MAPILLAI K H SULAIMAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellants in Crl.A 1652/2007 were arrayed as accused 1, 2, 4, 5 and 6 in S.C.No.48/2000 and appellant in Crl.A 1726/2007 was arrayed as accused no.3 in S.C.No.48/2000. They were tried and convicted for offences punishable under Sections 489B, 489C & 120 -B IPC. Therefore, they are before this court.

(2.) ON 13.02.2014, this court considering the death certificate of accused No.5 -K.P.Azeez (appellant no.4 in Crl.A 1652/2007) and report submitted by learned Government Advocate recorded abatement of Crl.A.No.1652/2007 as it relates to accused No.5 namely K.P.Azeez.

(3.) I have heard Sri N.Ravindranath Kamath, learned counsel for accused and Sri B.Visweswaraiah, learned HCGP for State.