B Raghavendra vs K Devakar
2023 Latest Caselaw 2629 Kant

                                          -1-
                                                    CRL.A No. 710 of 2018




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 25TH DAY OF MAY, 2023

                                       BEFORE
                         THE HON'BLE MS JUSTICE J.M.KHAZI
                          CRIMINAL APPEAL NO.710 OF 2018
                 BETWEEN:

                    B RAGHAVENDRA
                    S/O LAKSHMINARAYANA RAO
                    AGED ABOUT 43 YEARS,
                    OCC: BUSINESSMAN
                    NAVEEN ELECTRONICS
                    NEAR BUS STAND, SHIKARIPURA
                    SHIVAMOGGA DISTRICT - 577 427

                                                             ...APPELLANT
                 (BY SRI. RAVINDRA B DESHPANDE, ADVOCATE)

                 AND:

                    K DEVAKAR
                    S/O MAHADEVAPPA
                    AGED ABOUT 57 YEARS,
Digitally           OCC: PWD CONTRACTOR
signed by
MADHURI S           R/O KAGINALLI VILLAGE AND POST,
Location: High      SHIKARIPURA TALUK
Court of
Karnataka           SHIVAMOGGA DISTRICT - 577 427

                                                            ...RESPONDENT

                      THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                 378(4) OF CR.P.C BY THE ADVOCATE FOR THE APPELLANT
                 PRAYING THAT THIS HON'BLE COURT BE PLEASED TO SET
                 ASIDE THE JUDGMENT AND ORDER OF ACQUITTAL DATED
                 22.02.2018 PASSED BY THE SENIOR CIVIL JUDGE AND JMFC,
                 SHIKARIPURA IN C.C.NO.74/2017 (C.C.NO.1023/2016) AND
                 CONVICT THE RESPONDENT FOR OFFENCE PUNISHABLE
                                  -2-
                                          CRL.A No. 710 of 2018




UNDER SECTION 138 OF NEGOTIABLE INSTRUMENTS ACT, IN
THE INTEREST OF JUSTICE.

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

                         JUDGMENT

Since respondent is reported to be dead on

28.08.2020 and this is an appeal against acquittal of the

respondent/accused, appeal abates.

Sd/-

JUDGE

MDS