K Sippegowda vs State Of Karnataka
2023 Latest Caselaw 7069 Kant

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                                                           NC: 2023:KHC:36428
                                                        CRL.A No. 419 of 2012




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 6TH DAY OF OCTOBER, 2023

                                             BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL No. 419 OF 2012
                      BETWEEN:

                         K SIPPEGOWDA
                         FORMER PRESIDENT
                         KARNATAKA STATE GOVERNMENT
                         EMPLOYEE'S ASSOCIATION
                         BANGALORE.
                                                                 ...APPELLANT
                      (BY SRI ABHISHEK PATIL, ADVOCATE FOR
                       SRI SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE)
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI       AND:
Location: HIGH
COURT OF
KARNATAKA
                         STATE OF KARNATAKA
                         BY THE PUBLIC PROSECUTOR
                         METROPOLITAN AREA, BANGALORE
                         REPRESENTED BY
                         THE SPECIALPUBLIC PROSECUTOR
                         FOR LOKAYUKTHA
                         HIGH COURT BUILDING
                         BANGALORE.
                                                               ...RESPONDENT
                      (BY SRI.BAHUBALI A. DANAWADE, ADVOCATE AND
                       SRI S.G RAJENDRA REDDY, ADVOCATE FOR
                       V/O DTD. 11.04.2012)

                           THIS CRL.A. IS FILED U/S.374(2) CR.P.C PRAYING TO
                      SET ASIDE THE JUDGMENT OF CONVICTION AND SENTENCE
                      DATED 29.03.2012 PASSED BY THE SPL. JUDGE, BANGALORE
                      URBAN DISTRICT BANGALORE CITY IN SPL.C.C.No.80/2003-
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                                           NC: 2023:KHC:36428
                                       CRL.A No. 419 of 2012




CONVICTING THE APPELLANT/ACCUSED FOR THE OFFENCE
P/U/S 17(1) AND (2) OF KARNATAKA LOKAYUKTA ACT.

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

                          JUDGMENT

Learned counsel for the appellant files a memo with a

copy of the death certificate of the appellant. As per the

death certificate, the appellant Sri.K.Sippegowda,

S/o Sri.Chikkajaware Gowda died on 19.02.2020.

In view of death of the appellant, the appeal is

dismissed as abated.

Sd/-

JUDGE

GH