STATE BY SUBRAHMANYANAGAR POLICE Vs. VENKATESH S/O. THIMMAIAH, NARASIMHAMURTHY, S/O. LATE THIMMAIAH AND SREENIVAS @ SEENA S/O. THIMMAIAH

JUDGEMENT

(1.) THE State has come up in this appeal challenging the legality and correctness of the judgment and order of acquittal passed by the 15th Additional Sessions Judge, Bangalore dated 29.11.2001 in S.C. No. 107/97 for the offences punishable under Section 120 -B and 302 of IPC.

(2.) WE have heard the learned Counsel of the parties.

(3.) THE accused having appeared before the court pleaded not guilty and claimed to be tried. In order to bring home the guilt of the accused, the prosecution relied upon the evidence of PWs.1 to 14 and got marked Exs.P.1 to P. 16 and M.Os.1 to 8. On behalf of the accused, Exs. D. 1 to D.3 came to be marked.