ANNAPURNA Vs. STATE

JUDGEMENT

(1.) THIS appeal has been numbered with office objections. PW. 53, the wife of the deceased has sought to file this appeal. The CBI filed the charge sheet against A1 to A11. After committal the case was tried by the Principal Sessions Judge, Gulbarga in Sessions Case No. 2/1996 for evidence under Sections 120-B, 147, 148, 302, 201 read with Section 149, IPC. The trial Court acquitted A2 to A4 and A6 to A11 under Section 149 read with Section 302 and other offences and convicted A2 to A4 and A6 to A11 under Section 120-B read with 201, IPC.

(2.) AGGRIEVED by the judgment of the trial Court, PW. 53, the wife of the deceased has sought to file this appeal. This appeal is not maintainable and the proper person to file an appeal, if any, would be the CBI, who filed the charge-sheet.

(3.) MR. Ravi Naik, learned counsel for the accused relied on the judgment of the Supreme Court in AIR 1998 SC 3130 : (1998 Cri LJ 4568) the Supreme Court has held as follows :