A Thyagaraja vs Sudhakar Dindi

Shivashankar Amarannavar, J

Learned counsel for the appellant files a memo reporting death of the respondent – accused. The memo reads thus;

“The under signed counsel for the Appellant most humbly reports the death of the Respondent /A1 herein namely Sri Sudhakar Dindi around a year ago, humbly request this Hon’ble Court to consider this memo in the interest of justice.”

The appellant – complainant has challenged the judgment of acquittal of the respondent – accused for the offence under Section 138 of the Negotiable Instruments Act, 1881.

In view of death of the respondent – accused, the appeal will not survive. Hence, the appeal is dismissed.