M A Cariappa vs Smt P C Revathi
2023 Latest Caselaw 7609 Kant

                                           -1-
                                                      NC: 2023:KHC:39594
                                                   CRL.A No. 283 of 2013




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 7TH DAY OF NOVEMBER, 2023

                                         BEFORE
                          THE HON'BLE MR JUSTICE G BASAVARAJA
                          CRIMINAL APPEAL NO. 283 OF 2013 (A)
                 BETWEEN:

                 M A CARIAPPA,
                 S/O LATE AIYAPPA,
                 AGED ABOUT 71 YEARS,
                 RESIDING BEHIND FMK MC,
                 COLLEGE, MADIKERE-518 385.
                                                            ...APPELLANT
                 (BY SRI VENKATESH R BHAGAT, ADVOCATE [ABSENT])

                 AND:

                 SMT. P C REVATHI,
                 W/O CHENGAPPA,
                 AGED ABOUT 52 YEARS,
                 REVATHI NIVAS,
                 T.SHETTIGERI VILLAGE,
Digitally
signed by        SRIMANGALA POST,
SANDHYA S        SOUTH COORG-518 265.
Location: High
Court of                                                  ...RESPONDENT
Karnataka
                 (BY SMT P.V VINITHA, ADVOCATE)

                      THIS CRL.A. IS FILED U/S.378(4) READ WITH SECTION
                 482 OF CR.P.C TO SET ASIDE THE ORDER DATED 18.01.2013
                 PASSED BY THE ADDL. CIVIL JUDGE AND J.M.F.C., MADIKERI
                 IN C.C.NO.481/2011 - ACQUITTING THE RESPONDENT/
                 ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I.ACT.

                     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                 COURT DELIVERED THE FOLLOWING:
                               -2-
                                           NC: 2023:KHC:39594
                                        CRL.A No. 283 of 2013




                         JUDGMENT

Case called out. Appellant's counsel absent.

2. Ordersheet dated 23-02-2023 reveals that the learned

counsel Sri Venkatesh R. Bhagat, for appellant has submitted

that appellant/complainant has died during the pendency of

this appeal. Till this day, the appellant/complainant's counsel

has not taken steps to bring the Legal representatives of

appellant/complainant on record. Hence, the appeal is

dismissed.

Sd/-

JUDGE

tsn*