Sri.K. Shekanna vs The State Of Karnataka
2024 Latest Caselaw 27385 Kant

Karnataka High Court

Sri.K. Shekanna vs The State Of Karnataka on 14 November, 2024

                                                         -1-
                                                                    NC: 2024:KHC-D:16647
                                                                CRL.A No. 100336 of 2016




                               IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                                     DATED THIS THE 14TH DAY OF NOVEMBER, 2024
                                                       BEFORE
                               THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR
                                        CRIMINAL APPEAL NO. 100336 OF 2016 (C)
                            BETWEEN:
                            SRI. K. SHEKANNA
                            S/O ALE K. MOULA SAHEB,
                            AGE: 61 YEARS,
                            OCC: RETD. VILLAGE ACCOUNTANT,
                            BEVINAHALLI, KUDUTINI, BALLARI.
                                                                         -       APPELLANT
                            (BY SRI. T.M. NADAF, ADVOCATE)

                            AND:
                            THE STATE OF KARNATAKA,
                            BY INSPECTOR OF POLICE,
                            KARNATAKA LOKAYUKTA, BALLARI,
                            REPT. BY PANEL COUNSEL FOR KARNATAKA LOKAYUKTA,
                            HIGH COURT OF KARNATAKA
                            BENCH AT DHARWAD.
                                                                     -    RESPONDENT
                            (BY SRI. G.I. GACHCHINAMATH, S.P.P)

                                   THIS CRIMINAL APPEAL IS FILED UNDER SECTION 374(2) OF
                            CR.P.C., PRAYING TO SET ASIDE THE JUDGMENT OF CONVICTION
MANJANNA
E
                            AND ORDER OF SENTENCE DATED 03.10.2016 AND 05.10.2016
Digitally signed by
MANJANNA E
Location: High Court of
Karnataka, Dharwad Bench
Date: 2024.11.15 10:15:37
+0530
                            RESPECTIVELY, PASSED BY THE LEARNED PRINCIPAL DISTRICT AND
                            SESSIONS CUM SPECIAL JUDGE AT BALLARI IN SPECIAL CASE
                            NO.38/2013 FOR THE OFFENCES PUNISHABLE UNDER SECTIONS 7,
                            13(1)(D) READ WITH 13(2) OF THE PREVENTION OF CORRUPTION
                            ACT 1988 & ETC.,
                                   THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, ORDER
                            WAS MADE THEREIN AS UNDER:


                            CORAM:     THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR
                                 -2-
                                          NC: 2024:KHC-D:16647
                                      CRL.A No. 100336 of 2016




                          ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR)

Appellant's counsel has filed a memo reporting death

of appellant on 08.10.2020. Copy of the death certificate

is also produced. In view of the death of the appellant,

appeal abates. Abatement is recorded.

Sd/-

(SREENIVAS HARISH KUMAR) JUDGE BVV