STATE BY HALAGUR POLICE STATION Vs. PUTTASWAMY S/O CHIKKANNA AGED ABOUT 35 YEARS AGRICULTURIST LINGAPATTANA TQ. : MALAVALLI, DR. : MANDYA

JUDGEMENT

(1.) THE State has filed this appeal against the judgment of acquittal of respondent (hereinafter referred to as 'accused') for offences punishable under sections 302 and 201 IPC.

(2.) WE have heard Sri P.M.Nawaz, learned Additional State Public Prosecutor for State and Sri L.Raja learned counsel for accused. We have been taken through evidence and the impugned judgment.

(3.) DARING trial, PW1 to PW22 were examined and documents as per Ex.P. 1 to Ex.P. 15 were marked. On behalf of defence, the contradictory portions in the statements of some of the witnesses recorded under section 161 Cr.P.C, were marked as Ex.D.1 to Ex.D.9.