Mahesh @ Putta vs State Of Karnataka
2023 Latest Caselaw 8357 Kant

Karnataka High Court

Mahesh @ Putta vs State Of Karnataka on 24 November, 2023

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                                                          NC: 2023:KHC:42600
                                                       CRL.A No. 204 of 2018




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 24TH DAY OF NOVEMBER, 2023

                                            BEFORE

                           THE HON'BLE MR JUSTICE RAJESH RAI K

                              CRIMINAL APPEAL NO. 204 OF 2018

                   BETWEEN:

                      MAHESH @ PUTTA
                      S/O MAHALINGEGOWDA,
                      AGED ABOUT 25 YEARS,
                      HONNAHALLI VILLAGE,
                      SATHANUR HOBLI,
                      KANAKAPURA TALUK,
                      RAMANAGARA DISTRICT - 562 112.
                                                                ...APPELLANT
                   (BY SRI. PADMANABHA.J, ADVOCATE FOR
                       SRI. YATHISH.S, ADVOCATE)

                   AND:

                      STATE OF KARNATAKA
Digitally signed
                      BY SATHANUR POLICE,
by VINUTHA M          KANAKAPURA (T)
Location: HIGH        RAMANAGARA (D).
COURT OF
KARNATAKA             REP BY: SPP,
                      HIGH COURT OF KARNATAKA,
                      BENGALURU - 560 001.
                                                              ...RESPONDENT
                   (BY SRI. VINAY MAHADEVAIAH, HCGP)

                       THIS CRL.A. IS FILED U/S.374(2) OF CR.P.C PRAYING TO
                   SET ASIDE THE JUDGMENT AND ORDER OF CONVICTION
                   DATED 24.01.2018 PASSED BY THE II ADDITIONAL DISTRICT
                   AND   SESSIONS    JUDGE,   RAMANAGARA,      TO   SIT  AT
                   KANAKAPURA IN S.C.NO.5011/2015 - CONVICTING THE
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                                               NC: 2023:KHC:42600
                                            CRL.A No. 204 of 2018




APPELLANT/ACCUSED FOR THE OFFENCE P/U/S 326 AND 307
OF IPC.

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

                           JUDGMENT

This appeal is filed by the appellant/accused against the

judgment and order of sentence rendered by the II Additional

District and Sessions Judge, Ramanagara sitting at Kanakapura

dated 24.01.2018 in S.C.No.5011/2015 wherein the learned

Sessions Judge convicted the appellant/accused for offences

punishable under Sections 326 and 307 of IPC.

2. Learned counsel for the appellant, today, files a

memo in open Court reporting the death of the

appellant/accused.

3. The memo is annexed with the Death Certificate

dated 30.12.2021 issued by the competent authority.

4. The Memo is taken on record and on perusal of the

death certificate, the appellant/accused namely Sri. Mahesh

H.M S/o Mahalingegowda expired during the pendency of this

NC: 2023:KHC:42600

appeal i.e., 19.10.2021 and the learned HCGP fairly concedes

the same.

5. Hence, on account of death of the accused, the

appeal no more survives for consideration and accordingly, this

appeal stands abated.

Sd/-

JUDGE

HKV