SUNIL APPAYYA MATAPATHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellants/accused Nos.1 to 3 being aggrieved by the judgment of conviction and order on sentence passed by the V-Additional Sessions Judge, Belgaum in S.C.No.144/2009 dated 17.06.2010.

(2.) I have heard the learned counsel for appellants/accused persons and the learned High Court Government Pleader for respondent-state.

(3.) During the pendency of the appeal, appellant No.2 expired and case as against him was abated and his name was ordered to be deleted as per the order of this Court dated 30.05.2019.