Harisha S vs The State Of Karnataka
2023 Latest Caselaw 2728 Kant

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                                                       CRL.A No. 621/2017




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 30TH DAY OF MAY, 2023

                                          PRESENT

                        THE HON'BLE MRS JUSTICE K.S.MUDAGAL

                                                AND

                  THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR

                           CRIMINAL APPEAL NO. 621/2017 (C)

                BETWEEN:

                HARISHA S
                S/O LATE SIDDU
                AGED ABOUT 37 YEARS
                R/A LANE HOUSE OF KAPALI ESTATE
                KENCHETTI, ULUGULI VILLAGE
                SUNTICOPPA
                KODAGU DISTRICT - 574 003             ...APPELLANT

                (BY SRI.LETHIF. B., ADVOCATE)
                AND:

Digitally       THE STATE OF KARNATAKA
signed by K S   BY CIRCLE INSPECTOR OF POLICE
RENUKAMBA
Location:       KUSHALNAGAR CIRCLE
High Court of   SUNTICOPPA P S
Karnataka
                KODAGU DISTRICT
                REP. BY SPECIAL PUBLIC PROSECUTOR
                HIGH COURT COMPLEX BUILDING
                BANGALORE - 560001                         ...RESPONDENT

                (BY SRI. SHANKAR H.S, HCGP)
                      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 374(2)
                CR.P.C PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
                01.03.2017 AND SENTENCE DATED 02.03.2017 PASSED BY THE PRL.
                DISTRICT AND SESSIONS JUDGE, KODAGU, MADIKERI IN
                S.C.NO.79/2014 - CONVICTING THE APPELLANT/ACCUSED FOR THE
                OFFENCE PUNISHABLE UNDER SECTIONS 302 AND 506 OF IPC.
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                                          CRL.A No. 621/2017




     THIS CRIMINAL APPEAL COMING ON FOR ORDERS THIS DAY,
K.S.MUDAGAL J., DELIVERED THE FOLLOWING:

                        JUDGMENT

Learned HCGP submits attested copy of death certificate

of the appellant along with the report of PSI of jurisdictional

police station. As per the said report, the appellant committed

suicide on 14.03.2023. Therefore, this appeal stood abated and

disposed of accordingly.

Sd/-

JUDGE

Sd/-

JUDGE

PKN