State By Probationary Deputy ... vs Sudhir K
2023 Latest Caselaw 6849 Kant

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                                                      NC: 2023:KHC:35342-DB
                                                      CRL.A No. 1254/2016



                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 27TH DAY OF SEPTEMBER, 2023

                                        PRESENT

                       THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                                            AND
                          THE HON'BLE MR JUSTICE C M JOSHI
                         CRIMINAL APPEAL NO.1254/2016 (A)
                BETWEEN:

                STATE BY PROBATIONARY
                DEPUTY SUPERINTENDENT OF POLICE
                IN CHARGE MANIPAL POLICE STATION
                REP. STATE PUBLIC PROSECUTOR
                BENGALURU- 560 001                             ...APPELLANT

                (BY SRI VIJAYAKUMAR MAJAGE, SPP-II)
                AND:

                SUDHIR K
                S/O C KRISHNA
                AGED ABOUT 40 YEARS
                BUS CONDUCTOR
                R/AT SRI DEVI, ADARSHA NAGARA
Digitally       2ND CROSS, MANIPAL
signed by K S
RENUKAMBA       UDUPI TALUK AND DISTRICT                     ...RESPONDENT
Location:
High Court of   (BY SRI ANANDA, ADVOCATE)
Karnataka

                      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(1)
                AND (3) CR.P.C PRAYING TO SET ASIDE THE JUDGMENT DATED
                12.02.2016 PASSED BY THE PRINCIPAL SESSIONS/SPECIAL
                JUDGE,   UDUPI   DISTRICT,   UDUPI   IN  SPL.C.NO.34/2013
                ACQUITTING THE RESPONDENT-ACCUSED NO.2 FOR THE
                OFFENCE PUNISHABLE UNDER SECTIONS 376(1) OF IPC AND
                SEC.5(1) READ WITH SECTIONS 6 AND 16 READ WITH SECTION
                17 OF PROTECTION OF CHILDREN FROM SEXUAL OFFENCES ACT,
                2012.

                      THIS CRIMINAL APPEAL, COMING ON FOR FINAL HEARING,
                THIS DAY, K.S.MUDAGAL.J, DELIVERED THE FOLLOWING:
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                                             NC: 2023:KHC:35342-DB
                                              CRL.A No. 1254/2016



                                JUDGMENT

The concerned police have submitted the report to the

effect that respondent No.1/accused No.2 died. The death

certificate is also enclosed.

2. As per the said death certificate, respondent No.1

died on 13.11.2022. Therefore the appeal stood dismissed

and disposed of accordingly. Trial Court records and paper

books shall be kept in the connected appeal i.e.

Crl.A.No.426/2016.

Sd/-

JUDGE

Sd/-

JUDGE

KSR