Shri S Nagaraj vs Shri T R Prakash
2023 Latest Caselaw 475 Kant

                                                   -1-
                                                            CRL.A No. 187 of 2012




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 6TH DAY OF JANUARY, 2023

                                                  BEFORE
                                  THE HON'BLE MR JUSTICE P.N.DESAI
                                 CRIMINAL APPEAL NO. 187 OF 2012 (A)
                      BETWEEN:

                      SHRI S. NAGARAJ,
                      S/O SRI. SIDDAPPA
                      AGED ABOUT 30 YEARS,
                      RESIDING AT YERANDAHALLI,
                      VIRGONAGAR POST,
                      BANGALORE-560 049.

                                                                     ...APPELLANT

                      (BY SRI. P.S JAGADISH, ADVOCATE)
Digitally signed by
NAGARATHNA M          AND:
Location: HIGH
COURT OF
KARNATAKA             SHRI. T. R. PRAKASH
                      PROPRIETOR OF RAMA BAR
                      OLD POLICE STATION ROAD,
                      K.R.PURAM,
                      BANGALORE.

                                                                    ...RESPONDENT

                      (BY SRI. SHIVAGONDAPPA S. ZULAPI, ADVOCATE)

                           THIS APPEAL IS FILED UNDER SECTION 378(4) CR.P.C BY
                      THE ADV., FOR THE APPELLANT PRAYING TO SET ASIDE THE
                      JUDGMENT DT.01.12.2011 PASSED BY THE XVII ASCJ & XXV ADDL.
                      CMM., MAYOHALL UNIT, BANGALORE IN C.C.NO.27992/2007-
                      ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
                      PUNISHABLE UNDER SECTION 138 OF N.I. ACT.

                          THIS APPEAL, COMING ON FOR HEARING, THIS DAY, THE
                      COURT DELIVERED THE FOLLOWING:
                                     -2-
                                               CRL.A No. 187 of 2012




                                JUDGMENT

Learned counsel for the respondent files a memo dated

06.01.2023 stating that the respondent died on 20.09.2020. Copy of

the death certificate of respondent issued by Chief Registrar of Births

and Deaths in enclosed. Memo reads as under:-

MEMO

"That the under signed counsel is herewith reporting

the death of the respondent herein has died on

20/09/2020 same may be taken on record in the interest

of justice and equity".

Memo is taken on record.

Learned counsel for the appellant stated that he has written a

letter to the appellant, but, the appellant is not responding.

Hence, in view of death of the respondent, the appeal stands

abated.

Sd/-

JUDGE

MN