Sri Sathish Acharya vs The State Of Karnataka
2024 Latest Caselaw 767 Kant

Karnataka High Court

Sri Sathish Acharya vs The State Of Karnataka on 9 January, 2024

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                                                           NC: 2024:KHC:933
                                                      CRL.RP No. 50 of 2016




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 9TH DAY OF JANUARY, 2024

                                            BEFORE
                           THE HON'BLE MR JUSTICE G BASAVARAJA
                       CRIMINAL REVISION PETITION NO. 50 OF 2016
                   BETWEEN:

                   SRI. SATHISH ACHARYA,
                   AGED ABOUT 40 YEARS,
                   S/O MAHABALA ACHARYA,
                   R/AT KAINTHILA HOUSE,
                   VITTAL KASBA VILLAGE,
                   BANTWAL TALUK, D.K - 574 201.
                                                                 ...PETITIONER
                   (SRI. SATHISH ACHARYA, PETITIONER (DEAD) )

                   AND:

                   THE STATE OF KARNATAKA,
                   REPRESENTED BY STATE PUBLIC PROSECUTOR,
                   HIGH COURT BUILDINGS,
Digitally signed   BANGALORE - 560 001.
by SANDHYA S
Location: High                                                  ...RESPONDENT
Court of
Karnataka          (BY SRI. M.R. PATIL, HCGP)

                         THIS CRL.RP IS FILED U/S.397 OF CR.P.C PRAYING TO
                   SET ASIDE THE JUDGMENT AND ORDER OF CONVICTION
                   DATED 08.08.2012 MADE IN C.C.NO.2605/2006 BY THE COURT
                   OF ADDL. CIVIL JUDGE AND JMFC, PUTTUR, D.K. AND THE
                   JUDGMENT AND ORDER DATED 28.12.2015 MADE IN
                   CRL.A.NO.228/2012 BY THE COURT OF V ADDL. DIST. AND
                   S.J., MANGALURU, SITTING AT PUTTUR, D.K. AND ACQUIT HIM
                   OF THE OFFENCES WITH WHICH HE WAS CONVICTED BY THE
                   COURTS BELOW.
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                                                            NC: 2024:KHC:933
                                                 CRL.RP No. 50 of 2016




      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

THE COURT MADE THE FOLLOWING:

                                 ORDER

The trial Court has convicted accused No.2-Sri.Sathish

Acharya for the commission of offence punishable under

Section 3 read with 25 of Indian Arms Act and sentenced to

undergo simple imprisonment for one year and to pay fine of

Rs.1,000/-, in default of payment of fine, he shall further

undergo a simple imprisonment for a period of one month.

2. Being aggrieved by this impugned judgment of

conviction and order of sentence Sri.Sathish Acharya has

preferred appeal before the V Additional District and Sessions

Judge, D.K. Mangaluru, sitting at Puttur, D.K in

Crl.A.No.228/2012. Same came to be dismissed on

28.12.2015. As against this, Sri.Sathish Acharya has preferred

this revision petition.

3. The Inspector of Police, Vittal Police station,

Dakshina Kannada has submitted a report that Sri.Sathish

Acharya has passed away. In this regard, he has also produced

NC: 2024:KHC:933

the copy of the death certificate pertaining to Sri.Sathish

Acharya who died on 19.12.2021.

3. In view of death of accused No.2/revision petitioner

case against revision petitioner stands abated.

Registry is directed to return the records to the concerned

Courts along with the copy of this order.

Sd/-

JUDGE

PK

CT: BHK