MARIPUTTAIAH ALIAS PRABHUSWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellants(accused Nos.1 and 3) and accused No.2(since dead) were tried for offences punishable under Sections 304 Part II and 201 read with Section 34 of IPC and also for an offence punishable under Section 135 of Indian Electricity Act.

(2.) THE accused No.2 died during pendency of trial. Therefore, case against him abated. The learned Sessions judge has convicted accused No.1 for offences punishable under Section 304 II and 201 IPC and also for an offence under Section 135 of Indian Electricity Act. The learned Sessions Judge has convicted A -3 for an offence punishable under Section 201 read with 34 IPC.

(3.) I have heard Sri.P. Mahesha, learned counsel for accused Nos.1 and 3 and learned Government pleader for the State.