RAMESH Vs. GURAMMA

JUDGEMENT

(1.) The present appeal is filed by the de-facto complainant, challenging the Judgment and Order of acquittal passed by the learned Additional District and Sessions Judge, Chitradurga, in Crl.A. No.62/2007 dated 09.09.2009, whereby the learned Sessions Judge allowed the said appeal filed by the accused persons and set aside the Judgment and Order of conviction and sentence passed by the trial Court in C.C. No.978/1999 dated 16.10.2007 on the file of the Court of Principal Civil Judge [Jr. Dn.] and JMFC., Chitradurga, for the offence punishable under Sections 323, 325 r/w. Section 34 of IPC.

(2.) I have heard the learned counsel appearing for the appellant, the learned counsel appearing for respondent Nos.1 to 4 and the learned High Court Government Pleader for respondent No.6.

(3.) It is submitted that respondent No.5 died on 11.12.2009 and therefore, the appeal as against respondent No.5 has been dismissed as abated vide Order dated 06.04.2011.