CHANDRAKANTH S/O SHAMARAO PATIL Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned Special Public Prosecutor appearing for the respondent.

(2.) The appellant died during the pendency of this appeal and his legal representative has come on record. The background of this appeal is as follows:

(3.) The accused pleaded not guilty of the charge leveled against him and it is in that background that the prosecution had tendered its evidence by examining PW-1 to PW-7 and have marked documents Exs.P-1 to P-11 and M.O.-1 to M.O.-17. On the basis of the said evidence, the Court below has framed the following point for consideration: