Sri M T Ramachandran vs State Of Karnataka
2025 Latest Caselaw 5669 Kant

Karnataka High Court

Sri M T Ramachandran vs State Of Karnataka on 28 March, 2025

                                              -1-
                                                            NC: 2025:KHC:13177
                                                         CRL.A No. 169 of 2013




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 28TH DAY OF MARCH, 2025

                                           BEFORE
                    THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                            CRIMINAL APPEAL NO. 169 OF 2013 (C)
                   BETWEEN:

                   SRI. M.T. RAMACHANDRAN
                   S/O TRIMULAIAH
                   AGED ABOUT 66 YEARS
                   R/AT # 285, 4TH CROSS, IV PHASE
                   N707, YELAHANKA NEW TOWN
                   BANGALORE- 560 065
                                                                  ...APPELLANT
                   (BY SRI. RAJAKUMAR C, ADVOCATE - [ABSENT])

                   AND:

                   STATE OF KARNATAKA
                   REP. CBI, BANGALORE
                                                                ...RESPONDENT
                   (BY MRS. RAMULA, ADVOCATE FOR
Digitally signed       SRI. P. PRASANNA KUMAR, SPL.PP)
by SHAKAMBARI
Location: High           THIS CRL.A. IS FILED U/S.374(2) OF CR.P. PRAYING TO
Court of
Karnataka          SET ASIDE THE ORDER OF JUDGMENT OF CONVICTION AND
                   SENTENCE OF THE APPELLANT BY THE JUDGMENT DATED
                   16.01.2013 PASSED BY THE XXXII ADDL. CITY CIVIL & S.J.
                   AND SPL. JUDGE FOR CBI CASES, BANGALORE IN
                   SPL.C.C.NO.1/2001 - CONVICTING THE APPELLANT/ACCUSED
                   FOR THE OFFENCE P/U/S 120(B), 465, 467, 468, 471, 477A,
                   419, 420 OF IPC.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
                   JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                   CORAM:   HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                                     -2-
                                                   NC: 2025:KHC:13177
                                             CRL.A No. 169 of 2013




                         ORAL JUDGMENT

Learned counsel for the appellant files a memo of

his retirement from the case of the appellant along with a

copy of the notice sent to him with postal cover.

Records of this appeal reveal that, notice was sent

to the appellant through Jurisdictional police. One

Sri. Chandrashekhar M., ASI, CBI, ACB, Bengaluru

submitted a report with copy of death certificate stating

that appellant Ramachandran M.T was died on

30.04.2021. Perused the copy of a Death extract, Report

of Cremation issued by the BBMP and report of

jurisdictional police.

In view of the death of the appellant on

30.04.2021 as per the report of the Jurisdictional police,

the appeal stands abated.

Close this file.

Sd/-

(RAMACHANDRA D. HUDDAR) JUDGE