Sri A Nagendra vs Sri K Seetharama Shetty
2023 Latest Caselaw 8143 Kant

Karnataka High Court

Sri A Nagendra vs Sri K Seetharama Shetty on 22 November, 2023

                                           -1-
                                                         NC: 2023:KHC:42144
                                                     CRL.A No. 648 of 2014




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 22ND DAY OF NOVEMBER, 2023

                                        BEFORE
                        THE HON'BLE MR JUSTICE G BASAVARAJA
                            CRIMINAL APPEAL NO. 648 OF 2014
                 BETWEEN:

                 SRI. A. NAGENDRA,
                 S/O LATE SRI. AYODHYA RAMAIAH SHETTY,
                 AGED ABOUT 57 YEARS,
                 R/AT NO.442,OLD MADRAS ROAD,
                 K.R.PURAM, BANGALORE - 560 036.
                                                               ...APPELLANT
                 (BY SRI. R.B. SADASIVAPPA, ADVOCATE)

                 AND:

                 SRI. K. SEETHARAMA SHETTY,
                 S/O LATE SRI. GIRIYANNA SHETTY,
                 AGED ABOUT 75 YEARS,
                 R/AT NO.62/8, VASANTHA NILAYA,
Digitally        VENKATESWARA THEATRE ROAD,
signed by
SANDHYA S        K.R.PURAM, BANGALORE - 560 036.
Location: High
Court of                                                     ...RESPONDENT
Karnataka
                 (BY SRI. FARAH FATHIMA, ADVOCATE)

                      THIS CRL.A. IS FILED U/S. 378(4) OF CR.P.C PRAYING
                 TO SET ASIDE THE ORDER DATED:16.1.10 PASSED BY THE XIV
                 ADDL.C.M.M.,     BAGALORE     IN  C.C.NO.22849/2007   -
                 ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
                 P/U/S 138 OF N.I. ACT; AND ETC.,

                     THIS APPEAL, COMING ON FOR HEARING, THIS DAY, THE
                 COURT DELIVERED THE FOLLOWING:
                             -2-
                                         NC: 2023:KHC:42144
                                      CRL.A No. 648 of 2014




                        JUDGMENT

Appellant's counsel has filed a memo reporting

the death of respondent who died on 03.06.2019. A copy

of the death certificate of respondent is also produced.

2. It is seen that steps have not been taken

to bring legal representatives of deceased respondent till

this date. Hence, the appeal is dismissed.

Sd/-

JUDGE

SSD