K. SHANTHAMMA Vs. A. V. KRISHNAMURTHY

JUDGEMENT

(1.) The case in Crl.A.No.573/2015 is preferred by Smt.K.Shantamma by challenging the judgment of acquittal rendered by the trial Court in S.C.No.81/2008 dtd. 11/2/2015 whereby seeking intervention of acquittal judgment rendered by the trial Court by considering the grounds as urged therein whereby the case against the accused has been ended in acquittal for the offence under Ss. 498A, 304B, 306 r/w 34 of IPC and Ss. 3, 4 and 6 of D.P.Act and to convict the accused for the aforesaid offences.

(2.) The case in Crl.A.No.1003/2015 is preferred by the State challenging the acquittal judgment rendered by the trial Court in S.C.No.81/2008 dtd. 11/2/2015 for the offences which reflected in the operative portion of the order and whereby in this appeal seeking intervention and setting aside the judgment of acquittal rendered by the trial Court and to convict the accused for the aforesaid offences.

(3.) These appeals arise out of judgment of acquittal rendered by the trial Court in S.C.NO.81/2008 dated 11.02.20215. Therefore, these appeals are disposed through this common judgment.