Smt. Chowdamma vs Seethappa
2024 Latest Caselaw 9616 Kant

Karnataka High Court

Smt. Chowdamma vs Seethappa on 2 April, 2024

                                                 -1-
                                                           NC: 2024:KHC:13759-DB
                                                            CRL.A No. 379/2018



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                            DATED THIS THE 2ND DAY OF APRIL, 2024
                                               PRESENT
                             THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                                                 AND
                   THE HON'BLE MR JUSTICE T.G. SHIVASHANKARE GOWDA
                              CRIMINAL APPEAL NO. 379/2018 (A)

                   BETWEEN:
                   SMT.CHOWDAMMA
                   AGED 45 YEARS
                   W/O. SRI. VENKATARAMANAPPA
                   RESIDENT OF P. CHENNAIAHGARIPALLI
                   NELAVANKA HOBLI
                   SRINIVASAPURA TALUK
                   KOLAR DISTRICT - 563 135                       ... APPELLANT
                   (BY SRI.M SHIVAPRAKASH, ADVOCATE)
                   AND:
                   1.    SEETHAPPA
                         S/O. LATE THIPPANNA @ THIMMAIAH
                         AGED ABOUT 65 YEARS
                   2.    SRINIVASA
                         S/O. SEETHAPPA
Digitally signed   3.    SHANKARA
by PRABHU
KUMARA                   S/O. SEETHAPPA
NAIKA
                         AGED ABOUT 35 YEARS
Location: High
Court of
Karnataka          4.    GANGADHARA
                         S/O SEETHAPPA
                         AGED 30 YEARS
                   5.    SMT. ADEMMA
                         W/O. SEETHAPPA
                         AGED 55 YEARS
                   6.    SMT. PADMAVATHI
                         W/O. SHANKARAPPA
                         AGED 30 YEARS
                         ALL ARE RESIDENTS OF P. CHENNAIAHGARIPALLI
                         NELAVANKA HOBLI
                         SRINIVASAPUR TALUK, KOLAR - 563 135
                                        -2-
                                                  NC: 2024:KHC:13759-DB
                                                    CRL.A No. 379/2018



7.     STATE (BY ROYALPAD POLICE)
       REPRESENTED BY STATE PUBLIC PROSECUTOR
       HIGH COURT COMPLEX
       BANGALORE - 560 001                  ... RESPONDENTS


(BY SRI.M R NANJUNDA GOWDA, ADVOCATE FOR R1 TO R6;
   SMT.RASHMI JADHAV, ADDITIONAL SPP FOR R7)
      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 372 CR.P.C
PRAYING TO SET ASIDE THE JUDGMENT DATED 18.11.2017 PASSED
BY   THE    II ADDITIONAL    SESSIONS   JUDGE,   KOLAR    IN
SPL.S.C.NO.9/2013 - ACQUITTING THE RESPONDENT/ACCUSED FOR
THE OFFENCE PUNISHABLE UNDER SECTIONS 143,147,148,504,326,
307 R/W 149 OF IPC AND SEC.3(1)(x)(xi) AND 3(2)(v) OF SC/ST
(POA) ACT.

     THIS APPEAL COMING ON FOR HEARING                            THIS   DAY,
K.S.MUDAGAL J., DELIVERED THE FOLLOWING:

                                  JUDGMENT

Learned Counsel for the appellant submits memo along

with death certificate reporting the death of the

appellant/complainant. As per the death certificate, she died on

04.12.2022. Therefore, the appeal is dismissed as abated.

Sd/-

JUDGE

Sd/-

JUDGE

PKN