Shivashankar Amarannavar, J
Learned counsel for the appellant files a memo reporting death of the respondent â€" accused. The memo reads thus;
“The under signed counsel for the Appellant most humbly reports the death of the Respondent /A1 herein namely Sri Sudhakar Dindi
around a year ago, humbly request this Hon’ble Court to consider this memo in the interest of justice.â€
The appellant â€" complainant has challenged the judgment of acquittal of the respondent â€" accused for the offence under Section 138 of the
Negotiable Instruments Act, 1881.
In view of death of the respondent â€" accused, the appeal will not survive. Hence, the appeal is dismissed.
