Sri A L Nagaraj Gupta vs B M Srinivasamurthy
2024 Latest Caselaw 27848 Kant

Karnataka High Court

Sri A L Nagaraj Gupta vs B M Srinivasamurthy on 20 November, 2024

                                                       -1-
                                                                   NC: 2024:KHC:47172
                                                               CRL.A No. 1003 of 2019




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 20TH DAY OF NOVEMBER, 2024

                                                  BEFORE
                                 THE HON'BLE MRS JUSTICE M G UMA

                                 CRIMINAL APPEAL NO.1003 OF 2019
                   BETWEEN:

                       SRI.A.L.NAGARAJ GUPTA
                       S/O LATE LAXMINARAYANA SETTY
                       AGED ABOUT 62 YEARS
                       R/AT 3RD MAIN ROAD
                       SESHADRIPURAM
                       BENGALURU - 20
                                                                          ...APPELLANT
                   (BY SRI.SAMEER S N, ADVOCATE)

                   AND:

                       B.M.SRINIVASAMURTHY
                       NO.6, ANUGRAHA, 5TH MAIN
                       3RD BLOCK,
                       GORAGUNTE PALYA
Digitally signed
by ALBHAGYA            BENGALURU - 560022
Location: HIGH
COURT OF                                                                ...RESPONDENT
KARNATAKA          (BY SRI.M.A.VENUGOPAL, ADVOCATE)

                          THIS   CRL.A   IS    FILED    U/SEC.378(4)   CR.P.C   BY   THE
                   ADVOCATE FOR THE APPELLANT PRAYING THAT THIS HON'BLE
                   COURT MAY BE PLEASED TO SET ASIDE THE IMPUGNED
                   JUDGMENT DATED 26.04.2019 PASSED BY THE XV A.C.M.M.,
                   BENGALURU        IN        C.C.NO.7664/2018     ACQUITTING        THE
                   RESPONDENTS/ACCUSED FOR THE OFFENCE P/U/SEC.138 OF
                   THE N.I ACT AND ETC.
                                       -2-
                                                   NC: 2024:KHC:47172
                                             CRL.A No. 1003 of 2019




            THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:               HON'BLE MRS JUSTICE M G UMA


                              ORAL JUDGMENT

Learned counsel for the appellant is absent. No

representation.

2. The memo dated 16.09.2021 is filed reporting the

death of respondent on 15.05.2021. The copy of the death

certificate is also enclosed.

3. Hence, the appeal is dismissed as abated.

SD/-

(M G UMA) JUDGE

NBM