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Judgment
5 paragraphs · 108 words
Shivashankar Amarannavar, J
1.
Learned counsel for the respondent files memo reporting death of the respondent –accused. Copy of the death certificate is enclosed with the memo. As per copy of the death certificate the date of death of the respondent –accused is 28.02.2023.
2.
Learned counsel for the appellant is present and he has not disputed the death of the respondent –accused.
3.
In view of the death of the respondent – accused, the appeal filed challenging the judgment of acquittal of the respondent –accused for offence punishable under Section 138 of Negotiable Instruments Act, 1881 does not survive for consideration.
4.
Hence, the appeal is dismissed.