Smt Rajamma W/O C Puttegowda vs Sri N Swamy Gowda
2023 Latest Caselaw 271 Kant

                                               -1-
                                                          CRL.A No. 462 of 2012




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                           DATED THIS THE 4TH DAY OF JANUARY, 2023

                                             BEFORE
                               THE HON'BLE MR JUSTICE P.N.DESAI
                             CRIMINAL APPEAL NO. 462 OF 2012 (A)


                      BETWEEN:

                      1.   SMT RAJAMMA W/O C PUTTEGOWDA
                           AGED ABOUT 51 YEARS
                           R/O BEHIND POST OFFICE
                           K R SAGAR, BELAGOLA HOBLI
                           SRIRANGAPATNA TALUK
                           MANDYA DISTRICT

                                                                 ...APPELLANT

                      (BY SRI. KENCHEGOWDA, ADVOCATE)

                      AND:

                      1.   SRI N SWAMY GOWDA
                           S/O LATE NANJEGOWDA
                           AGED ABOUT 48 YEARS
Digitally signed by        R/O MAJJIGEPURA VILLAGE
RENUKAMBA K G
Location: High             BELAGOLA HOBLI SIRANGAPATNA TALUK
Court of Karnataka
                           MANDYA DISTRICT

                                                               ...RESPONDENT

                      (BY SRI.G.B. SHARATH GOWDA, ADVOCATE)

                          THIS CRL.A IS FILED U/S.378(4) CR.P.C BY THE
                      ADV.FOR THE APPELLANT PRAYING THAT THIS HON'BLE
                      COURT MAY BE PLEASED TO SET ASIDE THE ORDER
                               -2-
                                        CRL.A No. 462 of 2012




DATED:15.3.12,    PASSED   BY    THE    PO,   FTC,
SRIRANGAPATNA IN CRL.A.NO.32/11 AND RESTORE THE
JUDGMENT OF CONVICTION PASSED BY THE ADDL.CJ
(JR.DN) AND JMFC AT SRIRANGAPATNA IN C.C.NO.133/07
DATED:30.4.2011,          CONVICTING           THE
RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S.138 OF
N.I.ACT.


     THIS APPEAL COMING ON FOR FINAL HEARING THIS
DAY, THE COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

Learned counsel for the appellant states that the Respondent/Accused has died on 27.10.2021.

Learned counsel for the appellant is present.

In view of the death of the respondent/accused, the appeal stands abated.

Learned counsel for the appellant is permitted to file the memo reporting the death of respondent/accused, in the Registry.

Sd/-

JUDGE

KGR*