Basanth Kumar Patil vs S Ramesh on 28 May, 2009

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Karnataka High Court

Basanth Kumar Patil vs S Ramesh on 28 May, 2009

Bench: Jawad Rahim

 

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IN THE HIGH com? or KARNATAKA AT  k

warren THIS 'me 23"' DAY OF MAY2:GO$9:V.: '   A'

3EFOR£*"' 

THE HOWBLE MR. JUS1"I;€:E3i¥§:V\i\?AD"f«f@~!'}'b€ "

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5TH99sEc.ﬁ'e3*:*9, .BANGALO'RE:-..560 034
    %   MAPPELLANT
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Aﬁ§ANTHAKRISHN;AV_mJR'ﬁ{Y 9 ASSQCIATES, ADV-S).

    

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THESE APPEALS ARE FILED UIS 386(c)(iii)OF C.R.TP.C.
B-Y THE Am/C3CATE FOR THE APPELLANT ?RAYI_.N~G"-..THAT

THIS ¥-i0N'BLE CGURT MAY BE PLEASE!) T0 ENk!A'§éCE"THE

seweuce or FINE AMOUNT TO THE%:%%Tuz~:§%A'<::s%%
RS.10,G0,0GG/- DGUBLE THE CHEQUE AMOUNT OF 
rz.s.s,oo,ooo,r- AGAINST THE RESPQNDEﬁ"T"A!;\iD 'AWAi?.D"r 

SUITABLE ENHANCED COMPENSATION ' T§DV.THE- APPELLANT
IN C.C.NO.293.86I'9§, C.C.NO.291€-4?/99,A."C.C.,NO§29'15S/'£§§,

C.C.NO.29192/99, C.C.NO.2.9190/'9_9',L_ C.C,.i_5!C};v291E'%1f99'--..
AND c.c.:~:o.291e9;99 €3F*i_"««.'§'HE '=FILE_  

AooL.c.:~m., BANGALGRE,    _

THESE APPEALS'%A%k_ARE~%'§ct:rs%:k§i<?a« oN"Fo'R FINAL
HEARING THIS DAY; JTHE Lkjcoumh 'DELIVERED THE
FGLi_{)WING:~     

 

Tffzes_e.AT*A'a'v?.:~*:;ge;a_éVAi2» mtfé- ,._fé5.es3 under the provisions of
Section "3.? }'.   Carnpiainant against the

§ent§g2'1r:a.en 45;h'e.A_d:*ﬁiura ¢:5 tﬁat it is inadequate.
_ ffhe a'bp~aa~£s are admitted and are iisted for finai

 3';  stage the amaeiiarst has ﬂied awiicatians

in %¥s§isa;:'€:r3.A No. 201532009, 2015/2099, 2018/2909,

kk%%%k2a;z2/2039, 2020/2909, 292112909 and 291932009 In an

  aﬁpeais, rapectiveiy under the previsions of Section

 /
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394 Cr.P.C. to eermit the aepeiiant te substitute one Smt.

Hemaiatha Rameeh, as the resparzdent in the epeeei in

piece of Ramesh since deceeseé and to per{z3.iif

proceed with the anneal.

4. In suapart of the a9i3i:i¢at§§:_:i1..:'It"is  axéerreﬁ.e.:ha:A

Sﬁamesh, the respondent ie'ti*:.i§ aﬁap-eei wae'v:'éejrf.#iV:ted

the teamed triai judge ufiée jud_§_ei:je:'-evdated:3e-U3-2604 in c.c. No. 29186;'1994, c;é;N0*e.2eei87xea;'ec.<:.No.29:.3s;99, C.C.NG.291921'9$?;. c.ce;e:4c>;2e19«%a;§e, gf<:.c.rs:o.29191/99 Am te.e'"b§'fence punishabie under Section 61' and was sentenced to pay Rs.7,_25_,ﬁﬁG'/- e'w-Sift. sentence cf four mersths. The ""~..5;g;}.j"":se;e§:ee¢e i:§eir:':§"Vi:':ede::uate appeiiant had seuaht ";'1urinq penéency cf this aepeat the said S.§Re:%nesh.e§--e:§ and is not aiive. Neticirn; the fact ef his "~.~. __'=.death " new seeks te bring his wife Smtﬁemaietiwa 4 his ieeal heir, as respenderzt. Eectier: 394 Cr.P.C. ' is? imrekee. The eipeiicatiens are eppesed by the ieamed ceunsei wine ie repreiersting ariaginai respcmdeﬁt -- Sjiamesh.

5. Tim fact of death of Sﬂamesém, is 21¢?i§.'3\'i5xV £3.i--;%:;3::iii'..en. The auestién is whaher the aprelications sasbstitute tﬁe deceased cmwicted:-aécused"..by_;v§:§§:v @3331-1hé}a's V ' j is ﬁermissibie. V __ _ A

5. sectmrs 394 <::=.s=V.cJ.,j%,j*raads;*::m;s:k_L "Abatement of avrmeais 1.. A' (31) Ever?' az3i9ea£ u:13_;§er"' 9.? section 3?8 shat! na!iyA'.,_aLb;ate'oAn. t§1ev &a:ast'h of the BCCUSEC57 .

