K R Raghu vs Government Of Karnataka
2023 Latest Caselaw 1164 Kant

                                         -1-
                                                  CRL.RP No. 329 of 2014




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 2ND DAY OF FEBRUARY, 2023

                                      BEFORE
                       THE HON'BLE MR JUSTICE R. NATARAJ
                CRIMINAL REVISION PETITION NO. 329 OF 2014
            BETWEEN:

            K.R. RAGHU
            S/O RAMEGOWDA,
            AGED ABOUT 30 YEARS,
            R/O BEHIND ESHWARA TEMPLE,
            SANTHEMALA,
            KRISHNARAJASAGARA,
            BELAGOLA HOBLI,
            SRIRANGAPATNA TALUK,
            MANDYA DISTRICT-571438.

                                                       ...PETITIONER
            (BY SRI. KEMPARAJU, ADVOCATE)

            AND:

            GOVERNMENT OF KARNATAKA
            REPRESENTED BY SUB-INSPECTOR OF POLICE,
Digitally   SRIRANGAPATNA,
signed by   REP. BY ITS PUBLIC PROSECUTOR,
SUMA        HIGH COURT COMPLEX,
Location:   BANGALORE-560 001.
HIGH
COURT OF                                                      ...RESPONDENT
KARNATAKA

            (BY SRI.   KRISHNAKUMAR   K.K.,    HIGH   COURT   GOVERNMENT
            PLEADER)


                   THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
            SECTION 401 OF THE CODE OF CRIMINAL PROCEDURE, 1973
            PRAYING TO SET ASIDE THE JUDGMENT DATED 15.03.2014 PASSED
            BY THE III ADDL. DISTRICT AND SESSIONS JUDGE, MANDYA, SIT AT
            SRIRANGAPATNA IN CRL.A.NO.5008/2013 AND ALSO THE JUDGMENT
                                 -2-
                                         CRL.RP No. 329 of 2014




OF CONVICTION AND SENTENCE DATED 08.08.2013 PASSED BY THE
PRL. SENIOR CIVIL JUDGE AND J.M.F.C., SRIRANGAPATNA IN
C.C.NO.144/2009 AND ACQUIT THE PETITIONER.

       THIS PETITION, COMING ON FOR HEARING, THIS DAY, THE
COURT MADE THE FOLLOWING:

                             ORDER

Learned counsel for the petitioner submits that the

petitioner has expired and therefore, this petition has abated.

Learned High Court Government Pleader accepts the

same and has placed on record copy of the death certificate of

the petitioner.

In view of the above, this revision petition is disposed off

as having abated.

Sd/-

JUDGE

SMA