SOMASHEKARA Vs. VASANTHAKUMAR

JUDGEMENT

(1.) This appeal is preferred against the judgment of acquittal rendered by the trial Court in S.C.No.228/2009 dtd. 7/4/2014, whereby acquitting the accused for the offences punishable under Ss. 120-B, 143, 147, 148, 504, 506-B, 302, 114 read with Sec. 149 of Indian Penal Code, 1860.

(2.) The State has preferred this appeal by challenging the acquittal judgment by urging various grounds and seeks for consideration of the grounds and consequently, set aside the acquittal judgment rendered by the trial Court and to convict the accused for the offences leveled against them.

(3.) Heard learned counsel Sri.N Dinesh Rao for the appellant / complainant who is present before the Court physically and also learned counsel Sri.S.Shankarappa for respondent Nos.1, 3 and 7 and so also, Smt.M.Gayathri for respondent No.8. But counsel Sri.S.Shankarappa for the aforesaid respondent accused would take care of the counsel namely Sri.R.Srinivas for respondent Nos.2, 4 to 6 who is on record.