Basavaraj S/O Shekappa Dori vs Kamalsab Gulam Mohammed ...
2023 Latest Caselaw 1112 Kant

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           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

       DATED THIS THE 25TH DAY OF JANUARY, 2023

                         BEFORE

    THE HON'BLE MR. JUSTICE V. SRISHANANDA

          CRIMINAL APPEAL No.200024/2020
BETWEEN:

BASAVARAJ S/O SHEKAPPA DORI,
AGED ABOUT 36 YEARS
OCC: DRIVER, R/AT HALISAGAR,
SHAHAPUR, DIST. YADAGIRI
                                             ... APPELLANT
(BY SRI J. AUGUSTIN, ADVOCATE)

AND:

KAMALSAB S/O GULAM MOHAMMED
KHURANBUDDI
AGE: 46 YEARS, OCC: BUSINESS
R/AT INGALAGI, TALUK SHAHAPUR
DIST. YADAGIRI-585223
                                           ... RESPONDENT

       THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
OF CR.P.C., PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT
AND ORDER DATED 04.10.2019 PASSED IN C.C.NO.298/2019
BY THE JUDICIAL MAGISTRATE FIRST CLASS, SHAHAPUR, AND
CONSEQUENTLY, CONVICT THE RESPONDENT/ACCUSED AND
AWARD FINE AMOUNT.


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

Notice was issued to the respondent through

Superintendent of Police, Yadgiri. As per the police report,

the respondent is dead.

Learned counsel for the appellant submits that the

appellant is not furnishing any information with regard to

the details of the legal representatives of the respondent.

The appellant has challenged the judgment of acquittal

passed by the learned Magistrate acquitting the accused

for the offence punishable under Section 138 of the

Negotiable Instruments Act, 1881.

Placing the submission of the learned counsel for the

appellant on record, the appeal stands dismissed as

abated.

Sd/-

JUDGE

NB*