K.P. SURESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred originally before the learned Single judge, against the judgment of acquittal dated 8.12.2014 passed in SC No.13/2004 on the file of the Principal Sessions Judge, Kodagu - Madikeri, wherein the Trial Court has acquitted the accused persons 1 to 3 who are the respondents herein for the offence punishable under Sections 326, 325 of IPC.

(2.) The above Sessions Case was tried by the learned Principal Sessions Judge as a counter case to a Sessions case in SC No.29/1998. Both the cases were disposed of by way of separate Judgments simultaneously by the same Judge. In SC No.29/1998, the accused Nos.1 to 6 were charged for the offence punishable under sections 143, 147, 148, 324, 307 and 302 read with Section 149 of IPC. In the said case A4 was acquitted and A1died during the pendency of the trial and Accused Nos.2.3, 5 and 6 were convicted for the above said offences.

(3.) The learned Single Judge vide order dated 20.06.2016 ordered to connect this appeal to Criminal Appeal No.169/20159 (Connected with Cr.A. 49/15 and other matters). Accordingly, the matter has come before the Division Bench to hear both the matters and to pass appropriate Judgment.