Smt Vishalakshi vs Shivanna Gowda
2023 Latest Caselaw 7542 Kant

                                              -1-
                                                            NC: 2023:KHC:39221
                                                         CRL.A No. 715 of 2016




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 3RD DAY OF NOVEMBER, 2023

                                            BEFORE
                            THE HON'BLE MR JUSTICE G BASAVARAJA
                               CRIMINAL APPEAL NO. 715 OF 2016
                   BETWEEN:

                         SMT. VISHALAKSHI,
                         W/O. SHIVANNA GOWDA,
                         AGEDA BOUT 35 YEARS,
                         RESIDING AT HONNASETTI HALLI,
                         CHANNARAYAPATTNA TALUK,
                         HASSAN DISTRICT - 580 001.
                                                                  ...APPELLANT
                   (BY SRI. RAJU C.N., ADVOCATE(ABSENT))

                   AND:

                   1.    SHIVANNA GOWDA,
                         S/O. THOPAIAH,
                         AGED ABOUT 41 YEARS,
Digitally signed         RESIDING AT NO.226,
by SANDHYA S
Location: High           NEXT TO VIJAYALAKSHMI,
Court of
Karnataka                KALYANA MANTAPA,
                         MUTHURAYASWAMY EXTENSION,
                         SUNKADAKATTE,
                         BANGALORE - 560 091.

                         AND ALSO:
                         SHIVANNA GOWDA T.,
                         S/O THOPAIAH,
                         AGED ABOUT 41 YEARS,
                         POLICE HEAD CONSTABLE,
                         KUDUR POLICE STATION,
                              -2-
                                               NC: 2023:KHC:39221
                                          CRL.A No. 715 of 2016




      MAGADI TALUK,
      RAMANAGARA DISTRICT - 561 101.

2.    STATE BY KAMAKSHIPALYA,
      POLICE, BANGALORE,
      REPRESENTED BY SPP,
      HIGH COURT OF KARNATAKA
      AT BANGALORE - 560 001.
                                                  ...RESPONDENTS
(BY SRI. N. ANJAN GOWDA, ADVOCATE FOR R1;
    SRI. M.R. PATIL, HCGP FOR R2)

       THIS CRL.A. IS FILED U/S.372 OF CR.P.C PRAYING TO
SET    ASIDE   THE   JUDGMENT   OF      ACQUITTAL    PASSED     IN
CRL.A.NO.367/2013      PASSED      BY    THE     P.O.,   F.T.C.-II,
BANGALORE DATED 30.07.2014 AND CONFIRM THE JUDGMENT
OF CONVICTION PASSED IN C.C.NO.29195/2006 PASSED BY
THE    V   A.C.M.M.,   BANGALORE        DATED      27.07.2013     -
ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
P/U/S APPELLANT/ACCUSED NO.1 FOR THE OFFENCE P/U/S
324,498(A),504 AND 506 R/W 34 OF IPC AND SEC. 3 AND 4 OF
D.P. ACT BY ALLOWING THIS APPEAL.

       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:


                        JUDGMENT

Case called out, none present.

Sri. N. Anjan Gowda, learned counsel for respondent

No.1 has filed a memo before this Court on 29.03.2021,

NC: 2023:KHC:39221 CRL.A No. 715 of 2016

reporting the death of the appellant, who died on

04.01.2021. Copy of the death certificate is also produced.

Steps not taken. Hence, the appeal is dismissed.

Sd/-

JUDGE

KA