NC: 2023:KHC:46522
                                                          CRL.A No. 596 of 2012




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 20TH DAY OF DECEMBER, 2023

                                                BEFORE
                             THE HON'BLE MR JUSTICE G BASAVARAJA
                                 CRIMINAL APPEAL NO. 596 OF 2012
                      BETWEEN:

                      SRI. K.BELLIAPPA,
                      S/O BHEEMAPPA,
                      AGED ABOUT 72 YEARS,
                      CHITRATTIHALLI VILLAGE,
                      SORABA TALUK,
                      SHIMOGA DISTRICT.
                                                                   ...APPELLANT
                      (BY SRI. A.NAGARAJAPPA, ADVOCATE)

                      AND:

                      SRI. K.LOKESHAPPA,
                      S/O SHIVAPPA INDUVALLI,
                      AGED ABOUT 55 YEARS,
                      KODAKNAI, DIV III,
                      KEB COLONY, SORABA TOWN,
                      SHIMOGA DISTRICT.
Digitally signed by
SANDHYA S                                                        ...RESPONDENT
Location: High        (BY SRI. R.M.RAMAKRISHNA, ADVOCATE)
Court of Karnataka
                           THIS CRL.A FILED U/S 378 OF CR.P.C. PRAYING TO SET
                      ASIDE THE JUDGMENT OF ACQUITTAL DATED 30/11/2011
                      PASSED BY THE SESSIONS JUDGE, I FAST TRACK COURT,
                      SHIMOGA IN CRL.A.No.95/2011 -          ACQUITTING THE
                      RESPONDENT/ACCUSED FOR THE OFFENCE PUNISHABLE
                      UNDER SECTION 138 OF N.I. ACT AND TO CONFIRM THE
                      JUDGMENT    OF   CONVICTION    AND    SENTENCE    DATED
                      04/05/2011 PASSED BY THE SR. CIVIL JUDGE & JMFC.,
                      SORABA, SHIMOGA DISTRICT IN C.C.No.72/2010.

                          THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                      COURT DELIVERED THE FOLLOWING:
                             -2-
                                        NC: 2023:KHC:46522
                                     CRL.A No. 596 of 2012




                        JUDGMENT

The appellant's counsel seeks time to bring the legal

representatives of the deceased appellant, who died on

18.09.2019.

2. Despite sufficient opportunities provided, legal

representatives of the deceased appellant are not brought

on record, till date.

Hence, the appeal is dismissed.

Sd/-

JUDGE

PGG