(1.) THIS is an appeal against acquittal preferred by the State.
(2.) THE State being aggrieved by the Judgment and Order of acquittal rendered by the Sessions Judge, Tumkur, in S. C. No. 13/90 dated 22-4-1996, in acquitting the Respondents-accused for the offences punishable under Sections 148, 341, IPC r/w. Sec. 149, IPC, Sec. 302 r/w. 149 IPC, Sec. 506 r/w. Sec. 149 IPC, Sec. 341 r/w. 149 IPC and 120 (B) IPC and 302 r/w. 109 IPC, with respect to the deceased and Sec. 307 r/w. 149 IPC, with respect to P. W. 6 has preferred this appeal against acquittal.
(3.) THE prosecution case in brief is that A-1 to A-6, A-9 to A-13 and A-16 to A-21 are residents of Jodihosahalli, Kunigal Taluk, A-7 - Kodakana Boraiah was a resident of Seeyepalya which is hardly one kilometre from Jodihosahalli. A-8-Kodakana Boralingaiah was a resident of Puranipalya which is about 11/2 kilometres from Jodihosahalli, A-14-Veerabhadraiah and A-15-Shivanna are residents of Hanumanapalya which is about 11/2 kilometres from Jodihosahalli.
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