U.Anand Rao, vs P.Narsimhulu,
2022 Latest Caselaw 5578 Tel

            THE HONOURABLE JUSTICE K.SURENDER

               CRIMINAL APPEAL No. 1153 OF 2010

JUDGMENT:

This Criminal Appeal is filed by the Appellant/Complainant

aggrieved by the acquittal recorded by the X Additional Chief

Metropolitan Magistrate at Secunderabad, in C.C.No.246 of 2006,

dated 16.07.2010, acquitting the accused for the offence

punishable under Section 138 of the Negotiable Instruments Act,

1881.

Heard and perused the record.

During the course of arguments, learned counsel for the 1st

respondent/accused submitted that the appellant/complainant

died.

In view of the submission made by both the learned counsel

for the 1st respondent/accused that the appellant died, the

Criminal Appeal is dismissed as abated.

Miscellaneous applications, if any, pending shall stand

dismissed.

___________________ (K.SURENDER, J)

Dt.01.11.2022 tk

THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL APPEAL No. 1153 OF 2010

Dt.01.11.2022

tk