KENCHAPPA Vs. STATE

JUDGEMENT

(1.) THE learned Sessions Judge has convicted accused no.1 to 9 of offences punishable under Sections 143, 447, 323 r/w 149 IPC. Therefore, they are before this court. During pendency of appeal accused no.1 died. Therefore, appeal against him abated.

(2.) I have heard Sri.M.R.Nanjunda Gowda, learned counsel for accused and learned Government Advocate for the State.

(3.) FROM the evidence of PW's.1 to 3, we find that there was dispute between the prosecution witnesses on one side and accused on the other side in relation to enjoyment of a vacant site bearing Kaneshumari No.49/222 of Vabasandra village.