State By Police Inspector vs Sri.N.Narayanaswamy Reddy
2024 Latest Caselaw 11911 Kant

Karnataka High Court

State By Police Inspector vs Sri.N.Narayanaswamy Reddy on 29 May, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                               -1-
                                                              NC: 2024:KHC:17977
                                                           CRL.A No. 430 of 2015




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 29TH DAY OF MAY, 2024

                                            BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR

                                 CRIMINAL APPEAL NO.430 OF 2015
                      BETWEEN:


                         STATE BY POLICE INSPECTOR
                         KARNATAKA LOKAYUKTA
                         POLICE WING, BENGALURU
                         CITY DIVISION, BENGALURU.
                                                                    ...APPELLANT
                         (BY SRI. B.S. PRASAD, ADVOCATE)

                      AND:

                         SRI. N. NARAYANASWAMY REDDY
                         SON OF SRI LINGAIAH REDDY
                         AGED 60 YEARS
                         VILLAGE ACCOUNTANT
                         MADAPPANAHALLI CIRCLE
                         NORTH (ADDITIONAL) TALUK
Digitally signed by      RAJANAKUNTE GRAMA PANCHAYAT
LAKSHMINARAYANA
MURTHY RAJASHRI          YELAHANKA, BENGALURU
Location: HIGH           RESIDING AT NO.123
COURT OF
KARNATAKA                BENAHALLI, ANEKAL TALUK
                         BENGALURU RURAL DISTRICT-562106.
                                                                  ...RESPONDENT
                         (BY SRI. RAMESH ANANTHAN, ADVOCATE)

                           THIS  CRIMINAL APPEAL IS FILED UNDER SECTION
                      378(1) AND (3) CR.P.C PRAYING TO (a) GRANT LEAVE TO
                      APPEAL AGAINST THE JUDGMENT AND ORDER OF ACQUITTAL
                      DATED 31.12.2014 IN SPL. CASE NO.157/2007, PASSED BY
                      THE COURT OF THE XXIII ADDITIONAL CITY CIVIL AND
                      SESSIONS JUDGE AND SPECIAL JUDGE, BENGALURU
                                     -2-
                                                      NC: 2024:KHC:17977
                                                CRL.A No. 430 of 2015




ACQUITTING   THE     RESPONDENT OF    THE  OFFENCES
PUNISHABLE UNDER SECTION 7, 13(1)(d) READ WITH 13(2)
OF THE ACT AND ETC,.

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


                               JUDGMENT

Learned counsel for the respondent has filed a memo

along with death certificate of the respondent -N.

Narayanswamy Readdy. As per the said death certificate, date

of death of respondent -N. Narayanswamy Readdy is

13.03.2018.

2. This appeal is filed by the State challenging

the judgment of acquittal passed in Spl.C.C.No.157/2007.

3. Respondent was accused before the Trial

Court. In view of the death of the respondent -accused, appeal

abates.

4. Hence, the appeal is dismissed as abated.

Sd/-

JUDGE

DSP