Sri Manjegowda vs Sri Somashekar
2023 Latest Caselaw 3475 Kant

                                               -1-
                                                      NC: 2023:KHC:21040
                                                      CRL.A No. 1745 of 2018




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 19TH DAY OF JUNE, 2023

                                             BEFORE
                            THE HON'BLE MS JUSTICE J.M.KHAZI
                          CRIMINAL APPEAL NO. 1745 OF 2018 (A)
                   BETWEEN:

                   SRI MANJEGOWDA
                   S/O. NANJEGOWDA,
                   AGED ABOUT 43 YEARS,
                   R/AT DODDERI VILLAGE,
                   NUGGEHALLI HOBLI,
                   CHANNARAYAPATNA TALUK,
                   HASSAN DISTRICT.
                                                                ...APPELLANT
                   (BY SRI HARISHA D.S. AND
                    SRI SHANKAR S.T., ADVS.-ABSENT)

                   AND:

                   SRI SOMASHEKAR
                   S/O. GOVINDAIAH,
                   AGED ABOUT 41 YEARS,
Digitally signed
by                 R/AT BALAJI HAIR STYLE,
MARIGANGAIAH
PREMAKUMARI        BELLUR CROSS,
Location: HIGH     NAGAMANGALA TLAUK,
COURT OF
KARNATAKA          MANDYA DISTRICT.
                                                              ...RESPONDENT
                   (BY SRI SOMASHEKARA K.M., ADV.)

                        CRL.A. FILED U/S.372 CR.P.C, PRAYING TO SET ASIDE
                   THE JUDGMENT OF ACQUITTAL DATED 29.08.2018 PASSED BY
                   THE IV ADDITIONAL DISTRICT AND SESSIONS JUDGE,
                   HASSAN IN CRL.A.NO.53/2018 WHICH REVERSING THE
                   JUDGMENT AND ORDER OF CONVICTION AND SENTENCE
                   DATED 12.02.2018 PASSED BY THE II ADDITIONAL CIVIL
                   JUDGE AND J.M.F.C., CHANNARAYAPATNA IN C.C.NO.520/2014
                   AND CONFIRM THE ORDER OF SENTENCE BY THE TRIAL COURT
                              -2-
                                    NC: 2023:KHC:21040
                                     CRL.A No. 1745 of 2018




IN     C.C.NO.520/2014.  -     ACQUITTING       THE
RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I.
ACT AND ETC.

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

                         JUDGMENT

1. No representation for the appellant.

2. Vide Memo dated 19.10.2022, learned counsel for

the respondent has reported death of respondent on

07.11.2021 and death certificate is also produced in that

regard. In view of the same, the appeal is dismissed as

abated.

Sd/-

JUDGE

MPK CT:bms