C.M. RAMU Vs. STATE

JUDGEMENT

(1.) THE respondent -Police had filed a final report against accused Nos. 1 to 5 for offences punishable under Sections 143, 147, 364, 302, 201 r/w Section 149 of IPC. Accused No. 3 was absconding. Therefore, case against him was separated. Accused No. 5 died before the charges were framed. Therefore, case against accused No. 5 abated.

(2.) THE learned Sessions Judge tried accused Nos. 1, 2 and 4 for the aforestated offences.

(3.) WE have heard Sri. C.H. Jadhav, learned Senior Counsel appearing for appellants/accused Nos. 1 and 2 and Sri. B.T. Venkatesh, learned SPP for the State.