State Of Karnataka vs Sri. Kumar
2023 Latest Caselaw 2007 Kant

                                                     -1-
                                                              CRL.A No. 369 of 2013




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 24TH DAY OF MARCH, 2023

                                                    BEFORE
                                  THE HON'BLE MR JUSTICE P.N.DESAI
                                  CRIMINAL APPEAL NO. 369 OF 2013

                      BETWEEN:

                      STATE OF KARNATAKA,
                      BY K.R. PET RURAL POLICE.
                                                                         ...APPELLANT
                      (BY SRI. RAHUL RAI K, HCGP)
                      AND:

                      SRI. KUMAR,
                      S/O. RAMAIAH,
                      AGED ABOUT 32 YEARS,
                      R/O HEGGADAHALLI VILLAGE,
                      KASABA HOBLI,
                      K.R. PETE TALUK - 571 426.
                                                                       ...RESPONDENT
                      (Respondent served and unrepresented)


                             THIS CRIMINAL APPEAL IS FILED U/S.378(1) AND (3) CR.P.C.
Digitally signed by
NAGARATHNA M          PRAYING TO GRANT LEAVE TO APPEAL AGAINST THE JUDGMENT
Location: HIGH
COURT OF
KARNATAKA             AND ORDER DATED 31.10.2012 PASSED BY THE PRL. S.J., MANDYA
                      IN S.C.NO.49/2010 -ACQUITTING THE RESPONDENT/ACCUSED FOR
                      THE OFFENCE P/U/S.86 AND 87 OF K.F. ACT AND ALSO U/S 379 OF
                      IPC.

                             THIS APPEAL, COMING ON FOR ORDERS, THIS DAY THE
                      COURT DELIVERED THE FOLLOWING:
                                       -2-
                                                CRL.A No. 369 of 2013




                              JUDGMENT

The Police Inspector, Kikkeri Police Station, K.R. Pet,

Mandya District, has filed the report stating that the

respondent-Kumar H. R., S/o Ramaiah died on 06.11.2020.

Copy of Death Certificate along with the statement of the wife

of accused/respondent is also filed.

2. In view of the death of sole respondent, the appeal

abates. Hence, the appeal is dismissed as abated.

Send back the Trial Court Records to the concerned

Court.

Sd/-

JUDGE

MV