NAGAMUTHU S/O ARIYAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellants (hereinafter referred to as 'accused Nos. 1 to 4') were tried for offences punishable under Sections 451, 341, 323, 307 r/w 34 IPC in S.C.No.343/2000 on the file of Fast Track Court-II, Mysore. The learned Sessions Judge acquitted the accused for offences punishable under Sections 451, 341 and 323 IPC but convicted accused Nos. 1 to 4 for an offence punishable under Section 307 r/w 34 IPC.

(2.) I have heard Sri.P.Mahesha, learned counsel for the accused and learned SPP for the respondent-State.

(3.) The learned SPP would submit that State has not filed any appeal against acquittal of the accused for offences punishable under Sections 451, 341 and 323 IPC.