Raju @ Dubba @ Nagalinga vs State Of Karnataka
2024 Latest Caselaw 5134 Kant

Karnataka High Court

Raju @ Dubba @ Nagalinga vs State Of Karnataka on 20 February, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                  -1-
                                                               NC: 2024:KHC:7023
                                                           CRL.A No. 950 of 2012




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 20TH DAY OF FEBRUARY, 2024

                                                  BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                  CRIMINAL APPEAL No. 950 OF 2012
                      BETWEEN:

                          RAJU @ DUBBA @
                          NAGALINGA
                          S/O H V MAHADEVAPPA
                          AGED ABOUT 25 YEARS
                          RESIDING AT HOSAHALLI
                          GRAMA B G PURA (HO)
                          MALAVALLI (TQ)
                          MANDYA DISTRICT
                          (NOW IN J.C.)
                                                                  ...APPELLANT

Digitally signed by   (BY SRI AVISHKAR T, ADVOCATE FOR
LAKSHMINARAYANA        SRI P PRASANNA KUMAR, ADVOCATE
MURTHY RAJASHRI
Location: HIGH
COURT OF              AND:
KARNATAKA

                          STATE OF KARNATAKA
                          BY BELAKAVADI POLICE
                          REPRESENTED BY
                          THE STATE PUBLIC PROSECUTOR
                          HIGH COURT BUILDINGS
                          BANGALFORE.
                                                                  ...RESPONDENT

                      (BY SRI B LAKSHMAN, HCGP)

                           THIS CRL.A IS FILED U/S.374(2) OF CR.P.C PRAYING TO SET
                      ASIDE THE JUDGMENT OF CONVICTION AND SENTENCE PASSED
                      BY THE PRESIDING OFFICER, FTC-I, MANDYA IN S.C. No.91/2007
                      DATED 27-7-2012/8-8-2012 - CONVICTING THE APPELLANT/
                      ACCUSED FOR OFFENCES P/U/S 376, 417 AND 506 OF IPC.
                              -2-
                                          NC: 2024:KHC:7023
                                      CRL.A No. 950 of 2012




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

                         JUDGMENT

The sole appellant has died on 20.08.2022. Counsel for

the appellant and learned High Court Government Pleader for

the respondent - State have filed the death certificate of the

appellant. The legal representatives of the appellant have not

chosen to make any application, within one month from date

of death of the appellant.

In view of death of the sole appellant, the appeal

stands abated.

The Trial Court to recover the fine amount from the legal

representatives of the appellant.

Sd/-

JUDGE

GH