B SHIVALINGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellants 1 to 18 were arrayed as accused no.1, to 3, 5, 6, 9, 12, 14 to 17, 21 to 24, 26, 30 and 31 and they were tried along with accused no.4, 7, 8, 10, 11, 13, 18, 19, 20, 25, 27, 28, 29 and 32 for offences punishable under Sections 143, 147, 148, 504, 324, 326, 307, 302 r/w 149 IPC.

(2.) THE learned Sessions Judge has acquitted accused no.4, 7, 8, 10, 11, 13, 18, 19, 20, 25, 27, 28, 29, 32 of offences punishable under Sections 143, 147, 148, 504, 324, 326, 307, 302 r/w 149 IPC.

(3.) ACCUSED no.1 -B.Shivalingappa, S/o Bhangyappa and accused no.2 -Bhangyappa, S/o Erappa died during pendency of appeal. On 21.02.2014, this court has recorded abatement of appeal as it relates to accused no.1 and 2.