RUKMUDDIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal appeal is filed under section 374 (2) of Cr.P.C. being aggrieved by the judgment of conviction and order of sentence dated 02.08.2013 passed by the 1st Additional Sessions Judge, Raichur in Special A.C.No.38/2011.

(2.) It is necessary to observe that accused/ appellant, during the course of this proceedings died and his wife as legal representative has come on record for prosecuting the present appeal.

(3.) The brief facts leading to file this appeal are as follows: