R Venkataram vs R Rajesh
2024 Latest Caselaw 12662 Kant

Karnataka High Court

R Venkataram vs R Rajesh on 6 June, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                 -1-
                                                             NC: 2024:KHC:19514
                                                          CRL.A No. 321 of 2015




                         IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 6TH DAY OF JUNE, 2024

                                               BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL NO. 321 OF 2015
                      BETWEEN:

                          R VENKATARAM
                          S/O LATE RAGHAVAIAH
                          AGED ABOUT 55 YEARS
                          R/A NO.811, 23RD MAIN ROAD
                          IDEAL HOMES TOWNSHIP
                          RAJARAJESHWARI NAGAR
                          BANGALORE-98.
                                                               ...APPELLANT

                      (BY SRI. VISHNUMURTHY, ADVOCATE - ABSENT)

Digitally signed by   AND:
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH            R RAJESH
COURT OF
KARNATAKA                 S/O LATE RANGANATH
                          AGED ABOUT 40 YEARS
                          R/A No.293/B, 12TH CROSS
                          IDEAL HOMES TOWNSHIP
                          RAJARAJESHWARI NAGAR
                          BANGALORE - 98.
                                                               ...RESPONDENT

                      (BY SRI. S R SREE PRASAD, ADVOCATE - ABSENT)

                            THIS CRL.A. IS FILED U/S.378(4) CR.P.C PRAYING TO SET
                      ASIDE THE ORDER DATED:24.12.2014, PASSED BY THE XXII
                      ADDL. CMM, BANGALORE, IN C.C.NO.18551/12 - ACQUITTING
                      THE RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF
                      N.I. ACT.
                              -2-
                                            NC: 2024:KHC:19514
                                         CRL.A No. 321 of 2015




    THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

1. Notice issued to the respondent has returned with

police report stating that he is dead.

2. This appeal is filed challenging the judgment of

acquittal of the respondent - accused for the offence under

Section 138 of the Negotiable Instruments Act, 1881, passed

in C.C.No.18551/2012 dated 24.12.2014.

3. In view of death of the respondent - accused, the

appeal stands abated. Hence, the appeal is dismissed as

abated.

Sd/-

JUDGE

GH