MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl. A. No. 2545/2008 is filed under Section 378(1) and (3) of Code of Criminal Procedure by the State praying to grant leave against the judgment and order dated 24.4.2008 passed by the learned Sessions Judge, Gadag in S.C. No. 27/2005 thereby acquitting the accused-respondents for the offence under Section 302 of Indian Penal Code and further prays to convict and sentence the accused-respondents for the offence punishable under Section 302 of Indian Penal Code.

(2.) Crl. A. No. 2557/2008 is filed under Section 374 Code of Criminal Procedure by the appellants- accused praying to set aside the judgment of conviction and sentence for the offences punishable under Sections 304 Part II, Sections 307 and 326 read with Section 34 of Indian Penal Code passed by the learned Sessions Judge in S.C. No. 27/2005 dated 24.4.2008.

(3.) We have heard learned Additional State Public Prosecutor appearing for the State and learned Counsel appearing for the accused and this common judgment is passed in these two appeals which arise out of the same crime number.