Monday, 11, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Basavaraj vs The State By
2024 Latest Caselaw 5715 Kant

Citation : 2024 Latest Caselaw 5715 Kant
Judgement Date : 23 February, 2024

Karnataka High Court

Basavaraj vs The State By on 23 February, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                -1-
                                                              NC: 2024:KHC:7624
                                                         CRL.A No. 721 of 2012




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 23RD DAY OF FEBRUARY, 2024

                                              BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL NO. 721 OF 2012
                      BETWEEN:

                         BASAVARAJ
                         S/O MALLIKARJUNA KOTYAL
                         AGED ABOUT 32 YEARS
                         R/O NO.110/14,
                         II MAIN, PP LAYOUT BSK,
                         III STAGE, BANGALORE.
                                                                   ...APPELLANT
Digitally signed by
LAKSHMINARAYANA       (BY SRI. SHIVARAJ N ARALI., ADVOCATE)
MURTHY RAJASHRI
Location: HIGH        AND:
COURT OF
KARNATAKA
                          THE STATE BY
                          CHANNAMMANAKERE ACHCHUKATTU POLICE
                          REPTD BY STATE PUBLIC PROSECUTOR
                          HIGH COURT OF KARNATAKA
                          AT BANGALORE.
                                                           ...RESPONDENT
                      (BY SRI. CHANNAPPA ERAPPA, HCGP)


                           THIS CRL.A. IS FILED U/S.374(2) CR.P.C PRAYING TO
                      SET-ASIDE THE JUDGMENT AND ORDER OF CONVICTION
                      DATED 28.06.2012 AND SENTENCE DATED 29.06.2012 IN
                      S.C.NO.333/2011 PASSED BY THE P.O., FTC-IV, BANGALORE -
                      CONVICTING THE APPELLANTS/ACCUSED FOR THE OFFENCE
                      P/U/S 498-A AND 306 OF IPC AND ETC,.

                           THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
                      DAY, THE COURT DELIVERED THE FOLLOWING:
                               -2-
                                                NC: 2024:KHC:7624
                                         CRL.A No. 721 of 2012




                           JUDGMENT

The report has been submitted by the Police

Inspector, Channammanakere Acchukattu Police Station,

Bengaluru City, stating that the appellant -accused/Sri

Basavaraju Mallikarjuna Kotehal residing at Vijayapura

died on 19.01.2024. The said report is enclosed with true

copy of the death certificate. As per said death certificate,

Sri Basavaraju Mallikarjuna Kotehal died on 19.01.2024 at

Vijayapura.

2. In view of the death of the appellant -accused,

the appeal abates. Hence, the appeal is dismissed as

abated.

3. The Trial Court is directed to recover the fine

amount from LR's of the appellant -accused.

Sd/-

JUDGE

DSP

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter