STATE OF KARNATAKA Vs. HUSSAINI NABISAB BAGALKOT

JUDGEMENT

(1.) The appellant-State in Crl.A.No.200079/2021 is challenging judgment of acquittal passed against accused No.3 in SC No.25/2016 and Crl.A.No.200082/2021 against accused No.1 and 2 in SC No.64/2018 passed by I Addl. District and Sessions Judge, Vijayapura dtd. 21/7/2020.

(2.) These two appeals are arising out of the case registered against accused Nos.1 to 3 of Managuli PS Crime No.82/2014. The main case is SC No.25/2016 against accused No.3. The split-up charge sheet is filed against accused Nos.1 and 2 in SC No.64/2018. The Trial Court has disposed of both Sessions case by separate judgment dtd. 21/7/2020. In order to avoid repetition of evidence on record, both these appeals are taken together for disposal by this common judgment.

(3.) The parties to the appeals are referred with their ranks as assigned in the Trial Court for the sake of convenience of discussion.