Venkatesh S/O Appaswamy Naidu vs State Of Karnataka
2024 Latest Caselaw 12237 Kant

Karnataka High Court

Venkatesh S/O Appaswamy Naidu vs State Of Karnataka on 3 June, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                           -1-
                                                       NC: 2024:KHC:18854
                                                    CRL.A No. 115 of 2013




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 3RD DAY OF JUNE, 2024

                                        BEFORE
               THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                          CRIMINAL APPEAL No. 115 OF 2013
               BETWEEN:

                   VENKATESH
                   S/O APPASWAMY NAIDU
                   AGED ABOUT 49 YEARS
                   R/AT # 3, 10TH 'C' CROSS
                   ANJANEYA TEMPLE STREET
                   BALAJI NAGAR, ITTAMADU
                   BANASHANKARI III STAGE
                   BENGALURU -560 085.
Digitally signed by                                           ...APPELLANT
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH      (BY SRI CHANDRAPPA K N, ADVOCATE - ABSENT)
COURT OF
KARNATAKA
               AND:

                   STATE OF KARNATAKA
                   BY CHANNAMMANAKERE ACHUKATTU
                   POLICE STATION
                   BENGALURU.
                                                         ...RESPONDENT

               (BY SRI RANGASWAMY R, HCGP)

                     THIS CRL.A. IS FILED U/S. 374(2) OF Cr.P.C PRAYING
               TO SET ASIDE THE ORDER DATED 11.01.2013 PASSED BY THE
               P.O.,   F.T.C.-IX, BANGALORE    IN   S.C.No.1021/2011  -
               CONVICTING THE APPELLANT/ACCUSED FOR THE OFFENCE
               P/U/S 306 & 498-A OF IPC AND ETC.

                   THIS APPEAL COMING ON FOR HEARING THIS DAY, THE
               COURT DELIVERED THE FOLLOWING:
                                   -2-
                                                 NC: 2024:KHC:18854
                                            CRL.A No. 115 of 2013




                           JUDGMENT

1. Learned HCGP has filed a memo dated

25.04.2024 with a copy of the death certificate of the

appellant - Sri. A. Venkatesh. As per the said death

certificate the appellant died on 12.12.2013.

2. This appeal is filed challenging the judgment of

conviction dated 11.01.2013 passed by the Presiding

Officer, FTC-IX, Bengaluru, in S.C. No. 1021/2011 for

offence under Section 306 and 498-A of IPC. In view of

death of appellant the appeal abates. Hence, appeal is

dismissed as abated.

Sd/-

JUDGE

LRS