STATE OF KARNATAKA Vs. ARASAIAH ALIAS ARASA

JUDGEMENT

(1.) THIS appeal is preferred against the acquittal of respondents 1 to 14 (arrayed as accused Nos. 1 to 3 and 5 to 15 before the trial Court) for offences punishable under Sections 143, 144, 147, 148,324,427, 302 read with 149 and 120-B IPC.

(2.) ACCUSED No.4 died during the pendency of trial and therefore the case against him has abated.

(3.) WE have heard Sri M. Nawaz, learned Addl. SPP for the State and Sri N. Vinod Kumar for first respondent, Sri M. Subramanya for 2nd respondent and Sri Mohammed Ibrahim for respondents 3, 4, 6, 8, 9, 10 and 12.