STATE OF KARNATAKA Vs. YOGESH AND OTHERS

JUDGEMENT

(1.) THE State has filed tills appeal against acquittal of respondents No. 1 to 5 (accused No. 1 to 5) for offences punishable under Sections 383, 307, 342, 384, 385, 506B read with 34 IPC.

(2.) WE have heard Sri. P.M. Nawaz, learned Addl. S.P.P. for State and Sri. H.P. Leeladhar, learned counsel for accused. We have been taken through evidence and the impugned judgment.

(3.) DURING the year 2000, P.W. 1 had lent a sum of Rs. 25,000/ - to accused No. 1, Incidentally, it is necessary to state that accused No. 1 and P.W. 1 hail from Nonavlnakere Hotall, Turnkur District Accused No. 1 did not. repay the amount for a period of 2 or 8 years.