NAGARAJU S/O NARASIMAHAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the appellants and the learned Special Public Prosecutor appearing for the State Lokayukta Police.

(2.) It is to be noticed that of all the three accused, accused No.1 is no more. He had died during the proceedings before the Trial Court and it is judgment against the present appellants, who were named as accused Nos.2 and 3, that the present appeal is filed. It is now reported that even accused No.2 has died, as per memo dated 4.3.2013.

(3.) The facts are as follows: