STATE OF KARNATAKA Vs. SRINIVASA

JUDGEMENT

(1.) This appeal is directed against the judgment of acquittal rendered by the Court of the II Additional Sessions Judge, Kolar, in S.C.No.137/2013 dtd. 6/4/2016 acquitting the accused of the offences punishable under Sec. 143, 504, 324, 506, 307, 427 read with 149 of IPC, 1860. Whereas in this appeal, the appellant/State is seeking to consider the grounds urged in the appeal and consequently, set aside the acquittal judgment rendered by the trial Court and convict the respondents/accused for the offences alleged against them.

(2.) Heard learned HCGP Shri Abhijith.K.S. for the appellant/State and so also learned counsel Shri N.Srinivas for respondents/accused. Perused the impugned judgment of acquittal rendered by the trial Court in S.C.No.137/2013 dtd. 6/4/2016.

(3.) The factual matrix of this appeal are as under:-