ABDUL NASEER @ NASEER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri Chandrappa, K.N., learned counsel for accused No.5/appellant in Crl.A.No.107/2011 is present. Sri A.S.Kulkarni, learned counsel in Crl.A.No.193/2011 for appellants/accused Nos.1, 3 and 4 absent. No representation. Learned counsel Sri.Syed Salman for M/s. Younous Alikhan and Associates in Crl.A.No.141/2011 for appellant/accused No.6 seeks time. Sri. S. Vishwamurthy, learned High Court Government Pleader for State is present. Learned counsel Sri.A.S.Kulkarni, represents appellants/accused Nos. 1,3 and 4 in Crl.A.No.193/2011. Learned counsel Sri.Syed Salman represents appellant/accused No.6 in Crl.A.o.141/2011

(2.) The appeals are of the year 2011 listed under the head "Final Hearing (oldest matters)." The hearing date was notified well in advance. There are no grounds to adjourn the matters. Thus, heard the arguments of learned counsel Sri.Chandrappa K.N. for accused No.5/appellant in Crl.A.No.107/2011 and Sri.S.Vishwamurthy, learned High Court Government pleader for State and after perusing the materials available on record, court proceeds to dispose of the appeals as per law.

(3.) Accused persons bearing original ranking Nos.7 and 8 by virtue of splitting up were tried in SC No.1030/2006 and accused persons bearing original ranking Nos.1 to 6 were tried in SC No.505/2006.