SIDDAPPA AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THIS appeal by the appellants/accused Nos. 1 and 2 is directed against the judgment and order dated 08.07.2010 passed by the District and Sessions Judge, Yadgin, in S.C. No. 42/2010.

(2.) BY the impugned judgment and order, the learned Sessions Judge, Yadgiri has convicted the appellant -accused No. 1 for the offence punishable under Section 302 of IPC and has sentenced him to undergo imprisonment for life and to pay fine of Rs. 50,000/ -. Appellant No. 2 and accused No. 3 have been convicted for the offence punishable under Section 114 R/W Section 302 of IPC and they have been sentenced to undergo imprisonment for life and to pay fine of Rs. 25,000/ - each.

(3.) THE accused No. 3 had filed Crl. A. No. 3740/2010 and he died in the course of proceedings. Therefore, the appeal stands abated.