(1.) Heard learned counsel for the parties.
(2.) The present criminal appeal, under The Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970, is directed against the Final Judgment and Order dtd. 20/10/2010 in Crl. A. No.1952/2005 (hereinafter referred to as the "Impugned Judgment") passed by the High Court of Karnataka at Bengaluru (hereinafter referred to as the "High Court"), whereby the High Court was pleased to allow the appeal filed by the State qua the sole appellant.
(3.) The appellant was a co-accused along with one other. Upon trial, both were acquitted. However, in appeal before the High Court preferred by the State of Karnataka, the appellant has been convicted under Sec. 302[1] of the Indian Penal Code, 1860 (hereinafter referred to as the "IPC") and sentenced to undergo life imprisonment.
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