NARAYANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellant 'accused No.4 praying to set aside the judgment of conviction and order on sentence dtd. 20/8/2018 passed in S.C.No.168/2011 by the III Additional District and Sessions Judge, Kolar whereunder the appellant 'accused No.4 has been convicted for offences punishable under Ss. 120-B, 395, 397 read with Sec. 149 of Indian Penal Code (hereinafter referred to as 'IPC' for brevity) and sentenced to undergo imprisonment for a period of 10 years and pay fine of Rs.10,000.00 for offence punishable under Sec. 120-B read with Sec. 149 of IPC; sentenced to undergo imprisonment for a period of 10 years and pay fine of Rs.10,000.00 for offence punishable under Sec. 395 read with Sec. 149 of IPC and sentenced to undergo rigorous imprisonment for a period of 07 years and pay fine of Rs.10,000.00 for offence punishable under Sec. 397 read with Sec. 149 of IPC.

(2.) Learned High Court Government Pleader files memo along with copy of communication dtd. 16/11/2024 sent by the Chief Executive Central Prison, Bengaluru, wherein it has been intimated that the appellant 'accused No.4 'Narayana Swamy has expired and enclosed copy of the death certificate.

(3.) In view of the death of the appellant 'accused No.4, the appeal abates.