L.N Shivashankar vs State By Koramangala P.S
2023 Latest Caselaw 979 Kant

                                          -1-
                                                    CRL.RP No. 168 of 2014




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 16TH DAY OF JANUARY, 2023

                                       BEFORE
                       THE HON'BLE MR JUSTICE R. NATARAJ
                 CRIMINAL REVISION PETITION NO. 168 OF 2014

             BETWEEN:

             L.N SHIVASHANKAR,
             S/O LATE NANJUNDAPPA,
             AGED ABOUT 74 YEARS,
             R/AT NO.169,
             2ND C MAIN, 8TH BLOCK,
             KORAMANGALA,
             BANGALORE - 560 095.
                                                              ...PETITIONER
             (BY SRI. A.V.RAMAKRISHNA., ADVOCATE)


             AND:

             STATE BY KORAMANGALA P.S.,
             REPRESENTED BY
             STATE PUBLIC PROSECUTOR,
             HIGH COURT OF KARNATAKA,
             HIGH COURT BUILDING,
             BANGALORE - 560 001.
                                                             ...RESPONDENT
Digitally
signed by
             (BY SRI.KRISHNAKUMAR K.K., HCGP)
SUMA
Location:
HIGH COURT
OF                 THIS CRL.RP IS FILED U/S. 397 R/W 401 OF CR.P.C PRAYING
KARNATAKA    TO SET ASIDE THE JUDGMENT DATED:24.2.14 PASSED BY THE P.O.,
             FTC-II, BANGALORE IN CRL.A.NO.284/10 AND ALSO JUDGMENT OF
             CONVICTION AND SENTENCE DATED:19.3.10 PASSED BY THE VIII
             ADDL.C.M.M., BANGALORE IN C.C.NO.14068/2002 BY ALLOWING
             THIS CRL.R.P. AND ACQUIT THE PETR. FROM CONVICTED
             OFFENCES.

                  THIS PETITION, COMING ON FOR HEARING, THIS DAY, THE
             COURT MADE THE FOLLOWING:
                                   -2-
                                           CRL.RP No. 168 of 2014




                                ORDER

Learned counsel for the petitioner submits that the

petitioner/accused has expired. He has also placed on record

the death certificate of the petitioner.

2. Learned High Court Government Pleader does not

dispute the same.

3. In view of the same, the petition has abated.

Consequently, this revision petition is disposed off as having

abated.

Sd/-

JUDGE

NR/-