Karnataka High Court
Puttaraje Urs vs State Of Karnataka By Lokayuktha Police ... on 26 November, 2009
Author: Jawad Rahim
Bench: Jawad Rahim
_,VRepre,s.eAnte'd by the I IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 25"' DAY OF NOVEMBER, 2oo9 BEFORE THE HON'E5LE MRJUSTECE EAWAD RAHIM CRL.A.NO.1022[2005 BETWEEN: Puttaraje Urs, S/0 Yadiyurappaji Urs, 1 Aged about 54 years, Taiuk Surveyor, Mysore Taiuk Office, " , Mysore. ..."APPELLAi:=;T (BY SR1 A.H.BHAGAVAN &:'/is-._N.FtAQElvA:K_RTSHNA, Aoys.) AND: State of Kvarnataika by Lokayuktha Police, = , E'/Wsore, . . A " " S*tate'-Pu'bi,.i*c. Posecutor", "" Wiiigh-coi;r: Bu-i.id'i~ngs, Ba_.n'ga_iore,H__ - RESPONDENT
A (BY'se;is.e,RA,3ENbRA REDDY, ADV.) A ' viT4_!fiiSTCriE'FEinai Appeai is flied under Section 374(2) Cr.PC V Advocate for the appeiiant/accused against the Aitgiuhdgfment dated 31.05.2005 passed by the Special Judge, V"'--i.,_4"'Mysore, in Spi. Case No.17/96--convicting the appeiiant-- &LjZ/ accused for the offence p/u/s 7 of the P.A.Act and sentencing him to undergo SI. for one year and to pay fi~n_e of Rs.10,000/--, LE). to undergo 3.1. for 3 months. i T This appeal is coming on for orders, this deiivered the following: _ 3UDGMEN'I'1f' "
1. This appeal is filed under against the judgment dated 31.CA--S_If2OO--i3l inis1S'p.ecyia':.iCase No.17/1996 on the file of the Special,:._}--tJd'gVe¥.gg 'iconvicting the appellant for the:oftfehceunder'.Se4ctiVo'n"'7"'o'f the Prevention of Corru ption 7.
2. Learned has filed an application under Sectioni3g94 (VZV'r;__PC..Vrepuorting the death of Puttaraje Urs, ,~'t.h_e In support' of that, photostat copy of the death V'Cer'ti:.fVi'cate~i.ssued:"i3-y the competent authority is produced. ' 3. AJ;earii_ii'e'd-,uS'tanding Counsel Sri Rajendra Reddy appearing Karnalta-i<;a Lokayuktha submits that in view of the death 4"certi_Vf'ic--a--te filed, it may not be further necessary to get the Estateiiment verified again by the jurisdictional police. {fig}
4. In the resum/§he death of the appeuantés not m mspute) ConsequenUy,the appealabates and 5 accomfingw recorded.
KK