MOHAMAD ASGAR PASHA Vs. STATE

JUDGEMENT

(1.) This appeal is preferred by accused Nos.1 and 3, challenging their conviction and sentence passed in Sessions Case Nos.405/2006 and 723/2006 on the file of the Court of Fast Track at Bengaluru, wherein the learned Sessions Judge by Common Judgment and Order dated 25.06.2010/30.06.2010 has convicted and sentenced accused Nos.1 and 3 for the offence punishable under Sections 120-B , 307 r/w. 34 of IPC .

(2.) During the pendency of this appeal, it was reported by the learned High Court Government Pleader that accused No.1-Mohd. Asgar Pasha @ Asgar Pasha died on 25.09.2017, as such this Court vide Order dated 28.03.2019 dismissed the appeal, in so far as accused No.1 is concerned, as abated. Hence, it is necessary to deal this appeal in respect of accused No.3-Mubarak, s/o. late Mohd. Saleem.

(3.) I have heard the learned HCGP.