GOPI AND ORS. Vs. BALAJI AND ORS.

JUDGEMENT

(1.) The judgment and order of conviction dated 29.02.2012 passed by the Fast Track Court -IX, Bengaluru in Sessions Case No. 18/2010 is called in question in these appeals filed by the convicted accused.

(2.) Criminal Appeal No. 414/2012 is filed by convicted accused No. 4, Criminal Appeal No. 370/2012 is filed by convicted accused Nos. 1 to 3 and 7 and Criminal Appeal No. 517/2012 is filed by convicted accused No. 5.

(3.) It is relevant to note that, accused No. 1 namely Balaji i.e. one of the appellant in Criminal Appeal No. 370/2012 has expired and therefore, the appeal filed by him abates. Original accused No. 6 was absconding, even when the trial was being conducted and therefore the case against him was split up before the Court below.