Anji @ Anjinappa vs State By Karnataka
2023 Latest Caselaw 2041 Kant

                                                   -1-
                                                            CRL.RP No. 833 of 2014




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 27TH DAY OF MARCH, 2023

                                                BEFORE
                          THE HON'BLE MR JUSTICE S VISHWAJITH SHETTY
                          CRIMINAL REVISION PETITION NO. 833 OF 2014
                      BETWEEN:

                      ANJI @ ANJINAPPA
                      S/O MULAKAPPA,
                      AGED ABOUT 55 YEARS,
                      R/O GANDHINAGARA,
                      BEHIND TALUK OFFICE,
                      PAVAGADA TALUK,
                      TUMKUR(D).                            ...PETITIONER

                      (BY SRI. BHOJARAJA.,ADVOCATE)
                      AND:

                      STATE BY KARNATAKA
                      BY MADHUGIRI POLICE
                      REPRESENTED BY ITS
                      PUBLIC PROSECUTOR
Digitally signed by   HIGH COURT OF KARNATAKA
MALA K N              BANAGALORE-560001.                    ...RESPONDENT
Location: HIGH
COURT OF              (BY MRS. RASHMI JADHAV., HCGP)
KARNATAKA
                            THIS CRIMINAL REVISION PETITION IS FILED U/S.397 r/w 401
                      CR.P.C TO SET ASIDE THE JUDGMENT PASSED BY THE FTC-V AT
                      MADHUGIRI IN CRL.APPEAL NO.36/2008, DATED 31-07-2010
                      CONFIRMING THE JUDGMENT PASSED BY THE ADDL.CIVIL JUDGE
                      (JR.DN) AND JMFC, AT MADHUGIRI, IN C.C.NO.501/2007 DATED 11-
                      03-2008 AND THEREBY ALLOW THIS CRIMINAL REVISION PETITION
                      ACQUITTING THE PETITIONER FROM THE OFFENCES LEVELLED
                      AGAINST HIM, ETC.,

                           THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
                      COURT MADE THE FOLLOWING:
                             -2-
                                     CRL.RP No. 833 of 2014




                          ORDER

Learned HCGP submits that she has verified the

submission made by the learned counsel for the petitioner

that the petitioner has died and she has also obtained the

Death Certificate of the petitioner, which shows that the

petitioner has died on 20.05.2015.

2. The Death Certificate is taken on record. The

Revision Petition is, therefore, dismissed as abated.

Sd/-

JUDGE

KNM