Sri Chikkarangaiah vs Smt Malligamma
2023 Latest Caselaw 7556 Kant

                                           -1-
                                                       NC: 2023:KHC:39523
                                                   CRL.A No. 1377 of 2012




                  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.1377 OF 2012


                BETWEEN:

                SRI. CHIKKARANGAIAH,
                S/O.KONDAIAH,
                AGED ABOUT 63 YEARS,
                FIRST CROSS, AMBEDKAR NAGAR,
                BELUR TOWN,
                BELUR 573 115.
                                                              ...APPELLANT
                (BY SRI. JWALA KUMAR, ADVOCATE)

                AND:

                SMT. MALLIGAMMA,
                W/O. H.T. HANUMAIAH SOMANNA,
Digitally
signed by       AGED ABOUT 57 YEARS,
SANDHYA S
Location:
                JUNIOR LADY HEALTH ASSISTANT,
High Court of   GOVT. HOSPITAL, ARASIKERE 573 103.
Karnataka
                                                            ...RESPONDENT
                (BY SRI. H. MOHAN KUMAR, ADVOCATE)

                      THIS CRL.A. IS FILED U/S.378(4) OF CR.P.C PRAYING TO
                SET ASIDE THE JUDGMENT DATED 24.09.2012 PASSED BY THE
                C.J. & J.M.F.C., BELUR IN C.C.NO.371/2009 - ACQUITTING THE
                RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF
                N.I.ACT.

                     THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
                DAY, THE COURT DELIVERED THE FOLLOWING:
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                                              NC: 2023:KHC:39523
                                        CRL.A No. 1377 of 2012




                         JUDGMENT

Appellant's counsel present. Respondent's counsel

absent.

2. On 04.09.2023, it was submitted by the learned

counsel for appellant that appellant is no more and sought

time to take necessary steps. But, till now, the appellant

has not taken necessary steps to bring the legal

representatives of deceased appellant on record.

Accordingly, the appeal is dismissed.

Sd/-

JUDGE

SSD