V Manjunatha vs B P Sathish
2024 Latest Caselaw 775 Kant

Karnataka High Court

V Manjunatha vs B P Sathish on 9 January, 2024

                                             -1-
                                                          NC: 2024:KHC:1098
                                                     CRL.RP No. 919 of 2017




                     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. 919 OF 2017
                   BETWEEN:

                   V MANJUNATHA
                   S/O VASUDEVAPPA,
                   AGED ABOUT 66 YEARS,
                   RTD., TEACHER AND
                   ADMINISTRATIVE OFFICER,
Digitally signed   SRI.MANJUNATHA EDUCATION
by SANDHYA S
Location: High
                   SOCIETY (REG),
Court of           KANCHIPURA VILLAGE,
Karnataka
                   MATHODU HOBLI,HOSADURGA TALUK,
                   CHITRADURGA DIST. PIN:577533.
                                                              ...PETITIONER
                   (BY SRI. JAGAN MOHAN M T.,ADVOCATE)
                   AND:

                   B P SATHISH
                   S/O PARAPPA,
                   AGED ABOUT 44 YEARS,
                   TEACHER,
                   R/O SIDDAGONDANAHALLI KANIVE,
                   BAGURU POST, HOSADURGA TQ,
                   CHITRADUGA DISTRICT,PIN:577515.
                                                             ...RESPONDENT
                   (RESPONDENT SERVED AND UNREPRESENTED.)
                        THIS CRL.RP IS FILED U/S.397 CR.P.C PRAYING TO SET
                   ASIDE THE JUDGMENT AND ORDER OF CONVICTION OF THE
                   COURT BELOW DATED 15.04.2016 PASSED BY THE PRL. CIVIL
                   JUDGE AND JMFC, HOSADURGA IN C.C.NO.101/2012 AND THE
                   JUDGMETN AND ORDER DATED 14.07.2017 PASSED BY THE I
                   ADDL. DIST. AND S.J., CHITRADURGA IN CRL.A.NO.36/2016
                                 -2-
                                                NC: 2024:KHC:1098
                                         CRL.RP No. 919 of 2017




AND PASS ON ORDER OF ACQUITTAL ACQUITTING THE
PETITIONER OF THE CHARGES LEVELED AGAINST HIM.

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:

                               ORDER

Learned counsel for the revision petitioner has filed a

memo reporting the death of the revision

petitioner/accused No.1 -V. Manjunatha, who died on

26.01.2019. A copy of the death certificate is also

produced in this regard.

Accused No.2- Umavathi is acquitted by the Trial

Court vide order dated 15.04.2016 in C.C.No.100/2012.

In view of death of revision petitioner/accused No.1-

V.Manjunatha, S/o. Vasudevappa is abated. Accordingly,

the Registry is directed to send trial court records along

with a copy of this order to the Trial Court.

Sd/-

JUDGE SSD