A THYAGARAJA Vs. SUDHAKAR DINDI

JUDGEMENT

(1.) Learned counsel for the appellant files a memo reporting death of the respondent -accused. The memo reads thus;

(2.) The appellant -complainant has challenged the judgment of acquittal of the respondent -accused for the offence under Sec. 138 of the Negotiable Instruments Act, 1881.

(3.) In view of death of the respondent -accused, the appeal will not survive. Hence, the appeal is dismissed.