Shri K C Koragappa vs State Of Karnataka
2023 Latest Caselaw 1406 Kant

                                           -1-
                                                   CRL.RP No. 536 of 2013




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 17TH DAY OF FEBRUARY, 2023

                                      BEFORE
                  THE HON'BLE MR JUSTICE S VISHWAJITH SHETTY
                  CRIMINAL REVISION PETITION NO. 536 OF 2013

            BETWEEN:

            1.    SHRI. K.C. KORAGAPPA,
                  S/O. K.CHENGAPPA,
                  AGED 62 YEARS,
                  BUS DRIVER,
                  R/AT ARAVATHOKLU VILLAGE,
                  VIRAJPET TALUK,
                  KODAGU DISTRICT - 571 218.
                                                                ...PETITIONER
            (BY SRI. SRINIVAS, AMICUS CURIAE, ADVOCATE)

            AND:

            1.    STATE OF KARNATAKA,
                  REPRESENTED BY P.S.I.,
                  VIRAJPET RURAL POLICE STATION,
                  VIRAJPET TALUK,
                  KODAGU - 571 218.
Digitally                                                      ...RESPONDENT
signed by
PREETHA     (BY SRI. MAHESH SHETTY, HCGP)
K
Location:          THIS CRL.RP IS FILED U/S. 397 & 401 CR.P.C BY THE
High
Court of    ADVOCATE FOR THE PETITIONER PRAYING THAT THIS HON'BLE
Karnataka
            COURT MAY BE PLEASED TO SET ASIDE THE JUDGMENT AND
            SENTENCE DATED 11.06.2013 PASSED BY THE P.O., II ADDL.
            DIST    &   S.J.,   MADIKERI     SITTING    AT     VIRAJPET    IN
            CRL.A.NO.44/2011 CONFIRMED THE ORDER OF CONVICTION
            DATED    28.11.2011   PASSED     BY   THE   C.J.   AND   J.M.F.C.,
            VIRAJPET IN C.C.NO.838/2009.
                               -2-
                                       CRL.RP No. 536 of 2013




     THIS PETITION, COMING ON FOR HEARING, THIS DAY,

THE COURT MADE THE FOLLOWING:

                           ORDER

Learned High Court Government Pleader on instructions

submits that the petitioner is dead and he has also filed

petitioners death certificate, which shows that the petitioner

has expired on 28.12.2021. The Death Certificate is taken on

record.

Hence, this revision petition is dismissed as abated.

Sd/-

JUDGE

PK