H.D. Sathyanarayana vs The State Of Karnataka
2023 Latest Caselaw 3568 Kant

                                           -1-
                                                 NC: 2023:KHC:21516
                                                 CRL.RP No. 710 of 2015




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                     DATED THIS THE 21ST DAY OF JUNE, 2023
                                       BEFORE
                       THE HON'BLE MR JUSTICE S RACHAIAH
                  CRIMINAL REVISION PETITION NO. 710 OF 2015
              BETWEEN:

              H.D. SATHYANARAYANA,
              S/O DARMASHETTY,
              AGED ABOUT 37 YEARS,
              OCC: DRIVER,
              R/AT Y.T. NEHARU NAGARA,
              KODIHALLI CIRCLE,TIPTUR,
              TUMKUR DISTRICT - 572 201.
                                                          ...PETITIONER
              (BY MS. KEERTHANA NAGRAJ, ADVOCATE)
              AND:

              THE STATE OF KARNATAKA,
              BY THE POLICE OF
              NAGAMANGALA TOWN POLICE STATION,

              REPRESENTED BY
Digitally
              THE STATE PUBLIC PROSECUTOR,
signed by N   HIGH COURT OF KARNATAKA,
UMA           BANGALORE - 560 001.
Location:                                                ...RESPONDENT
HIGH
COURT OF      (BY SRI. RAHUL RAI K., HCGP)
KARNATAKA
                   THIS CRL.RP IS FILED U/S 397 R/W 401 OF CR.P.C
              PRAYING TO SET ASIDE THE JUDGMENT & ORDER OF
              CONVICTION & SENTENCE DATED 25.6.2014 PASSED BY SR.
              CIVIL JDUGE & JMFC, NAGAMANGALA IN C.C.NO.130/2011
              CONVICTING THE PETR. FOR THE OFFENCES P/U/S 279,338
              AND 304-A IPC & JUDGMENT & ORDER OF CONFIRMATION DT.
              19.6.2015 PASSED BY THE HON'BLE V ADDL. DIST. &
              SESSIONS JUDGE, MANDYA IN CRL.A NO.26/2014 & TO
              ACQUIT THE PETR.
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                                         NC: 2023:KHC:21516
                                          CRL.RP No. 710 of 2015




     THIS PETITION, COMING ON FOR HEARING, THIS DAY,
THE COURT MADE THE FOLLOWING:

                              ORDER

The learned counsel for petitioner files a memo dated

20.04.2021 along with death certificate reporting the death of

petitioner - H.D. Sathyanarayana, who died on 01.11.2019 and

prays to dismiss the present revision petition as abated.

2. The memo is taken on record.

3. Accordingly, the present Criminal Revision Petition is

dismissed as abated.

Sd/-

JUDGE

VK