TIRUPATI Vs. STATE

JUDGEMENT

(1.) Aggrieved by the order of conviction and sentence passed against them for the offences punishable under Ss. 143, 147, 148, 302, 324 read with sec. 149 IPC, accused Nos.2 to 9 in S.C.No.26/2010 on the file of the District and Sessions Judge, Yadgir have preferred the above appeal.

(2.) The appellants and accused No.1 were tried in S.C.No.26/2010 for the aforesaid offences on the basis of the charge sheet filed by Kembhavi Police in Crime No.44/2009 of their Police Station. Crime No.44/2009 was registered by Kembhavi police on the basis of complaint of PW.1 as per Ex.P1. During pendency of S.C.No.26/2010 accused No.1 died. Therefore the case against him abated.

(3.) The case of the prosecution in brief is as follows: