RAMA LAXMAN PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant Nos.1 to 10 who were arrayed as accused Nos.1 to 4, 7, 9 to 13, have preferred this appeal aggrieved by the impugned judgment of conviction and order of sentence dated 5/4/2016 passed in SC No.340/2013 on the file of the Special Court (POCSO) and SC/ST (Prevention of Atrocity) and III Additional District & Sessions Judge, Belgaum, (hereinafter referred to as "the trial Court"), whereunder these accused were convicted for the offences punishable under Sections 143 , 148 , 341 , 324 , 504 , 506 , 307 , 302 r/w Section 149 of IPC.

(2.) It is stated that no charge sheet was filed against accused No.5 and accused No.6 is a juvenile tried before the Juvenile Justice Board and accused No.8 is already dead.

(3.) During the pendency of the appeal, The learned Advocate for the appellants filed a memo reporting the death of accused No.4 along with his death extract. Vide order dated 8/6/2020 the appeal preferred by accused No.4 stands abated.