State By Karnataka Lokayuktha vs M.B.Hanumanthappa
2023 Latest Caselaw 3177 Kant

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                                                   NC: 2023:KHC:20109
                                                    CRL.A No. 2185 of 2018




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 12TH DAY OF JUNE, 2023

                                         BEFORE
                           THE HON'BLE MS JUSTICE J.M.KHAZI
                           CRIMINAL APPEAL NO. 2185 OF 2018

             BETWEEN:

             STATE BY KARNATAKA LOKAYUKTHA,
             SHIVAMOGGA - 577 201.
             REPRESENTED BY INSPECTOR,
             AND ALSO REPRESENTED BY SPP,
             HIGH COURT OF KARNATAKA.
                                                                ...APPELLANT
             (BY SRI. B.S. PRASAD, ADVOCATE)
             AND:

                 M.B. HANUMANTHAPPA,
                 S/O. PATEL BASAPPA,
                 AGED ABOUT 93 YEARS,
                 RETIRED ACCOUNTS SUPERINTENDENT,
                 KARNATAKA HOUSING BOARD,
                 SHIVAMOGGA - 577 201,
Digitally signed R/O MALLENAHALLI,
by REKHA R       TARIKERE TALUK,
Location: High   CHIKMAGALUR DISTRICT - 577 131.
Court of
Karnataka                                               ...RESPONDENT
             (BY SRI. M.G. KANTHARAJAPPA AND SRI. R. KIRAN,
                 ADVOCATES)

                     THIS CRL.A IS   FILED     U/S.378(1) AND    (4) CR.P.C
             PRAYING TO SET ASIDE THE AFORESAID JUDGMENT AND
             ORDER OF ACQUITTAL FOR THE OFFENCE P/U/S 13(1)(E) R/W
             13(2)    OF    PREVENTION    OF     CORRUPTION     ACT   DATED
             19.03.2018, PASSED BT THE SPL.JUDGE AT SHIVAMOGGA IN
             SPL.(PC)CASE NO.3/1995 BY ALLOWING THE APPEAL.
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                                      NC: 2023:KHC:20109
                                       CRL.A No. 2185 of 2018




       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                           JUDGMENT

Learned counsel for the respondent filed memo reporting

the death of respondent on 13.03.2023, along with copy of the

death certificate. In view of the same, the appeal against the

respondent abates.

Hence, the appeal is dismissed as abated.

In view of dismissal of the main appeal, pending

interlocutory application does not survive for consideration and

the same is disposed of.

Sd/-

JUDGE

SMC