Telangana High Court
Smt. B. Padma, vs Smt. Tressa German, Another, on 11 November, 2022
Crl.Appeal No.1211 of 2010
1
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL APPEAL No.1211 OF 2010
J U D G M E N T:
This Criminal Appeal is filed under Section 372 of Code of Criminal Procedure (for short "Cr.P.C.") by the Appellant-Complainant aggrieved by the acquittal recorded by V Additional Metropolitan Sessions Judge (Mahila Court), Hyderabad in Crl.A.No.442 of 2009 dated 05.07.2010 for the offence under Section 138 of Negotiable Instruments Act.
2. Heard and perused the record.
3. This appeal is filed by the Appellant-Complainant questioning the acquittal of Accused for the offence under Section 138 of NI Act.
4. Learned counsel for the Appellant submits that the Accused died on 27.03.2013.
5. The original death certificate produced by the learned counsel for the Appellant is perused and returned to her. Therefore, the cause in the present Appeal does not survive. Crl.Appeal No.1211 of 2010 2
6. Accordingly, the Criminal Appeal is dismissed.
As a sequel thereto, miscellaneous applications, if any, pending, shall stand closed.
_____________ K.SURENDER, J Date: 11.11.2022 rev