PUNITH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellant Nos.1 to 3 who were accused Nos.1 to 3 before I Addl. District and Sessions Judge, Kodagu, Madikeri in Sessions Case No.24/2009 have challenged the Judgment of their conviction dtd. 11/12/2013 and order of sentence dtd. 17/12/2013 by preferring this appeal.

(2.) The parties to this appeal are referred to as per their rank before the Trial Court.

(3.) During the pendency of this appeal, it is reported that, accused No.1 died on 28/3/2025. As per the orders of this Court dtd. 25/4/2025 appeal of appellants stood abated against accused no.1. It is also submitted that, appellant No.3 being accused no.3 had already undergone the sentence imposed by the trial Court. According to appellants' counsel now appellant Nos. 2 and 3 are prosecuting this appeal.