SYED AKBAR IRFAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dated 11.6.2009 passed by the High Court of Karnataka, Circuit Bench at Gulbarga, passed in Criminal Appeal No. 565 of 2005.

(3.) The Appellants herein were charged and tried for the commission of offences punishable under Sections 427, 324, 504, 506 and 307 read with Section 34 of the Indian Penal Code. On careful examination of the oral and documentary evidence on record and the case properties, the Trial Court acquitted all the Appellants.