JAGADISH HIREMATH Vs. M G VIRUPAKSHAPPA

JUDGEMENT

(1.) THE respondent in Criminal Revision Petition No.800 of 2006 is said to have died and the counsel for the petitioner files a memo in this regard. Hence, the petiton abates.

(2.) THE petitons coming on for admission, are considered for final disposal having regard to the facts and circumstances of the case.

(3.) THE facts of the case are as follows: