S Susheelamma vs P Baby Reddy
2024 Latest Caselaw 4490 Kant

Karnataka High Court

S Susheelamma vs P Baby Reddy on 14 February, 2024

                                             -1-
                                                      CRL.A No. 207 of 2019
                                                           NC: 2024:KHC:6281




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 14TH DAY OF FEBRUARY, 2024

                                          BEFORE
                           THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO.207 OF 2019
                   BETWEEN:

                      S SUSHEELAMMA
                      W/O N VENKATACHALAPATI
                      AGED ABOUT 50 YEARS,
                      R/O VARADA MILL ROAD,
                      N R EXTENSION
                      CHINTAMANI CITY
                      CHICKBALLAPUR DISTRICT
                      PIN - 563 125
                                                                ...APPELLANT
                   (BY SRI. P S BABU NARAYANA, ADVOCATE)

                   AND:

                      P BAYA REDDY
                      S/O LATE CHOWDAPPA
                      AGED ABOUT 70 YEARS,
                      R/O SALAMAKALAHALLI
Digitally signed
by MADHURI S          CHILAKALANERPU HOBLI
Location: High        CHINTAMANI TALUK
Court of              CHIKKABALLAPUR DISTRICT
Karnataka
                      PIN - 563 125
                                                              ...RESPONDENT
                   (BY SRI. R.V.SHIVANANDA REDDY, ADVOCATE)

                        THIS CRL.A IS FILED UNDER SECTION 378(4) OF CR.P.C
                   PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT DATED
                   03.12.2018 PASSED IN C.C.NO.550/2014 BY THE PRINCIPAL
                   CIVIL JUDGE AND JMFC, CHINTAMANI AND CONVICT THE
                   ACCUSED AS PRAYED FOR BY THE APPELLANT IN HIS
                   COMPLAINT BEFORE THE TRIAL COURT AND ALLOW THIS
                   APPEAL WITH COSTS.
                                -2-
                                          CRL.A No. 207 of 2019
                                              NC: 2024:KHC:6281




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

                         JUDGMENT

No representation for the appellant.

No representation for the appellant even in the

afternoon session.

On 07.11.2023, learned counsel for the

respondent/accused has reported the death of

respondent/accused and has also produced the death

certificate.

Since this is an appeal filed by the complainant

against the acquittal of respondent/accused, the appeal

abates and accordingly, it is dismissed as abated.

Sd/-

JUDGE

MDS