Sri.Anand vs The State Of Karnataka
2023 Latest Caselaw 651 Kant

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                                                         CRL.RP No. 100126 of 2016

                                    IN THE HIGH COURT OF KARNATAKA,

                                            DHARWAD BENCH

                               DATED THIS THE 10TH DAY OF JANUARY, 2023

                                                 BEFORE
                             THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR


                          CRIMINAL REVISION PETITION NO. 100126 OF 2016


                      BETWEEN:

                      SRI.ANAND BASANAGOUDA BIRADAR PATIL,
                      AGE: 28 YEARS, OCC: DRIVER,
                      R/O: BASARKOD, TAL: MUDDEBIHAL,
                      DIST: VIJAYAPURA.
                                                                     .....PETITIONER
                      (BY SRI SRINAND A PACHHAPURE, ADVOCATE)

                      AND:

                      THE STATE OF KARNATAKA,
                      THROUGH KATKOL POLICE STATION,
                      NOW REP. BY SPP,
                      HIGH COURT OF KARNATAKA,
                      BENCH AT DHARWAD.
                                                                    .....RESPONDENT

                             THIS CRIMINAL REVISION PETITION IS FILED U/SEC.397(1)
                      R/W SEC.401 OF CR.P.C., PRAYING TO CALL FOR THE RECORDS AND

Digitally signed by
                      SET ASIDE THE JUDGMENT OF CONVICTION & ORDER OF SENTENCE
SUJATA SUBHASH
PAMMAR
Location: HIGH
COURT OF
KARNATAKA,
                      PASSED BY THE CIVIL     JUDGE & JMFC, RAMADURG IN C.C.
DHARWAD
BENCH,
DHARWAD.
                      NO.106/2010 DATED 3/07/2013 CONFIRMED BY THE VIII ADDL.
                      DISTRICT & SESSIONS JUDGE, BELAGAVI VIDE ITS JUDGMENT
                      DATED 19/11/2015 IN CRL. APPEAL NO.108/2013 CONVICTING THE
                      PETITIONER FOR THE OFFENCE PUNISHABLE UNDER SECTION 279,
                      338 & 304-A OF IPC R/W 187 M.V. ACT AND ACQUIT THE
                      PETITIONER.
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                                  CRL.RP No. 100126 of 2016

      THIS PETITION COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:


                          ORDER

The revision petitioner is reported to be dead. The

death extract is also placed before the Court.

In view of the above, the revision petition stands

abated.

Sd/-

JUDGE

NAA