AI Structured Summary
Not yet generated for this judgment
Judgment
6 paragraphs · 107 words
Shivashankar Amarannavar, J
1.
The notice sent to the respondent is returned with police report that respondent is dead along with death certificate of the respondent. As per the death certificate, date of death is 28.02.2024.
2.
The appeal is filed by the complainant challenging the judgment of acquittal. Respondent was accused before the Trial Court. In view of the death of the respondent –accused, appeal abates.
3.
Hence, appeal is dismissed as abated.
4.
Learned counsel for the appellant submits that he will apply for certified copy of police report and death certificate of respondent.
5.
If he applies, office is directed to supply the same.