Sri George Bracks vs State Of Karnataka
2024 Latest Caselaw 10018 Kant

Karnataka High Court

Sri George Bracks vs State Of Karnataka on 5 April, 2024

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                        -1-
                                                   NC: 2024:KHC:14303
                                                CRL.A No. 582 of 2014




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 5TH DAY OF APRIL, 2024

                                      BEFORE
                    THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                        CRIMINAL APPEAL NO. 582 OF 2014
             BETWEEN:

             1.    SRI.GEORGE BRACKS
                   S/O ALBERT BRACKS
                   AGED ABOUT 53 YEARS
                   R/AT MAJJIKATTE HOUSE
                   PAVOOR VILLAGE
                   MANGALORE, D.K.-574182
                                                         ...APPELLANT
             (BY SRI. NISHIT KUMAR SHETTY, ADVOCATE)
             AND:

             1.    STATE OF KARNATAKA
                   POLICE INSPECTOR
                   EXCISE ENFORCEMENT AND
                   LOTTERY PROHIBITATION WING
Digitally          SPECIAL POLICE STATION
signed by          MANGALORE
LAKSHMI T          REPRESENTED BY STATE
Location:          PUBLIC PROSECUTOR
High Court         HIGH COURT BUILDINGS
of                 BANGALORE-560001.
Karnataka                                              ...RESPONDENT
             (BY SRI. RAHUL RAI K., HCGP)


                  THIS CRL.A. IS FILED U/S.374(2) CR.P.C PRAYING TO
             SET ASIDE THE JUDGMENT AND ORDER OF CONVICTION
             DATED 27.6.2014 PASSED BY THE PRL. S.J., D.K., MANGALORE
             IN S.C.NO.155/2011 - CONVICTING THE APPELLANT/ACCUSED
             FOR THE OFFENCE P/U/S 32 AND 34 OF KARNATAKA EXCISE
             ACT AND SEC.328 OF IPC.
                                 -2-
                                           NC: 2024:KHC:14303
                                        CRL.A No. 582 of 2014




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


                           JUDGMENT

The learned High Court Government Pleader

appearing for respondent/State has filed a memo reporting

the death of appellant and along with the memo furnished

a copy of the Death Certificate of the appellant.

2. Memo is taken on record.

3. As per the death certificate, the appellant has

died on 19.11.2018.

4. The appeal against the appellant is dismissed

as abated.

SD/-

JUDGE

TL