Sri Vidyasagar vs State Of Karnataka
2024 Latest Caselaw 25085 Kant

Karnataka High Court

Sri Vidyasagar vs State Of Karnataka on 21 October, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                             -1-
                                                         NC: 2024:KHC:42016
                                                      CRL.A No. 386 of 2013




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 21ST DAY OF OCTOBER, 2024

                                           BEFORE
                   THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                              CRIMINAL APPEAL No. 386 OF 2013
                   BETWEEN:

                      SRI VIDYASAGAR
                      AGED ABOUT 47 YEARS
                      SON OF SRI L. VENKATARAMAN
                      SY.No.13, SRINIVASAPURA VILLAGE
                      NELAMANGALA TALUQ
                      BANGALORE RURAL DISTRICT.
                                                               ...APPELLANT
                   (BY SRI S SATYANARAYANA CHALKE, ADVOCATE)
Digitally signed
by HEMAVATHY       AND:
GANGABYRAPPA
Location: HIGH
COURT OF               STATE OF KARNATAKA
KARNATAKA              REPRESENTED BY THE STATION HOUSE OFFICER
                       BESCOM VIGILANCE SQUAD
                       HOSAKOTE POLICE STATION
                       BANGALORE DISTRICT.
                                                         ...RESPONDENT
                   (BY SRI K NAGESHWARAPPA, HCGP)

                        THIS CRL.A. IS FILED U/S.374(2) CR.P.C TO SET ASIDE
                   THE JUDGMENT OF CONVICTION DATED 27.03.2013 PASSED
                   BY THE I ADDITIONAL SESSIONS JUDGE & SPECIAL JUDGE,
                   BANGALORE RURAL DISTRICT, BANGALORE IN SPECIAL COURT
                   No.64/2011 - CONVICTING THE APPELLANT/ACCUSED FOR THE
                   OFFENCE P/U/S 135 OF ELECTRICITY ACT AND ETC.,

                        THIS APPEAL COMING ON FOR FINAL HEARING THIS
                   DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

                   CORAM:    HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                               -2-
                                           NC: 2024:KHC:42016
                                        CRL.A No. 386 of 2013




                        ORAL JUDGMENT

Learned counsel for the appellant has filed memo

reporting death of the appellant and copy of the death

certificate is enclosed with the memo.

2. As per death certificate, date of death of the

appellant is 03.05.2024.

3. Learned counsel for the appellant submits that

he has no instructions as to whether legal heirs of the

appellant are interested in prosecuting this appeal or not.

4. Submission of learned counsel for the appellant

is taken on record.

5. In view of the death of the appellant, the

appeal dismissed as abated.

6. As there is sentence of fine, the trial Court is

directed to take steps to recover the fine in accordance

with law.

Sd/-

(SHIVASHANKAR AMARANNAVAR) JUDGE DSP