Sri K B Basavarajappa vs Sri K R Ramalingappa
2024 Latest Caselaw 25941 Kant

Karnataka High Court

Sri K B Basavarajappa vs Sri K R Ramalingappa on 23 October, 2024

                                               -1-
                                                              NC: 2024:KHC:42729
                                                           CRL.A No. 782 of 2014




                       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. 782 OF 2014 (A)
                   BETWEEN:
                   SRI. K.B. BASAVARAJAPPA
                   S/O BHYARAPPA
                   AGED ABOUT 49 YEARS
                   RESIDING AT TANIGEKALLY VILLAGE
                   MADAKERE HOBLI
                   HOSADURGA TALUK - 577 527
                   CHITRADURGA DISTRICT.
Digitally signed                                                     ...APPELLANT
by NANDINI B G     (BY SRI. SIDDAPPA B.M., ADVOCATE)
Location: high
court of
karnataka          AND:
                   SRI. K.R. RAMALINGAPPA
                   S/O KARI RANGAPPA
                   AGED ABOUT 61 YEARS
                   PRINCIPAL, SRI. KATTERANGANATHA
                   SWAMY COMPOSITE P.U. COLLEGE
                   RESIDING AT NERALAKERE
                   SRIRAMAPURA HOBLI
                   HOSADURGA TALUK
                   CHITRADURGA - 577 527
                                                                   ...RESPONDENT

                         THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
                   CR.P.C PRAYING TO SET ASIDE THE ORDER DATED 11.07.2014
                   PASSED BY THE PRINCIPAL CIVIL JUDGE AND JMFC, HOSADURGA IN
                   C.C.NO.66/2010- ACQUITTING THE RESPONDENT/ACCUSED FOR
                   THE OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I. ACT.

                        THIS CRIMINAL APPEAL, COMING ON FOR ORDERS, THIS DAY,
                   JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                   CORAM:    HON'BLE MRS JUSTICE M G UMA
                                  -2-
                                               NC: 2024:KHC:42729
                                            CRL.A No. 782 of 2014




                         ORAL JUDGMENT

Non-bailable warrant issued against the respondent

returned un-executed with an endorsement as respondent

expired on 04.05.2023. Copy of death certificate is also

produced.

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

Sd/-

(M G UMA) JUDGE

*bgn/-

CT:VS