Ravigowda H vs S Ashoka
2024 Latest Caselaw 5306 Kant

Karnataka High Court

Ravigowda H vs S Ashoka on 21 February, 2024

                                           -1-
                                                   CRL.A No. 1469 of 2021
                                                        NC: 2024:KHC:7247




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 21ST DAY OF FEBRUARY, 2024

                                        BEFORE
                         THE HON'BLE MS JUSTICE J.M.KHAZI
                         CRIMINAL APPEAL NO.1469 OF 2021
                 BETWEEN:

                    RAVIGOWDA H
                    S/O RAMASUBBEGOWDA
                    AGED ABOUT 43 YEARS
                    R/AT AVVERAHALLI VILLAGE
                    DUDDA HOBLI, MANDYA TQ
                    MANDYA DISTRICT - 571 405
                                                             ...APPELLANT
                 (BY SRI. SREENIVASAN M Y, ADVOCATE)

                 AND:

                    S ASHOKA
                    S/O LATE S S SHIVANANJAPPA
                    AGED ABOUT 60 YEARS
                    R/AT LAWYERS COLONY
                    H.NO.1871/55, SUBHASH NAGAR
Digitally           MANDYA CITY & DIST - 571 401
signed by                                                  ...RESPONDENT
MADHURI S
Location: High
Court of              THIS CRL.A IS FILED UNDER SECTION 378(4) OF CR.P.C
Karnataka
                 PRAYING TO a) SET ASIDE THE ORDER DATED 08.01.2021
                 PASSED IN C.C.NO.1414/2016 ON THE FILE OF THE 1ST
                 ADDITIONAL CIVIL JUDGE AND JUDICIAL MAGISTRATE OF THE
                 FIRST CLASS, AT MANDYA AND CONVICT THE ACCUSED AND;
                 b) GRANT ANY OTHER REMEDY THAT, THIS HON'BLE COURT
                 DEEMS FIT IN THE FACTS AND CIRCUMSTANCES OF THE CASE.

                     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                 COURT DELIVERED THE FOLLOWING:
                             -2-
                                    CRL.A No. 1469 of 2021
                                         NC: 2024:KHC:7247




                         JUDGMENT

Learned counsel for the appellant has filed a memo

reporting the death of respondent/accused along with copy

of death certificate.

The aforesaid memo along with death certificate of

respondent/accused is taken on record.

In view of the death of the respondent/accused,

appeal abates.

Sd/-

JUDGE

MDS