Sri B C Ramesh vs Sri H P Siddarama Aradhya
2024 Latest Caselaw 10760 Kant

Karnataka High Court

Sri B C Ramesh vs Sri H P Siddarama Aradhya on 19 April, 2024

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                               -1-
                                                              NC: 2024:KHC:15505
                                                           CRL.A No. 912 of 2015




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 19TH DAY OF APRIL, 2024

                                             BEFORE
                        THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                              CRIMINAL APPEAL NO. 912 OF 2015
                 BETWEEN:

                 SRI. B.C. RAMESH,
                 S/O. CHIKKANNEGOWDA,
                 AGED ABOUT 41 YEARS,
                 RESIDING AT YARAHALLI HANDPOST,
                 H.D. KOTE TALUK,
                 MYSORE DISTRICT- 571 114.
                                                                    ...APPELLANT
                 (BY SRI. SRINIVASA D.C, ADVOCATE)

                 AND:

                 SRI. H.P. SIDDARAMA ARADHYA,
                 S/O PUTTARAMA ARADHYA,
                 AGED ABOUT 46 YEARS,
Digitally        RESIDING AT NO.214,
signed by V
KRISHNA          NEAR NENESHWARA TEMPLE ROAD,
Location: High   TAMMADAGERI, HINKAL,
Court of         MYSORE - 570 017.
Karnataka                                                         ...RESPONDENT
                 (BY SRI. T.V. SATHISH, ADVOCATE)

                        THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
                 SET ASIDE THE JUDGMENT ORDER DATED 09.06.2015 PASSED
                 BY     THE   J.M.F.C.,   H.D.KOTE,   IN    C.C.NO.223/2009    -
                 ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
                 P/U/S 138 OF N.I. ACT.
                              -2-
                                          NC: 2024:KHC:15505
                                       CRL.A No. 912 of 2015




     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

This is an appeal preferred against the judgment of

acquittal passed by the trial Court.

2. There is no representation for the appellant.

3. As per the police report, the appellant is no

more. A copy of the death certificate showing the date of

death of the appellant as 27.05.2019, is enclosed.

4. In view of the death of the appellant, appeal is

dismissed.

Sd/-

JUDGE

PK CT: BHK