STATE OF KARNATAKA Vs. KONANTI TAYANNA

JUDGEMENT

(1.) This appeal is filed against the judgment of acquittal passed against the respondents by the Prl. District and Sessions Judge, at Raichur, in S.C.No.134/2014 dtd. 22/6/2016.

(2.) We have heard the learned Addl. SPP. for the appellant - State and the learned counsel for the respondents.

(3.) During the pendency of the appeal, the respondent No.2 said to be died. Hence, the appeal against the respondent No.2 abated.