Sri. N.P.R. Pawar vs Sri. H.M. Malthesha
2023 Latest Caselaw 1448 Kant

                                                   -1-
                                                               CRL.A No. 149 of 2013




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 20TH DAY OF FEBRUARY, 2023

                                                BEFORE
                                  THE HON'BLE MR JUSTICE P.N.DESAI
                                 CRIMINAL APPEAL NO. 149 OF 2013 (A)
                      BETWEEN:

                      SRI. N.P.R. PAWAR
                      S/O N.M.PAWAR,
                      AGED ABOUT 57 YEARS,
                      R/AT B.M.ROAD,
                      HUNSUR-571 105.

                                                                         ...APPELLANT

                      (BY SMT. RESHMA THAMMAIAH.,ADVOCATE)

                      AND:

                      SRI. H.M. MALTHESHA,
                      S/O.H.S.MALLAPPA,
                      AGED ABOUT 48 YEARS,
                      R/A.NEAR ANJANEYASWAMY TEMPLE,
                      B.M.ROAD,
                      HUNSUR-571 105.
Digitally signed by
NAGARATHNA M
Location: HIGH                                                         ...RESPONDENT
COURT OF
KARNATAKA

                      (BY SRI. YOUNOUS ALI KHAN ., ADVOCATE)

                           THIS CRL.A. FILED U/S.378(4) CR.P.C BY THE ADV. FOR THE
                      APPELLANT PRAYING TO SET ASIDE THE JUDGMENT AND ORDER OF
                      ACQUITTAL DATED 19.12.2012 PASSED BY THE SR. C.J. & J.M.F.C.,
                      HUNSUR     IN      C.C.NO.1/2008    -     ACQUITTING     THE
                      RESPONDENT/ACCUSED FOR THE OFFENCE PUNISHABLE UNDER
                      SECTION 138 OF N.I.ACT.

                           THIS APPEAL, COMING ON FOR FINAL HEARING, THIS DAY,
                      THE COURT DELIVERED THE FOLLOWING:
                                  -2-
                                            CRL.A No. 149 of 2013




                             JUDGMENT

Sri. Younous Ali Khan, learned counsel for the respondent who

is present through video conferencing submits that the respondent is

dead and he would file a memo to the said effect in the Registry.

2. In view of death of the respondent/accused who has been

acquitted by the trial court, the appeal stands dismissed as abated.

Sd/-

JUDGE

MN