The State Of Karnataka vs Hemanthakumar
2023 Latest Caselaw 3745 Kant

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                                                       NC: 2023:KHC:22129-DB
                                                            CRL.A No. 1938 of 2016




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 27TH DAY OF JUNE, 2023

                                             PRESENT
                    THE HON'BLE MR JUSTICE SREENIVAS HARISH KUMAR
                                                 AND
                           THE HON'BLE MR JUSTICE G BASAVARAJA
                              CRIMINAL APPEAL NO. 1938 OF 2016


                   Between:

                   The State of Karnataka
                   By Basaveshwaranagara
                   Police Station (CID), Bengaluru
                   Represented by State Public Prosecutor
                   High Court Building
                   Bengaluru - 01.
                                                                        ...Appellant
                   (By Sri K.S.Abhijith, HCGP)

                   And:
Digitally signed
by C K LATHA       Hemanthakumar
Location: HIGH     S/o. late S.Ramasanjeevareddy,
COURT OF           Aged 34 years,
KARNATAKA
                   R/at No. 123, S-2, 2nd Floor,
                   Manson Apartments, 4th Cross,
                   3rd Main, BCC Layout,
                   Chandra Layout, Vijayanagara,
                   Bengaluru - 560 040.
                                                                   ...Respondent
                   (By Smt. Sumathi Paulin, Advocate - Amicus Curiae)

                         This Criminal Appeal is filed u/s.378(1) and (3) Cr.P.C.
                   praying to grant leave to appeal against the judgment and
                   order of acquittal dated 29.06.2016 passed in S.C.No.862/2011
                   by the LI Additional City Civil and Sessions Judge, Bengaluru,
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                                  NC: 2023:KHC:22129-DB
                                      CRL.A No. 1938 of 2016




thereby acquitting the accused-respondent of the offences
p/u/s 364, 302, 201 of IPC.

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

                         ORDER

The police report is that the sole accused died on

2.5.2021. Copy of the death certificate is enclosed. In

view of the death of the accused, the appeal does not

survive, therefore abatement of the appeal is recorded.

Sd/-

JUDGE

Sd/-

JUDGE

CKL