The State By The vs Nameshappa
2023 Latest Caselaw 4832 Kant

                                                  -1-
                                                        NC: 2023:KHC:25715-DB
                                                            CRL.A No. 1535 of 2016




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 25TH DAY OF JULY, 2023

                                               PRESENT
                    THE HON'BLE MR JUSTICE SREENIVAS HARISH KUMAR
                                                  AND
                            THE HON'BLE MR JUSTICE G BASAVARAJA
                              CRIMINAL APPEAL NO. 1535 OF 2016


                   Between:

                   The State
                   By the Malur Police Station,
                   Represented by
                   State Public Prosecutor
                   High Court Building
                   Bengaluru-560 001
                                                                        ...Appellant
                   (By Sri K.S.Abhijith, HCGP)

                   And:
Digitally signed
by VEERENDRA
KUMAR K M          Nameshappa
Location: HIGH     38 years,
COURT OF           S/o. Kanive Basappa
KARNATAKA
                   R/at, Byranahalli Village
                   Malur Taluk - 563130
                                                                      ...Respondent

                         This Criminal Appeal is filed u/s 378(1) & (3) Cr.P.C.
                   praying to grant leave to appeal against the judgment and
                   order of acquittal dated 11.03.2016 passed by the Principal
                   Session Judge, Kolar in S.C.No.186/2014 - acquitting the
                   respondent/accused for the offence p/u/s 307, 332, 504 and
                   506 of IPC and etc.
                            -2-
                                 NC: 2023:KHC:25715-DB
                                     CRL.A No. 1535 of 2016




     This Criminal Appeal, coming on for orders, this day,
Sreenivas Harish Kumar J., made the following:


                         ORDER

Learned High Court Government Pleader files

a memo stating that the sole accused/respondent

is dead. Copy of the death certificate is produced.

In view of death of the sole accused/respondent,

the appeal stands abated. Therefore abatement of

the appeal is recorded.

Sd/-

JUDGE

Sd/-

JUDGE

KMV