Shivashankar Amarannavar, J
1. Learned counsel for the respondent files memo reporting death of the respondent â€"accused. Copy of the death certificate is enclosed with the
memo. As per copy of the death certificate the date of death of the respondent â€"accused is 28.02.2023.
2. Learned counsel for the appellant is present and he has not disputed the death of the respondent â€"accused.
3. In view of the death of the respondent â€" accused, the appeal filed challenging the judgment of acquittal of the respondent â€"accused for offence
punishable under Section 138 of Negotiable Instruments Act, 1881 does not survive for consideration.
4. Hence, the appeal is dismissed.
