STATE OF KARNATAKA Vs. SHEKHAPPA

JUDGEMENT

(1.) This appeal is directed against the judgment of acquittal rendered by the court of the Principal Sessions Judge at Kalaburagi in Sessions Case No.180/2011 dated 25/27/9/2013, acquitting the accused of the offences punishable under Ss. 143, 148, 323, 324, 307, 448, 504 and 506 read with Sec. 149 of Indian Penal Code, 1860.

(2.) This appeal is preferred by the State with a prayer set aside the acquittal judgment rendered by the trial court and to convict the accused of the offences for which the charges levelled against them.

(3.) Heard the learned Additional State Public Prosecutor for State and the learned counsel Sri Shivasharana Reddy for respondent Nos.2 to 6. Perused the judgment of acquittal rendered by the trial court in Sessions Case No.180/2011 and the records consisting of the evidence of PWs.1 to 17 and so also the documents at Ex.P.1 to Ex.P.14 inclusive of MOs.1 to 4.