&§.€:iz'ef'. 3;i:::éai"~~aivr§dez' this Chapter {except"ae:1..__a;.:Apv2=;i""»f:'ert*§ a sentence cf ﬁne} shaii _fmai'iy}..ab.aE1'ﬁn the death of the app.e iia,nt: " " ' ;'Previded-. mat where the appeai is against a ._"""«:.c;3_fwi5:tion a...r.t..c.:!«' santence of death or of _ " iﬁagbﬁseizment, and the appeilant die'; during V. "-V.Tth.g"%;;e.n1dancy of the appeai, any of his ma-sat' freiatévesf-.mav, "withir: thirty days ef the death . sf f:f%.'-¢-i.-';_ appeiiant, apply tn: tha Appaﬂate Ceurt far ieave tea continue the appeal; and if ieave is grsguted, the appaai shai! not abate.

' "~.,Exn-iaraaticsrz --~ In this sectian, "near relative"

" ..*means a parerﬁg, spouse, iineaf descendant, brather fl?' sister."

;'»m/ 5/ 'uh ?. The nrcvisicﬁs of Seatiors 394 Cr.P.C_..V'é§§a_r§v érrviﬁaaas tﬁat 'every appeai under Sectier:

Cr'.?.C. Sinai! ﬁaaiiy abate on the deaf!) ef w Sectior: (2) aravides that 'every 79therT .é5ﬁ'b«e§!..' uh'd'ar_____Vf%§§Vs' Chapter (except an appeai f?'ﬁnj a V$egi£ence.'v:§f*V_:f5:z}§) ';ish.éi§ finaihr' abate an the death of tvfTi*xe a2::V1:ae§E"a'§'1*:tVV.:'_ iiiravise to Secticr: 394, 'provicia '=.:a'=fs_e. 'a1s$§eai is against a camiictian ané serztez1ce;A..::f'_:fie2itVij:pr"bf"i%?s%g;3'%isonmet:t, and the a;2;;fe.*i'iéir;t.xﬁ}:e_s é€i'é';f'§n§* ;3é.?§ici'éi§cy cf the appeal, any cf hi3 neafV're!'é:£iveas ﬁ?§é§;',_'w.§ﬁi*z.§i..tﬁiﬁy days cf the death cf the apzaeiiaﬁt, ébpiyv t§Vthé~-.ékb:i'éi£ate Ccurt for ieave ta cerxtimze

-'"~..;:_he..'§i:;g-éi;.._and 'if'-éeave is granted, the aweai shaii nut it, it is clean' that by oiaeraticsn af sub-

'ﬁectiéén. $i1.) %ii agzmaais tmder settler: 377 and 378 shaii "v.ffab:afe--..A:;:°3H'the éeath of accuseﬁ. In the instant case, the a®éa i is undiﬁputably under Section 3?'? Cm'-°.C. and upar:

. V hidéath of the resporndent it shai! abate. Sub-Secticm (2) aisa adumbrates that in every appeai, except an appeai from a sentence cf ﬁne, shali aisa abates an the deat_i2..VV_¢f_:'the armeléant. The pmvisa makes it very clear that_.3é'§*i'é'¢4£é-_;2':i:f§*.:' atzpeiiarzt (convicted accuseé) refe:f2f§:i»_t«a' ir§*"5uvt$§éE"2:eét£ia'nV (2 )'~ wiii net abate if the ievﬁi repraaﬁtatirm.

appeiiarzt apzaiy to the ¢.':¢f1'Li2"iiV_f€:__.t'.E'.¥iV';'f.i!'I'tV;1e':Vt?ié'ﬁ:p:pg§I.i'§ vv:;Eti1 , ieavé ef the cnurt. Tifi-5 is aV;*1: 1L:"e'._*-.»a*§a%~:z,i_»i_»z*1a' .';:ar<:§§f\a:vVi'j'.=.ic::§?fn ta legai reiareseratatives cf cen§ic {ed_ .t;L§'A:'§:a:;1tin:ze 'the appeai against the conx§.:'ct_jen sa%é.i,\§'v'w§tI3 :.L§ remove stigma on the That errabiina provisi§;;:1__Vi§ tiéfﬁpiainaﬁt /' prosecuticn ta caﬁ:inu&AAVVé'¢9-feééi' --when the appéai abate-5 as manﬁateﬁ cf Section 394 C'r.P.C. «.13: t§'§'é't:i':*z:umsta:1t$, the reciuest made by the sﬁaﬁccnceived as the appeal is under Sectirm amen death cf resaondent -- S.Ramesh, it shaft 'aﬁéste and accordinuiy, it abates. Thus, questian ef ieave to substitute Smt. Hernaiatha Rammh, wﬁe ' deceased Rarrsesh --- ariamal resrsonderat, aisa dues net arise. Canseauently, the amsiicatians. ie., r«¥isc:.. Cri. No. 2315/2669, 2016;'20G9, 2018/2039, 202252009, J 2028:2009, 2621/2939 and 2£}19i2009, are aisa dismisse_ﬁ~ _ '-<._ _=._ as aim the appeais shaii abate.

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Karnataka High Court