STATE BY SIDLAGHATTA RURAL POLICE STATION Vs. MUNIYAPPA S/O DODDA NAGAPPA AND CHIKKA NAGAPPA S/O DODDA NAGAPPA

JUDGEMENT

(1.) The State has filed this appeal against acquittal of accused No. 1 and 2. Accused No. 1 was charged for offences punishable under Sections 376, 417 and 506 of I.P.C. Accused No. 2 was charged for offences punishable under Sections 417 r/w 109 I.P.C.

(2.) The learned trial judge acquitted the accused of aforesaid offences. Therefore, State is before this Court.

(3.) We have heard Sri. N.S. Sampangiramaiah, learned Government Advocate for the State and Sri. B.N. Muralidhar, learned Counsel for accused.