Sri. Ashwatha Reddy vs State Of Karnataka
2025 Latest Caselaw 5715 Kant

Karnataka High Court

Sri. Ashwatha Reddy vs State Of Karnataka on 18 August, 2025

                                                     -1-
                                                                  NC: 2025:KHC:31793
                                                               CRL.A No. 506 of 2016


                          HC-KAR




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 18TH DAY OF AUGUST, 2025

                                                  BEFORE
                                   THE HON'BLE MR. JUSTICE S RACHAIAH

                                   CRIMINAL APPEAL NO. 506 OF 2016 (C)

                          BETWEEN:
                          SRI. ASHWATHA REDDY,
                          S/O DODA VENKATASWAMY,
                          AGED ABOUT 62 YEARS,
                          RESIDING AT BARLA HALLI,
                          CHINTAMANI TALUK,
                          CHIKKABALLAPURA DISTRICT - 562 101
                                                                        ...APPELLANT
                          (BY SRI. G.M. SRINIVASAREDDY, ADVOCATE)

                          AND:
                     STATE OF KARNATAKA
                     BESCOM VIGILANCE POLICE STATION,
                     CHIKKABALLAPURA
                     R/BY PUBLIC PROSECUTOR
Digitally signed by  HIGH COURT BUILDING
SREEDHARAN BANGALORE
SUSHMA LAKSHMI       BANGALORE - 560 001
Location: High Court of                                               ...RESPONDENT
Karnataka
                          (BY SMT. WAHEEDA M.M., HCGP)

                               THIS CRL.A. IS FILED U/S.374(2) CR.P.C PRAYING TO SET
                          ASIDE THE ORDER OF CONVICTION DATED 26.02.2016 PASSED BY
                          THE II ADDL. DIST. AND S.J., CHIKKABALLAPURA (SITTING AT
                          CHINTAMANI) IN EACC NO.148/2009 - CONVICTING THE
                          APPELLANT/ACCUSED FOR THE OFFENCE P/U/S 135 OF INDIAN
                          ELECTRICITY ACT.
                               THIS CRL.A., COMING ON FOR ADMISSION, THIS DAY,
                          JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                 -2-
                                              NC: 2025:KHC:31793
                                           CRL.A No. 506 of 2016


HC-KAR



CORAM:      HON'BLE MR. JUSTICE S RACHAIAH


                          ORAL JUDGMENT

Heard learned counsel for the respective parties.

2. Learned counsel - Sri. G.M. Srnivasareddy for the

appellant has filed a memo stating that the appellant died on

29.04.2017 and he has filed the death certificate of the

appellant to that effect.

3. In view of the memo, the appeal stands dismissed as

abated.

4. In view of disposal of the appeal, the pending application

if any does not survive for consideration. Accordingly, the

same stands disposed of.

Sd/-

(S RACHAIAH) JUDGE

MKM CT:VS