The State Of Karnataka vs Ramesha P
2023 Latest Caselaw 6969 Kant

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                                                     NC: 2023:KHC:35755
                                                 CRL.A NO.1595 OF 2019




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 04TH DAY OF OCTOBER, 2023

                                       BEFORE
                      THE HON'BLE MR. JUSTICE S. RACHAIAH
                        CRIMINAL APPEAL NO.1595 OF 2019
              BETWEEN:

              THE STATE OF KARNATAKA
              BY SUB-INSPECTOR OF POLICE,
              UPPINANGADY POLICE STATION,
              REP. BY STATE PUBLIC PROSECUTOR,
              HIGH COURT BUILDING,
              BENGALURU - 560 001.
                                                           ...APPELLANT
              (BY SRI. RAHUL RAI K., HCGP)

              AND:

              RAMESHA P.
              S/O GURUVA
              AGED ABOUT 31 YEARS
              R/AT PADUBETTU HOUSE,
Digitally
              NELYADI VILALGE,
signed by N
UMA
              PUTTUR TALUK - 574201.
Location:                                                ...RESPONDENT
HIGH
COURT OF
KARNATAKA
                   THIS CRIMINAL APPEAL IS FILED UNDER SECTION
              378(1) AND (3) OF CODE OF CRIMINAL PROCEDURE, PRAYING
              TO GRANT LEAVE TO APPEAL AGAINST THE IMPUGNED
              JUDGMENT AND ORDER DATED 29TH NOVEMBER, 2018 PASSED
              IN SPEICAL CASE NO.7 OF 2015 BY II ADDITIONAL DISTRICT
              AND SESSIONS (SPECIAL) JUDGE, DAKSHINA KANNADA,
              MANGALURU      THEREBY   ACQUITTING     THE  ACCUSED/
              RESPONDENT FOR THE OFFENCE PUNISHABLE UNDER
              SECTIONS 354 OF INDIAN PENAL CODE AND SECTIONS 11
              AND 12 OF THE POCSO ACT, 2012 AND ETC.,
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                                            NC: 2023:KHC:35755
                                       CRL.A NO.1595 OF 2019




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

Pursuant to notice issued by this Court, the jurisdictional

Police have reported the death of respondent. The respondent

died on 04th March, 2020. The death certificate of the

respondent is also furnished. Same is placed on record.

2. The appeal against the respondent stands abated. In

view of the said abatement, Criminal Appeal does not survive

for consideration. Accordingly, Criminal Appeal is disposed of.

3. In view of disposal of the Criminal Appeal, the pending

I.A's, if any, stands disposed of as do not survive for

consideration

Sd/-

JUDGE

ARK