Sri.H.V.Narayana vs Sri.Kalasaiah
2024 Latest Caselaw 4368 Kant

Karnataka High Court

Sri.H.V.Narayana vs Sri.Kalasaiah on 13 February, 2024

                                             -1-
                                                       CRL.A No. 922 of 2018
                                                           NC: 2024:KHC:5990




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 13TH DAY OF FEBRUARY, 2024

                                          BEFORE
                           THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO.922 OF 2018
                   BETWEEN:

                      SRI. H.V.NARAYANA
                      S/O VENKATAPPA
                      AGED ABOUT 37 YEARS
                      RESIDING AT NO.221,
                      2ND MAIN ROAD,
                      PANCHASHEELA NAGAR,
                      MOODALAPALYA,
                      BENGALURU - 560 072
                                                                ...APPELLANT
                   (BY SRI. SRIKANTH M, ADVOCATE)

                   AND:

                      SRI. KALASAIAH
                      S/O YALAVAIAH,
                      AGED ABOUT 66 YEARS
                      R/O NO.95/7, ANJANA NAGAR,
Digitally signed
by MADHURI S          GADDE KHANI NORTH SIDE,
Location: High        HEROHALLI, BENGALURU - 560 091
Court of                                                      ...RESPONDENT
Karnataka
                   (BY SRI. R.KUMAR, ADVOCATE)

                        THIS CRL.A IS FILED UNDER SECTION 378(4) OF CR.P.C
                   PRAYING TO a) SET ASIDE THE JUDGMENT AND ORDER DATED
                   21.03.2018 PASSED BY THE XXII ADDITIONAL CHIEF
                   METROPOLITAN        MAGISTRATE,     BENGALURU        IN
                   C.C.NO.412/2017 AND ALLOW THE SAID COMPLAINT AS
                   PRAYED THEREIN; AND b) PASS SUCH OTHER ORDER /
                   RELIEF/S THIS HON'BLE COURT DEEMS FIT UNDER THE FACTS
                   AND CIRCUMSTANCES OF THE ABOVE APPEAL, IN THE
                   INTEREST OF JUSTICE AND EQUITY.
                                 -2-
                                            CRL.A No. 922 of 2018
                                                NC: 2024:KHC:5990




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

                           JUDGMENT

Learned counsel for the respondent has filed a memo

along with death certificate of the respondent/accused.

Learned counsel for the appellant is present and

confirms the fact that respondent/accused is no more.

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, as no separate

order is required.

Sd/-

JUDGE

MDS