BHAGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE judgment and order dated 27.08.2011 passed by the Fast Track Court -I, Koppal, in S.C. No. 6 of 2011 is the subject matter of these two appeals.

(2.) CRIMINAL Appeal No. 2792 of 2011 is filed by the convicted accused Nos. 1 and 3 whereas Criminal Appeal No. 2567 of 2012 is filed by the State against the judgment and order of acquittal passed by the trial court acquitting the accused for the offences punishable under Sections 323, 324, 302, 307, 504 and 506 read with Section 34 IPC.

(3.) IT is relevant to note that Criminal Appeal No. 2792 of 2011 is filed by both the convicted accused i.e., accused Nos. 1 and 3 and Criminal Appeal No. 2567 of 2012 is filed by the State against all the accused i.e., accused Nos. 1 to 4. During the pendency of these appeals, the convicted accuse No. 1, namely Bhagappa, has expired. Hence, Criminal Appeal No. 2792 of 2011 abates insofar as it relates to Bhagappa is concerned, so also, Criminal Appeal No. 2567 of 2012 filed by the State abates as against Bhagappa. Despite the same, both the appeals survive for consideration in respect of other accused.