Anasuya vs State Of Karnataka
2024 Latest Caselaw 3291 Kant

Karnataka High Court

Anasuya vs State Of Karnataka on 2 February, 2024

                                              -1-
                                                       NC: 2024:KHC:4662
                                                      CRL.A No.968/2020




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                      DATED THIS THE 2ND DAY OF FEBRUARY, 2024
                                           BEFORE
                          THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                            CRIMINAL APPEAL NO.968/2020 (C)
                   BETWEEN:

                   ANASUYA
                   W/O LATE RAMEGOWDA
                   AGED ABOUT 67 YEARS
                   R/AT 3RD CROSS TOTADA ROAD
                   NEAR AMBUJAMMA PARK
                   SHANKARNAGARA
                   MANDYA CITY
                                                            ...APPELLANT
                   (BY SRI. LETHIF B, ADVOCATE)
                   AND:

                   STATE OF KARNATAKA
                   BY MANDYA WEST POLICE STATION
                   MANDYA
Digitally signed   THROUGH THE S.P.P
by PRABHU          HIGH COURT BUILDING
KUMARA
NAIKA              BANGALORE - 560 001                  ...RESPONDENT
Location: High
Court of
Karnataka          (BY SMT.SOWMYA R, HCGP)
                        THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   374(2) CR.PC PRAYING TO SET ASIDE AND REVERSE THE
                   JUDGMENT AND ORDER DATED 23.09.2020 AND SENTENCE
                   DATED 25.09.2020 PASSED BY THE I ADDITIONAL DISTRICT
                   AND SESSIONS JUDGE, MANDYA IN SPL.C.NO.227/2018,
                   CONVICTING THE APPELLANT/ACCUSED      NO.2 FOR THE
                   OFFENCE PUNISHABLE UNDER SECTION 506 OF IPC.

                       THIS APPEAL COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                              -2-
                                           NC: 2024:KHC:4662
                                         CRL.A No.968/2020




                        JUDGMENT

Learned HCGP submits memo with the report of the

jurisdictional Police and death certificate of the appellant.

As per the death certificate, the appellant/accused No.2

passed away on 12.12.2023.

Therefore, the appeal stood abated and disposed of

accordingly.

Sd/-

JUDGE

AKC