STATE OF POLICE INSPECTOR Vs. MOOSA @ MAHAMMED MOOSA

JUDGEMENT

(1.) The State has preferred this appeal being aggrieved by the judgment and order of acquittal passed by the Sessions Judge, Udupi, on 8th September, 2006 in S.C.No.34/2003.

(2.) We have heard the learned counsel for the parties.

(3.) The Police Inspector, D.C.I.B., Udupi, filed charge sheet against M.Abbas, K.S.Shyama Sundar Halambi, M.Mohammed @ Mohammed Bavu @ Bav and also against the present respondent Moosa @ Mohammed Moosa in Crime No.109/1991 of Byndoor Police Station showing the present respondent as absconding in the case. Thereafter, the case of the other three accused was committed to the Court of Sessions, upon which, S.C.No.57/1992 came to be registered. Three accused persons whose case came to be committed were tried for the offences punishable under Sections 302, 392 and 394 r/w. Section 34 of IPC in S.C.No.57/1992 on the file of District and Sessions Judge, Mangalore.