AMBU Vs. STATE

JUDGEMENT

(1.) The petitioners 1, 3, 4 and 5 and respondent No.2 in Criminal Petition No.200454/2016, and appellants 1, 3, 4 and 5 in Criminal Appeal No.3605/2011 are present before the Court.

(2.) Sri K.D. Bhantnur, learned counsel who is present before the Court has filed vakalath for R2 and identified himself as the counsel for R2.

(3.) The petitioners have filed both Criminal Petition and Criminal Appeal, challenging the judgment of conviction and sentence passed against them in Spl. Case No.19/2010 on the file of the II Addl. Sessions Judge at Kalaburagi, wherein the learned Sessions Judge has convicted the accused/appellants along with another accused by name Shanu, who is reported to be dead during the pendency of these proceedings.