Sri B C Srinivas vs Sri S Srinivas
2023 Latest Caselaw 7704 Kant

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                                                          NC: 2023:KHC:40690
                                                       CRL.A No. 564 of 2013




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 15TH DAY OF NOVEMBER, 2023

                                            BEFORE
                          THE HON'BLE MR JUSTICE G BASAVARAJA
                              CRIMINAL APPEAL NO.564 OF 2013
                   BETWEEN:

                   SRI. B.C. SRINIVAS,
                   S/O. D.V. CHINNAPPA,
                   AGED ABOUT 32 YEARS,
                   RESIDING AT DOMMASANDRA,
                   OPP: DARGA MOHALLA ANEKAL TALUK,
                   BANGALORE - 562 125.
                                                                 ...APPELLANT
                   (BY SRI. N. SRINIVAS, ADVOCATE)

                   AND:

                   SRI. S. SRINIVAS,
                   S/O. T.V. SOORAPPA,
                   AGED ABOUT 65 YEARS,
Digitally signed   RESIDING AT NO.79, 2ND CROSS,
by SANDHYA S
Location: High     NEAR SRI. SHANIMAHATMA TEMPLE,
Court of
Karnataka          DEVASANDRA, K.R.PURAM,
                   BANGALORE - 560 036.
                                                               ...RESPONDENT
                   (BY SRI. SIDDHARTH B. MUCHANDI, ADVOCATE)

                         THIS CRL.A. IS FILED U/S.378(4) OF CR.P.C PRAYING TO
                   SET ASIDE THE ORDER DATED 22.04.2013 PASSED BY THE XIV
                   A.C.M.M., BANGALORE IN C.C.NO.35752/2010 - ACQUITTING
                   THE RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF
                   N.I.ACT AND ETC.,
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                                           NC: 2023:KHC:40690
                                        CRL.A No. 564 of 2013




    THIS APPEAL, COMING ON FOR HEARING, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                         JUDGMENT

Appellant not present.

On the last date of hearing, learned counsel for the

respondent filed memo as to the death of respondent-S.

Srinivas on 15th November, 2019. The same was taken on

record. In view of the death of the accused, appeal against the

respondent abated. Consequently, appeal stands dismissed.

Sd/-

JUDGE

LNN