Parameshwaraswamy H M vs State Of Karnataka
2025 Latest Caselaw 859 Kant

Karnataka High Court

Parameshwaraswamy H M vs State Of Karnataka on 9 July, 2025

                                                 -1-
                                                           NC: 2025:KHC:25069-DB
                                                          CRL.A No. 1660 of 2018


                      HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 9TH DAY OF JULY, 2025

                                              PRESENT
                               THE HON'BLE MRS. JUSTICE K.S.MUDAGAL
                                                 AND
                               THE HON'BLE MRS. JUSTICE P SREE SUDHA
                               CRIMINAL APPEAL NO. 1660 OF 2018 (C)
                      BETWEEN:
                      PARAMESHWARASWAMY H M,
                      AGED ABOUT 77 YEARS,
                      S/O.LATE CHANNABASAIAH,
                      PROF:PRIEST, R/O.VALASE VILLAGE,
                      CHALLAKERE TALUK,
                      CHITRADURGA DISTRICT-577 522.
                                                                    ...APPELLANT
                      (BY SRI. NAGARAJA REDDY D., ADVOCATE)
                      AND:

                      STATE OF KARNATAKA,
                      THALAK POLICE, CHALLAKERE CIRCLE,
                      REP. BY SPP HIGH COURT BUILDING,
Digitally signed by   BANGALORE-560 001.
K S RENUKAMBA
Location: High                                                    ...RESPONDENT
Court of              (BY SRI. RAHUL RAI .K, ACGP)
Karnataka
                           THIS CRL.A IS FILED U/S.374(2) CR.P.C PRAYING TO SET
                      ASIDE THE JUDGMENT AND ORDER OF CONVICTIONS AND
                      SENTENCES DATED 07.07.2018, PASSED BY THE PRINCIPAL
                      DISTRICT AND SESSIONS JUDGE, AT CHITRADURGA IN
                      S.C.NO.55/2018, CONVICTING THE ACCUSED FOR THE
                      OFFENCE P/U/S 498A,302 OF IPC.

                          THIS APPEAL COMING ON FOR HEARING THIS DAY,
                      JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                -2-
                                          NC: 2025:KHC:25069-DB
                                         CRL.A No. 1660 of 2018


HC-KAR




CORAM:    HON'BLE MRS. JUSTICE K.S.MUDAGAL
          and
          HON'BLE MRS. JUSTICE P SREE SUDHA


                          ORAL JUDGMENT

(PER: HON'BLE MRS. JUSTICE K.S.MUDAGAL)

Learned counsel for the appellant submits the copy of

the imprisonment certificate dated 08.07.2025 issued by the

Superintendent, Central Prison, Ballari. The said document

shows that the appellant-accused died on 23.02.2023 itself in

VIMS Hospital, Ballari.

2. In view of the death of the appellant, the appeal stood

abated and is disposed of accordingly.

Sd/-

(K.S.MUDAGAL) JUDGE

Sd/-

(P SREE SUDHA) JUDGE

CS