The State Of Karnataka vs Mohana
2025 Latest Caselaw 3353 Kant

Karnataka High Court

The State Of Karnataka vs Mohana on 13 August, 2025

                                                          -1-
                                                                       NC: 2025:KHC:31298
                                                                   CRL.A No. 749 of 2015


                          HC-KAR


                            IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                   DATED THIS THE 13TH DAY OF AUGUST, 2025

                                                         BEFORE
                                     THE HON'BLE MR. JUSTICE S RACHAIAH
                                     CRIMINAL APPEAL NO. 749 OF 2015 (A)
                          BETWEEN:

                          THE STATE OF KARNATAKA
                          BY THE YESALUR POLICE 573 137                      ...APPELLANT

                          (BY SMT.PUSHPALATHA B., SPP)

                          AND:

                          MOHANA S/O PUTTEGOWDAA
                          AGED ABOUT 44 YEARS
                          BILITHALU VILLAGE
                          HETHUR HOBLI
                          SKALESHPURA TALUK, 573 134                      ...RESPONDENT

                          (BY SRI. N K KANTHARAJU, ADVOCATE)

                                 THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                          378(1) AND (3) CR.P.C., PRAYING TO GRANT LEAVE TO APPEAL
Digitally signed by
SREEDHARAN
BANGALORE SUSHMA          AGAINST THE JUDGMENT AND ORDER DATED 16.03.2015
LAKSHMI
Location: High Court of   PASSED BY THE PRESIDING OFFICER FAST TRACK COURT AND
Karnataka
                          ADDL.    DIST.   AND   S.J.,   HASSAN   IN   SC.NO.58/2013   IN
                          ACQUITTING THE RESPONDENTS/ACCUSED FOR THE OFFENCE
                          PUNISHABLE UNDER SECTION 306 OF IPC AND ETC.


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


                          CORAM:     HON'BLE MR. JUSTICE S RACHAIAH
                                 -2-
                                              NC: 2025:KHC:31298
                                          CRL.A No. 749 of 2015


HC-KAR



                        ORAL JUDGMENT

Learned counsel for the respondent filed a memo stating

that the sole respondent - Mohana died on 05.01.2024, death

certificate of the respondent has been filed to that effect.

The memo is taken on record and the same is accepted.

In view of the memo, the appeal stands dismissed as

abated.

Sd/-

(S RACHAIAH) JUDGE

JS