STATE OF KARNATAKA BY CHITTAPUR POLICE Vs. MALLANNA

JUDGEMENT

(1.) The Chittapur Police have preferred this appeal, being aggrieved by the judgment of acquittal passed by the Fast Track Court, Gulbarga dated 28-10-2004 in S. C. No. 101/2002. for the offences punishable under Sections 324, 504, 302 read with Section 34 of IPC.

(2.) The facts leading to the filing of this appeal are as under:

(3.) On appearance of the accused, they pleaded not guilty and they claimed to be tried.