AJMEERSAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is an appeal filed by the appellantsaccused Nos.1 to 4 challenging the Judgment and order of conviction and sentence dated 30.07.2011 passed in S.C.No.69/2010 by the District and Sessions Judge, Koppal.

(2.) The accused Nos.1 to 4 have been convicted for the offence punishable under Section 498-A for a period of one year and to pay fine of Rs.1,000/- each. In default to pay fine, to undergo simple imprisonment for one month. The accused Nos.1 to 4 were further convicted for the offence punishable under Section 307 R/W 34 IPC to undergo simple imprisonment for three years and to pay fine of Rs.3,000/- each. In default to pay fine, to undergo simple imprisonment for three months.

(3.) During the pendency of this appeal, appellant No.3 died and therefore, the case against accused/appellant No.3 is abated.