MASTHI KUMARA Vs. STATE

JUDGEMENT

(1.) Sri N.S.Sampangi Ramaiah, learned counsel for the appellant, who is appointed as Amicus Curiae is present before the Court physically.

(2.) Sri Ganapathi, learned counsel, who is on record has issued NOC to the appellant/accused. Consequently, Sri B.A.Ramesh Babu, learned counsel has come on record. But for the absence of the counsel Sri B.A.Ramesh Babu, in this appeal matter, the aforesaid counsel namely Sri N.S.Sampangi Ramaiah was appointed as a Amicus Curiae.

(3.) Sri Ganapathi, learned counsel for the appellant and so also the learned counsel, being appointed as Amicus Curiae, who are present before this Court, submit that the appellant who is the convicted accused is no more. This submission made by the learned counsel for the appellant and so also learned Amicus Curia is placed on record.