STATE OF KARNATAKA Vs. M.S. BASAPPA

JUDGEMENT

(1.) The appellant/State is before us aggrieved by the common judgment dated 04.12.2017 passed by the High Court of Karnataka at Bangalore, whereby Criminal Appeal Nos. 1147, 1285 & 1427 of 2005 preferred by the accused were allowed by acquitting them from the offences charged with.

(2.) The brief facts of the case are that initially First Information Report (FIR) was registered against 15 accused persons. Out of them 08 accused persons were convicted by the trial Court. The conviction of A1, A2, A3 and A8 was the subject matter of the appeals before the High Court. The High Court allowed their appeals and acquitted all those four accused persons.

(3.) It appears that during the pendency of these appeals, respondent No. 1-Bharamappa(A2) in Criminal Appeal No. 709 of 2010 and sole respondent-Bheemappa(A8) in Criminal Appeal No. 710 of 2010 have expired. As a result thereof, the appeals qua the above said respondents stood abated vide order of this Court dated 16.11.2016. Therefore, we are concerned with the appeals only qua A1 and A3 who were convicted by the trial Court for the offences punishable under Sections 143, 324 and 302/114, IPC and acquitted by the High Court.