STATE OF KARNATAKA Vs. VENKATAPPA

JUDGEMENT

(1.) This appeal by the State is directed against the judgment and order dated 11.9.2006 passed by the I Additional District & Sessions Judge and Presiding Officer, Fast Track Court-II, Kolar in S.C. No.65/ 2000 acquitting the respondents-accused Nos.1 and 2 of the charges levelled against them for the offences punishable under Section 304, IPC and under Section 39 of the Indian Electricity Act r/w Section 379 of IPC.

(2.) The case of the prosecution in brief, is as under:

(3.) On committal of the case to the Court of Sessions, the accused persons pleaded not guilty for the charges levelled against them and claimed to be tried. The prosecution in order to bring home the guilt of the accused persons, examined PWs.1 to 12, placed reliance on documentary evidence Exs.P. 1 to P. 11 and produced material objects 1 and 15. The defence of the accused was one of total denial and that of false implication.