The State Of Karnataka vs Guruswamy
2024 Latest Caselaw 4062 Kant

Karnataka High Court

The State Of Karnataka vs Guruswamy on 9 February, 2024

                                            -1-
                                                    CRL.A No. 223 of 2020
                                                          NC: 2024:KHC:5546




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 9TH DAY OF FEBRUARY, 2024

                                         BEFORE
                           THE HON'BLE MS JUSTICE J.M.KHAZI
                           CRIMINAL APPEAL NO.223 OF 2020
                   BETWEEN:

                       THE STATE OF KARNATAKA BY
                       RAMAPURA POLICE STATION,
                       CHAMARAJANAGAR DISTRICT,
                       REPRESENTED BY STATE PUBLIC PROSECUTOR,
                       BENGALURU - 01
                                                            ...APPELLANT
                   (BY SMT. WAHEEDA M M, HCGP)

                   AND:

                      GURUSWAMY
                      S/O LATE PALANIYAPPA,
                      AGED ABOUT 66 YEARS,
                      PHARM HOUSE,
                      R/O PUDURAMPURA VILLAGE,
                      KOLLEGAL TALUK - 571 440
                                                             ...RESPONDENT
Digitally signed   (BY SRI. P.MAHADEVA SWAMY, ADVOCATE)
by MADHURI S
Location: High
Court of                THIS CRL.A IS FILED UNDER SECTION 378(1) AND (3)
Karnataka
                   OF CR.PC PRAYING TO a) GRANT LEAVE TO APPEAL AGAINST
                   THE IMPUGNED JUDGMENT AND ORDER DATED 04.07.2019
                   PASSED IN SPL.CASE NO.58/2016 ON THE FILE OF THE
                   PRINCIPAL     DISTRICT    AND     SESSIONS     JUDGE,
                   CHAMARAJANAGAR ACQUITTING THE RESPONDENTS/ACCUSED
                   FOR THE OFFENCE PUNISHABLE UNDER SECTION 20(a)(i) OF
                   NDPS ACT; b) SET ASIDE THE IMPUGNED JUDGMENT AND
                   ORDER DATED 04.07.2019 PASSED IN SPL.CASE NO.58/2016
                   ON THE FILE OF THE PRINCIPAL DISTRICT AND SESSIONS
                   JUDGE, CHAMARAJANAGAR ACQUITTING THE RESPONDENTS /
                   ACCUSED FOR THE OFFENCE PUNISHABLE UNDER SECTION
                   20(a)(i) OF NDPS ACT; c) CONVICT AND SENTENCE THE
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                                           CRL.A No. 223 of 2020
                                               NC: 2024:KHC:5546




RESPONDENT / ACCUSED FOR THE OFFENCES PUNISHABLE
UNDER SECTION 20(a)(i) OF NDPS ACT.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                           JUDGMENT

Learned HCGP has filed a memo along with death

certificate of respondent.

Since this appeal is filed against the acquittal of

respondent/accused and there is sole accused, appeal

abates.

In view of dismissal of appeal, all pending

application/s, if any is/are also disposed of, since no

further orders is required.

Sd/-

JUDGE

MDS