Supreme Court - Daily Orders
M.A.Krishnaiah (Dead) vs State Of Karnataka on 7 November, 2016
Author: N.V. Ramana
Bench: N.V. Ramana
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1019 OF 2010
M.A.KRISHNAIAH (DEAD) Appellant(s)
VERSUS
STATE OF KARNATAKA Respondent(s)
O R D E R
Learned counsel for the appellant has on 26.09.2016 filed a letter enclosing a copy of the death certificate in respect of the sole appellant issued by the Medical Officer, Mailegowda, General Hospital, Chikmagalur, Karnataka.
In view of the above, the appeal against the sole appellant stands dismissed as having become abated.
.....…..............J. (N.V. RAMANA) NEW DELHI;
NOVEMBER 07, 2016.
Signature Not Verified Digitally signed by SAPNA BISHT Date: 2016.11.10 16:41:52 IST Reason: ITEM NO.26 COURT NO.10 SECTION IIC S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Criminal Appeal No(s). 1019/2010 M.A.KRISHNAIAH (DEAD) Appellant(s) VERSUS STATE OF KARNATAKA Respondent(s)
(Office report for directions) Date : 07/11/2016 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE N.V. RAMANA [IN CHAMBERS] For Appellant(s) Mr. Shekhar G. Devasa,Adv.
Mr. Manish Tiwari,Adv.
Mr. Somiran Sharma,Adv.
For Respondent(s) Mr. Joseph Aristotle S.,Adv.
Mrs. Priya Aristotle,Adv.
Ms. K. Priyadarshini,Adv.
Ms. Anitha Shenoy,Adv.
UPON hearing the counsel the Court made the following O R D E R Learned counsel for the appellant has on 26.09.2016 filed a letter enclosing a copy of the death certificate in respect of the sole appellant issued by the Medical Officer, Mailegowda, General Hospital, Chikmagalur, Karnataka.
In view of the above, the appeal against the sole appellant stands dismissed as having become abated.
(SAPNA BISHT) (S.S.R. KRISHNA) SR. P.A. ASSISTANT REGISTRAR (Signed order is placed on the file)