BAKKAPPA; PARVATI Vs. STATE, CHINCHOLI POLICE STATION

JUDGEMENT

(1.) The appellants are arrayed as accused Nos.1 and 2 in S.C.No.235/2009 on the file of I Addl. Sessions Judge, Gulbarga, who were convicted for the offences punishable under sections 498A, 504 and 302 of IPC sentencing them to undergo rigorous imprisonment for 3 years and to pay a fine of Rs.5,000/- each with default clause to undergo simple imprisonment for six months for the offence punishable under section 498A of IPC and to undergo simple imprisonment for 2 months and to pay a fine of Rs.500/- each with default clause to undergo simple imprisonment for 15 days for the offence punishable under section 504 of IPC and also sentencing them to undergo life imprisonment and to pay a fine of Rs.5,000/- each with default clause to undergo simple imprisonment for six months for the offence punishable under section 302 of IPC.

(2.) The learned counsel for the appellants during the course of arguments submitted that the first appellant died during the pendency of the appeal. Therefore, the appeal is abated against the first appellant.

(3.) The brief factual matrix that emanate from the records are that -