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Judgment
7 paragraphs · 114 words
Anil B Katti, J
1.
Sri. Venkatesh R Bhagat, learned counsel for the appellant appears through video conference.
Smt. Sridevi, learned counsel representing Sri. Amar Correa, learned counsel for the respondent is present.
2.
Learned counsel for the appellant submits that he has filed a memo reporting the death of the respondent/accused along with a death extract.
3.
Heard both sides.
4.
Perused the death extract produced by the appellant/complainant and on verification of the death extract copy produced along with the memo and the records, the name of the respondent/accused matches with the records.
5.
Hence, in view of the death of the respondent/accused, the appeal against him is ordered to be abated.