STATE Vs. KUM MALLIKA @ KAVITHA,

JUDGEMENT

(1.) This appeal by the State is directed against the judgment and order dated 24.4.2008 passed by the Sessions Judge, Chikmagalore, in Spl.Case No.42/2006.

(2.) By impugned judgment and order, the learned Sessions Judge has acquitted the accused of the offences punishable under sections 143, 147, 148, 324, 506, 302, 307 read with section 149 of IPC and sections 3 and 25 of the Arms Act and section 3(1)(x), 3(2)(v) of SC/ST (P.A.) Act.

(3.) Aggrieved by that, the appellant State has filed this appeal.