T R Krishna Murthy vs The State Of Karnataka
2023 Latest Caselaw 1928 Kant

                                                  -1-
                                                          CRL.A No. 469 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 17TH DAY OF MARCH, 2023

                                             BEFORE
                             THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                                 CRIMINAL APPEAL NO. 469 OF 2021
                      BETWEEN:

                      T R KRISHNA MURTHY,
                      S/O ELE RAJASHEKARAIAH,
                      AGED ABOUT 66 YEARS,
                      OCC: RETIRED DYSP,
                      R/O KRISHNA NILAYA,
                      7TH MAIN, 'C' CROSS,
                      BEHIND INDUSTRIAL ESTATE,
                      VIDYANAGAR,
                      TUMAKURU - 572 101.

                                                                   ...APPELLANT
                      (BY SRI. CHETHAN JADHAV, ADVOCATE FOR;
Digitally signed by       SRI. JADHAV LAW ASSOCIATES, ADVOCATE)
LAKSHMINARAYAN
N
Location: HIGH
COURT OF
KARNATAKA
                      AND:

                      THE STATE OF KARNATAKA,
                      BY KARNATAKA LOKAYUKTHA POLICE,
                      TUMAKURU,
                      REPRESENTED BY ITS SPECIAL PUBLIC
                      PROSECUTOR,
                      M S BUILDING,
                      BANGALORE - 560 001.

                                                                 ...RESPONDENT
                      (RESPONDENT - SERVED AND UNREPRESENTED)
                             -2-
                                       CRL.A No. 469 of 2021




     THIS CRL.A FILED U/S.374(2) OF CR.P.C PRAYING TO
SET ASIDE THE JUDGMENT AND ORDER OF CONVICTION AND
SENTENCE    DATED     20.03.2021    PASSED     BY   THE    VII
ADDITIONAL SESSIONS AND SPL.JUDGE, AT TUMAKURU IN
SPL.C.NO.344/2011, CONVICTING THE APPELLANT/ACCUSED
FOR THE OFFENCE P/U/S 13(1)(e) R/W SEC.13(2) OF THE
PREVENTION OF CORRUPTION ACT.

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

                        JUDGMENT

Memo has been filed reporting the death of the sole

appellant along with the Death Certificate.

The learned counsel for the appellant has prayed that

the appeal may be closed as having become abated, in

view of the death of sole appellant.

Memo along with the Death Certificate of the

appellant is placed on record.

Appeal is dismissed as having become abated.

Sd/-

JUDGE

VS CT: BHK