The State Of Karnataka vs Ganapathy A
2023 Latest Caselaw 2703 Kant

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                                                            CRL.A No. 229 of 2017




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 29TH DAY OF MAY, 2023

                                               PRESENT
                    THE HON'BLE MR JUSTICE SREENIVAS HARISH KUMAR
                                                    AND
                            THE HON'BLE MR JUSTICE G BASAVARAJA
                               CRIMINAL APPEAL NO. 229 OF 2017


                   Between:

                   The State of Karnataka
                   By Circle Inspector of Police,
                   Madikeri Rural Circle Station,
                   Represented by
                   State Public Prosecutor,
                   High Court Building,
                   Bengaluru-560 001
                                                                        ...Appellant
                   (By Sri K.S.Abhijith, HCGP)

Digitally signed   And:
by C K LATHA
Location: HIGH     Ganapathy A.,
COURT OF           S/o. Late M.D.Aiythappa,
KARNATAKA
                   Aged 66 years, Coolie,
                   R/at Neerukolli, Ibnivalavadi Village,
                   Boyikeri Post,
                   Madikeri Taluk-571201
                                                                     ...Respondent
                   (By Sri K.Vishwanatha Poojary, Advocate)

                          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 dated 03.09.2016 passed by the learned I Additional
                   District and Sessions Judge, Kodagu at Madikeri in
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                                    CRL.A No. 229 of 2017




S.C.No.70/2015 in acquitting the respondent-accused of the
offence p/u/s 302 of IPC.

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

                         ORDER

The postal shara is that the accused A.Ganapathy is

dead. Government Pleader also submits that the accused

is dead. Therefore the appeal stands abated.

Sd/-

JUDGE

Sd/-

JUDGE

CKL