HANMANTH Vs. MALLIKARJUN

JUDGEMENT

(1.) The Criminal Appeal No.3585/2013 and Criminal Appeal No.3607/2013 are filed against the acquittal judgment rendered by the trial Court in S.C.No.81/2012 dtd. 22/4/2013, whereby the trial Court acquitted the accused persons for the offences punishable under Ss. 366A, 365, 376, 114 read with Sec. 34 of Indian Penal Code, 1860 (hereinafter referred to as the 'IPC' for short).

(2.) Criminal Appeal No.3585/2013 is filed by the complainant namely Hanmanth S/o Lachmayya Balichakra seeking interference in the acquittal judgment rendered by the trial Court.

(3.) Criminal Appeal No.3607/2013 is filed by the State challenging the acquittal judgment in S.C.No.81/2012. Both these appeals arise out of the same judgment dtd. 22/4/2013 in S.C.No.81/2012 Therefore, these appeals have been taken up together for common judgment to be rendered.