Sri Srinivas vs State Of Karnataka
2024 Latest Caselaw 5716 Kant

Karnataka High Court

Sri Srinivas vs State Of Karnataka on 23 February, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                -1-
                                                             NC: 2024:KHC:7614
                                                        CRL.A No. 1403 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. 1403 OF 2012
                      BETWEEN:

                         SRI SRINIVAS
                         S/O LATE MOODALAGIRI
                         AGED ABOUT 33 YEARS
                         RESIDING AT 2ND CROSS
                         NEAR GOVT, SCHOOL MANJUNATHNAGAR
                         NAGASANDRA POST, BANGALORE - 73.
Digitally signed by
                                                              ...APPELLANT
LAKSHMINARAYANA
MURTHY RAJASHRI
                      (BY SRI MOHAMED IBRAHIM, ADVOCATE)
Location: HIGH
COURT OF
KARNATAKA             AND:

                         STATE OF KARNATAKA
                         BY THE SHO OF PEENYA POLICE STATION
                         BANGALORE CITY - 73.
                         (REP.BY LEARNED STATE PUBLIC PORSECUTOR.)
                                                             ...RESPONDENT

                      (BY SMT. N ANITHA GIRISH, HCGP)

                           THIS CRL.A. IS FILED U/S.374(2) CR.P.C PRAYING TO
                      SET-ASIDE THE JUDGMENT OF CONVICTION AND SENTENCE
                      DATED:30.11.2012 PASSED BY       THE P.O., F.T.C.-VII,
                      BANGALORE IN S.C.No.770/2008 - CONVICTING THE
                      APPELLANT/ACCUSED FOR THE OFFENCE P/U/S 498-A AND 306
                      OF IPC AND ETC.,

                          THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
                      COURT DELIVERED THE FOLLOWING:
                              -2-
                                           NC: 2024:KHC:7614
                                      CRL.A No. 1403 of 2012




                         JUDGMENT

Police Sub Inspector of Yeshwanthpur Police Station

is present before the Court and submits a report along

with the documents. In the report, it is stated that

Sri.Srinivas, S/o Late Sri.Moodalagiri was found dead on

the footpath on 06.10.2023. It is further stated that

U.D.R.No.55/2023 has been registered in Yeshwanthpur

Police Station. The said documents along with the report

contains a copy of Adhar Card, inquest mahazar and post-

mortem report.

In view of death of the appellant, the appeal stands

abated. Hence, the appeal is dismissed as abated.

Sd/-

JUDGE

GH