Smt. Sulochana vs Sri. Ajay Kumar
2023 Latest Caselaw 3113 Kant

                                            -1-
                                                      NC: 2023:KHC:19790
                                                      CRL.A No. 2110 of 2018




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 9TH DAY OF JUNE, 2023

                                           BEFORE
                            THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO. 2110 OF 2018


                   BETWEEN:

                   SMT. SULOCHANA,
                   S/O LATE GOVINDARAJU,
                   AGED ABOUT 55 YEARS,
                   R/AT NO.118,
                   SARAKKI, I PHASE,
                   J.P.NAGAR,
                   BANGALORE - 560 078.
                                                                ...APPELLANT

                   (BY SRI. SWAMINATH A., ADVOCATE)

                   AND:

                   SRI. AJAY KUMAR,
                   S/O MUNESH,
Digitally signed   AGED ABOUT 31 YEARS,
by REKHA R
                   R/AT RAMAPURA VILLAGE,
Location: High
Court of           KOLEGAL TALUK,
Karnataka          CHAMRAJANGARA DISTRICT - 571 313.
                                                              ...RESPONDENT

                        THIS CRL.A. IS FILED UNDER SECTION 378(4) OF THE
                   CODE OF CRIMINAL PROCEDURE PRAYING TO SET ASIDE THE
                   JUDGMENT DATED 31.08.2018 PASSED BY THE XII
                   ADDITIONAL AND XXXVII ADDL.C.M.M., BENGALURU IN
                   C.C.NO.25314/2016 - ACQUITTING THE RESPONDENT/
                   ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I. ACT.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                                     -2-
                                            NC: 2023:KHC:19790
                                             CRL.A No. 2110 of 2018




                              JUDGMENT

This appeal is by complainant challenging the

impugned judgment and order against acquittal of the

respondent/accused for the offence punishable under

Section 138 of the N.I. Act.

Since, respondent is reported to be dead on

18.09.2018, the appeal abates.

Sd/-

JUDGE

URN