STATE OF KARNATAKA Vs. GOVINDARAJU AND ORS

JUDGEMENT

(1.) Appeal in Crl.A No.2605/2011 is filed by the State under Sec. 378(1) and (3) of the Code of Criminal Procedure, challenging the judgment dated 29.9.2010 made in S C No.48/2009 on the file of Fast Track Court-I at Bellary, acquitting the accused for the offences punishable under Sections 498A, 304B and 306 of I P C.

(2.) Appeal in Crl.A. No.2534/2011 is filed by P.W4/brother of the deceased-Thimmakka under Sec. 372 of Cr. P C, challenging the order of acquittal recorded in favour of the respondents/accused.

(3.) Since these two Appeals are directed against one and the same judgment, we have heard common arguments and these two Appeals are being disposed off by this common judgment.