Sri Umesha vs C. Channashetty
2024 Latest Caselaw 25928 Kant

Karnataka High Court

Sri Umesha vs C. Channashetty on 23 October, 2024

                                                    -1-
                                                                  NC: 2024:KHC:42671
                                                             CRL.A No. 966 of 2013




                         IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 23RD DAY OF OCTOBER, 2024
                                                BEFORE
                                   THE HON'BLE MRS JUSTICE M G UMA
                                  CRIMINAL APPEAL NO. 966 OF 2013 (A)
                   BETWEEN:
                   SRI. UMESHA,
                   S/O LATE THIMMAAIAH,
                   AGED 46 YEARS,
                   R/AT C/O PANDU TAILOR,
                   DOOR NO.460, NEAR DODDAMASIDI,
                   MARIGODU STREET, HUNSUR TOWN,
                   MYSORE DISTRICT - 571 428
                                                                           ...APPELLANT
                   (BY SRI. PRAMOD .R., ADVOCATE (ABSENT))
Digitally signed
by SWAPNA V        AND:
Location: high     C. CHANNASHETTY,
court of           C/O JAYAMMA NINAGAPPA
karnataka          HOUSE, MAJOR, DOOR NO.
                   1012, 3RD CROSS, SAHUKAR
                   CHANNAIAH ROAD,
                   THONACHIKOPPALU,
                   JNATHANAGARA, MYSORE - 9
                                                                          ...RESPONDENT
                   (BY SRI. C. CHANNASHETTY - RESPONDENT
                   SERVED AND UNREPRESENTED)

                          THIS CRL.A. IS FILED U/S. 378(4) CR.P.C PRAYING TO SET
                   ASIDE THE ORDER DATED:7.12.2012 PASSED BY THE PASSED BY
                   THE    ADDL.    SENIOR   CIVIL   JUDGE   AND   JMFC,    HUNSUR   IN
                   C.C.NO.55/2009 - ACQUITTING THE RESPONDENT/ACCUSED FOR
                   THE OFFENCE P/U/S 138 OF N.I. ACT.

                        THIS CRL.A., COMING ON FOR ORDERS, THIS DAY, JUDGMENT
                   WAS DELIVERED THEREIN AS UNDER:
                   CORAM:     HON'BLE MRS JUSTICE M G UMA
                                     -2-
                                                 NC: 2024:KHC:42671
                                              CRL.A No. 966 of 2013




                          ORAL JUDGMENT

Learned counsel for the appellant is absent. No

representation even when the matter is passed over twice and

again called at 3.05pm.

NBW was issued against the respondent through the

Jurisdictional Police. As per the police report, NBW could not be

executed as the respondent had expired on 12.05.2024. The

copy of the death certificate is produced.

In view of the same, the appeal is dismissed as abated.

Sd/-

(M G UMA) JUDGE

SPV