State Of Karnataka vs B Sundara Gowda
2023 Latest Caselaw 7006 Kant

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                                                        NC: 2023:KHC:36076
                                                  CRL.A No. 818 of 2019




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 5TH DAY OF OCTOBER, 2023

                                      BEFORE
                       THE HON'BLE MR JUSTICE S RACHAIAH
                      CRIMINAL APPEAL NO. 818 OF 2019 (A)


              BETWEEN:
              STATE OF KARNATAKA,
              REPRESENTED BY POLICE INSPECTOR,
              KARNATAKA LOKAYUKTHA POLICE STATION,
              MANGALURU DIVISION,
              MANGALURU D.K.
                                                              ...APPELLANT
              (BY SRI. VENKATESH S. ARABATTI, SPL.PP)


              AND:
              B. SUNDARA GOWDA,
              AGED ABOUT 36 YEARS,
              S/O. BABU GOWDA,
              VILLAGE ASSISTANT,
              R/AT BENGAVI DARKASU HOUSE,
              URUVALU VILLAGE AND POST,
Digitally     BELTHANGADY TALUK,
signed by N
UMA           DAKSHINA KANNADA DISTRICT.
Location:                                                   ...RESPONDENT
HIGH
COURT OF      (BY SRI. ASHOK KUMAR SHETTY, ADVOCATE)
KARNATAKA

                   THIS CRIMINAL APPEAL IS FILED UNDER SECTION
              378(1) AND (3) OF CRIMINAL PROCEDURE CODE PRAYING TO
              FILE THE APPEAL AGAINST THE JUDGMENT AND ORDER OF
              ACQUITTAL BY THE JUDGMENT DATED:19.07.2018, PASSED BY
              COURT OF III ADDITIONAL DISTRICT AND SESSIONS JUDGE
              (SPECIAL JUDGE FOR TRIAL OF CASES RELATING TO
              PREVENTION OF CORRUPTION ACT) DAKSHINA KANNADA,
              MANGALURU IN SPL.C.NO.40/2014.
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                                              NC: 2023:KHC:36076
                                           CRL.A No. 818 of 2019




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


                          JUDGMENT

1. Learned counsel for the respondent has filed a Memo

along with the Death Certificate, which indicates that the

respondent died on 07.06.2022.

2. Considering the death of the respondent, the appeal

against the respondent stands abated. Accordingly, the

Criminal Appeal do not survive for consideration and

dispose of.

3. In view of dismissal of the main appeal, the pending

I.A.s do not survive for consideration. Accordingly

disposed of.

Sd/-

JUDGE

SNC