STATE OF KARNATAKA Vs. SEENA ALIAS SRINIVASA

JUDGEMENT

(1.) THIS is an appeal filed by the State under Section 378(1) and (3) of Cr.P.C., challenging the Judgment dated 06.09.2007 made in S.C.No.236/2005 on the file of Fast Track Court, at Ramanagaram.

(2.) FOR the purpose of convenience, the Respondents 1 to 4 are hereinafter referred to as 'the accused Nos.1 to 4' as arraigned in the Sessions case.

(3.) RESPONDENT No.3 (Accused No.3) died on 24.11.2010. Therefore, the appeal abates as against him. Brief facts of the case leading to the filing of the appeal may be stated as under: